Suryamani Rout vs Subhasmita Rout
2025 Latest Caselaw 2394 Ori

Orissa High Court

Suryamani Rout vs Subhasmita Rout on 4 August, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                MATA NO.328 OF 2024

            Suryamani Rout                         ....              Appellant

                                                     Represented By Adv. -
                                                   Ms. Sujata Jena, Advocate
                                        -versus-

            Subhasmita Rout                        ....            Respondent
                                                        Represented By Adv. -


                         CORAM:
                         JUSTICE MANASH RANJAN PATHAK
                         JUSTICE MRUGANKA SEKHAR SAHOO
                                       ORDER

04.08.2025 (Hybrid Mode) Order No. I.A. No.335 of 2024 & MATA No.328 of 2024

02.

1. The name of Mr. Mihir Kanta Rath and associates be deleted from the case brief as well as the cause list as appellant has obtained a change and Ms. Sujata Jena and associates have appeared having received consent from the learned counsel, who was appearing earlier.

2. The appellant-husband challenges the judgment dated 13.05.2024 passed by the learned Judge, Family Court, Jajpur refusing to grant decree of dissolution of marriage pursuant to the C.P. No.288 of 2019 filed by the husband under Section 13(1) (i-

a) of Hindu Marriage Act, 1955.

The appeal has been filed after brooking a reported delay of 46 days.

Issue notice along with this order to the respondent on the application for condonation of delay and the appeal by Registered/Speed Post with A.D. making returnable within three weeks, requisites for which shall be filed within five working days.

List after return of service. Liberty to mention.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Gs/Jyostna Judge

Designation: Personal Assistant