Snehanjali Mohanty vs Chandrakanta @ Saubhagya
2024 Latest Caselaw 16558 Ori

Orissa High Court

Snehanjali Mohanty vs Chandrakanta @ Saubhagya on 12 November, 2024

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                MATA No.308 of 2024
                                (Through hybrid mode)


            Snehanjali Mohanty                     ....            Appellant

                                                   Represented By Adv. -
                                      Mr. Pravash Chandra Jena, Advocate
                                       -versus-

            Chandrakanta @ Saubhagya               ....          Respondent
            Pattnaik

                                                   Represented By Adv. -



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



                                       ORDER

12.11.2024 Order No.

01. 1. Mr. Jena, learned advocate virtually appears on behalf of

appellant, who was wife in the marriage dissolved by judgment dated

2nd August, 2024 of the Family Court. He submits, there was omission

to direct permanent alimony and return of dowry articles. His client is

aggrieved. The appeal was filed in time.

// 2 //

2. Appellant will put in requisites for issuance of notice of appeal.

The lower Court record be called for.

3. List on 3rd December, 2024.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge Sks