Gitanjali Parida vs Rajkumar Sahani
2025 Latest Caselaw 3507 Ori

Orissa High Court

Gitanjali Parida vs Rajkumar Sahani on 14 August, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.329 of 2023

            Gitanjali Parida                        ....               Appellant

                                                       Represented By Adv. -
                                                   Mr. A. Pattanaik, Advocate
                                        -versus-

            Rajkumar Sahani                         ....           Respondent
                                                     Represented By Adv. -
                                                Mr. S.S.K. Nayak, Advocate
                               CORAM:
                               JUSTICE MANASH RANJAN PATHAK
                               JUSTICE MRUGANKA SEKHAR SAHOO

                                          ORDER

14.08.2025 (Hybrid Mode) Order No.

06. 1. The appellant-wife challenges the judgment dated 14.08.2023 passed by the learned Judge, Family Court, Bhadrak in C.P. No. 231/2020 directing restitution of conjugal rights in a petition filed by the respondent-husband. It is stated by the learned counsel for the appellant that during pendency of the proceeding she has not received any amount towards maintenance.

2. We are informed by the learned counsel for the respondent at present another C.P. has been filed by the husband U/s.13 of the Hindu Marriage Act seeking decree of divorce. The same is pending adjudication before the learned Judge, Family Court, Bhadrak. In the said proceeding as per instruction, evidence from the side of the petitioner-husband has been completed.

3. Learned counsel for the appellant submits that the appellant- wife is not receiving any amount towards her maintenance, though she has to prosecute the pending litigation before the court. On being asked, he submits that he shall obtain instruction if any petition U/s. 24 of the Hindu Marriage Act has been filed in the pending petition before the learned Judge, Family Court, Bhadrak.

4. On consent, list on 16th September, 2025.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge

Radha/Gs