Pragyananda Sahoo & Anr vs State Of Odisha & Anr. ..... Opposite ...
2025 Latest Caselaw 10907 Ori

Orissa High Court

Pragyananda Sahoo & Anr vs State Of Odisha & Anr. ..... Opposite ... on 10 December, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLMC No.4380 of 2025
            Pragyananda Sahoo & Anr.      .....     Petitioners
                                                         Represented By Adv. -
                                                         Arijeet Mishra

                                         -versus-
            State Of Odisha & Anr.              .....        Opposite Parties
                                                        Represented By Adv. -
                                                        Mr. S.K.Parhi, A.S.C.

                                CORAM:
                  THE HON'BLE MR. JUSTICE ADITYA KUMAR
                              MOHAPATRA

                                         ORDER

10.12.2025 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. List this matter in the week commencing 19th January, 2026. In the meantime, learned counsel for the Petitioners shall file the condition agreed upon by the parties at the time of grant of decree of divorce on mutual consent vide judgment dated 16th December, 2024 in C.P. No.76 of 2024 by the learned Judge, Family Court, Kendrapara by the next date.

3. In the meantime, extra copy of the application be served on learned counsel for the State who shall make an endeavour to serve the notice on the Opposite Party No.2 with the help of local police and obtain a confirmation on such service of notice by the next date.

4. Interim order passed earlier shall continue till the next date.

( A.K. Mohapatra) Judge

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