Sakti Sankar Boxi vs Monalisha Rath
2025 Latest Caselaw 10787 Ori

Orissa High Court

Sakti Sankar Boxi vs Monalisha Rath on 8 December, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MATA No.346 of 2025

            Sakti Sankar Boxi                       ....            Appellant

                                                         Mr. A.Das, Advocate
                                         -versus-
            Monalisha Rath                          ....          Respondent



                      CORAM:
                      JUSTICE MANASH RANJAN PATHAK
                      JUSTICE MRUGANKA SEKHAR SAHOO
                                        ORDER

08.12.2025 (Hybrid Mode) Order No.

02. I.A. No.503 of 2025 & MATA No.346 of 2025

1. The Appellant-Husband is before this Court challenging the judgment and decree dated 09.07.2025 passed by the learned Judge, Family Court, Berhampur in C.P. No.129 of 2023. By the said judgment, the learned Judge has dismissed the C.P. filed by the appellant-petitioner-husband seeking decree of divorce under Section 13(1)(i-a) of the Hindu Marriage Act, 1955.

2. Heard learned counsel for the Appellant.

3. I.A. No.503 of 2025 has been filed by the Appellant for condonation of reported delay of 14 days in filing the appeal.

4. Issue notice to the Respondent in the I.A. as well as in the appeal. Requisites for issuance of notice by Registered/Speed Post with A.D. be filed within five working days. One set of postal requisites along with process fee shall be accepted.

5. List this matter after Service Return. Liberty to mention.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge

Amit

Location: HIGH COURT OF ORISSA, CUTTACK