Chandan Lal Srivastav vs Rasmi Srivastav
2024 Latest Caselaw 16553 Ori

Orissa High Court

Chandan Lal Srivastav vs Rasmi Srivastav on 12 November, 2024

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.20 of 2023
                                (Through hybrid mode)


            Chandan Lal Srivastav                  ....            Appellant

                                                   Represented By Adv. -
                                           Mr. Sashibhusan Das, Advocate
                                       -versus-

            Rasmi Srivastav                        ....          Respondent

                                                    Represented By Adv. -
                                                  Mr. A.C. Panda, Advocate



                                 CORAM:
                   THE HON'BLE MR. JUSTICE ARINDAM SINHA
                                         AND
                     THE HON'BLE MR. JUSTICE M.S. SAHOO



                                       ORDER

12.11.2024 Order No.

08. 1. Mr. Das, learned advocate appears on behalf of appellant and

Mr. Panda, learned advocate, for respondent.

2. Impugned is judgment dated 27th September, 2022, whereby

the Family Court dissolved the marriage. The appeal has been fixed at

2 P.M. and called on pursuant to order dated 28 th October, 2024. We

// 2 //

had required respondent to virtually appear and had observed that

appellant may also do so.

3. Parties are virtually present by being in the e-chamber of this

Court in Sundargarh at Rourkela. We asked the parties regarding

submissions made on behalf of appellant, for reference to mediation.

Respondent is very clear she does not want reconciliation or any

attempt at it. Appellant reiterates that there should be attempt at

reconciliation.

4. One out of two parties wanting reconciliation is unlikely to

bring it about. The appeal is required to be heard. Parties are excused

from further appearance, virtually or otherwise.

5. The lower Court record be called for.

6. List the appeal for hearing on 4th December, 2024.

(Arindam Sinha) Judge

(M.S. Sahoo)

Sks