Debasis Sahoo vs Lopamudra Parida
2024 Latest Caselaw 17017 Ori

Orissa High Court

Debasis Sahoo vs Lopamudra Parida on 22 November, 2024

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                MATA No.327 of 2024
            Debasis Sahoo                          ....            Appellant

                                                     Represented By Adv. -
                                                   Mr. P.P. Parida, Advocate
                                       -versus-

            Lopamudra Parida                       ....          Respondent
                                                    Represented By Adv. -


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

                                       ORDER

22.11.2024

MATA no.327 of 2024 and I.A. no.411 of 2024 Order No.

01. 1. Mr. Parida, learned advocate appears on behalf of applicant-

appellant, who was husband in the marriage dissolved by judgment

dated 18th May, 2024 of the Family Court. His client is aggrieved by

quantum of permanent alimony directed at ₹25,00,000/-. The appeal

was presented on reported delay of 50 days. Application has been

made for condonation.

2. Issue notice along with this order on the application and appeal.

Accept one set of process fee for service by registered/speed post with

AD. Applicant will put in requisites.

3. List on 13th December, 2024.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge Jyoti

Location: HIGH COURT OF ORISSA