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Kulamani Digal vs Mamata Digal
2024 Latest Caselaw 16085 Ori

Citation : 2024 Latest Caselaw 16085 Ori
Judgement Date : 30 October, 2024

Orissa High Court

Kulamani Digal vs Mamata Digal on 30 October, 2024

Bench: Arindam Sinha, M.S. Sahoo

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 MATA No.360 of 2024
                           Kulamani Digal                           ....              Appellant

                                                                      Represented By Adv. -
                                                                     Mr. S.S. Dash, Advocate
                                                         -versus-

                           Mamata Digal                             ....         Respondent
                                                                    Represented By Adv. -

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

                                                        ORDER

30.10.2024 Order No.

01. 1. Mr. Dash, learned advocate appears on behalf of appellant, who was husband in the marriage dissolved by judgment dated 4th September, 2024 of the Family Court. He submits, no permanent alimony ought to have been directed because respondent married another. The appeal was filed in time.

2. Appellant will put in requisites for issuance of notice of appeal. The lower Court record be called for.

3. List on 26th November, 2024.

(Arindam Sinha) Judge

Reason: Authentication (M.S. Sahoo) Location: HIGH COURT OF ORISSA Date: 30-Oct-2024 15:08:25 Judge Jyoti

 
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