Jyoshnarani Mallik vs Jnanendra Samal
2024 Latest Caselaw 16664 Ori

Orissa High Court

Jyoshnarani Mallik vs Jnanendra Samal on 14 November, 2024

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MATA No.3 of 2024


            Jyoshnarani Mallik                        ....                 Appellant
                                                               Represented by Adv.-
                                                           Mr. S.S. Padhy, Advocate
                                                            Mr. P. Mishra, Advocate
                                           -versus-
            Jnanendra Samal                           ....               Respondent
                                                               Represented by Adv.-
                                                      Mr. P. K. Mohanty, Advocate

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

14.11.2024 Order No.

04. 1. Mr. Mohanty, learned advocate appears on behalf of

respondent, pursuant to his client having received notice of appeal. He

submits, his client was husband in the marriage dissolved by

judgment dated 20th November, 2023. Direction for permanent

alimony at ₹16,00,000/- (sixteen lakhs) stood complied with. He

opposes the appeal.

2. Mr. Mishra, learned advocate appears and submits,

adjournment be granted on absence of his leader.

3. The lower Court record is available and appeal is ready for

hearing.

4. List on 10th December, 2024.

( Arindam Sinha ) Judge

( M.S. Sahoo ) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO