Citation : 2025 Latest Caselaw 10718 Ori
Judgement Date : 1 December, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
MATA No. 351 of 2025
Bavisetty Santosh Kumar @ B. .... Appellant
Santosh Kumar
Represented by -
Ms. A. Mehta, Advocate
-Versus-
Yernagula Malathi @ Bavisetti Malati .... Respondent
Represented by Adv.-
CORAM:
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
AND
HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO
ORDER
Order No. 01.12.2025
(Hybrid Mode)
01. 1. The appellant-husband is before this Court challenging the judgment
and decree dated 30.07.2025 passed by the learned Judge, Family Court, Paralakhemundi : Gajapati in C.P. No. 9 of 2025. By the said judgment the learned Judge, Family Court, Paralakhemundi has dismissed the petition filed by the appellant-husband under Section 13(1)(i-a) of the Hindu Marriage Act for dissolution of the marriage by a decree of divorce.
2. The appeal has been filed after a reported delay of two days.
3. Issue notice to the Respondent-O.P. in the I.A. as well as in the Appeal. Requisites for issuance of notice by Speed Post with AD shall be filed within five working days.
4. List after S.R. along with connected MATA No. 350 of 2025.
Liberty to mention.
(Manash Ranjan Pathak) Judge
(Mruganka Sekhar Sahoo) Judge
S.K. Parida
Designation: ADR-cum-Addl. Principal Secretary
Location: ORISSA HIGH COURT, CUTTACK Date: 02-Dec-2025 11:16:13
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