Citation : 2025 Latest Caselaw 11699 Ori
Judgement Date : 24 December, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
MATA No. 382 of 2025
Sushree Saswati Pradhan .... Appellant
Represented by Adv.-
Mr. Swarup Kumar Patnaik, Advocate
-Versus-
Rajat Kumar Baral .... Respondent
Represented by Adv._
CORAM:
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
AND
HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO
ORDER
Order No. 24.12.2025
(Hybrid mode)
01. 1. The appellant-wife in the marriage is before this Court
challenging the judgment and decree dated 30th August, 2025 passed by the learned Judge, Family Court, Dhenkanal in Civil Proceeding No.65 of 2024. By the said judgment and decree, the learned Judge, Family Court dismissed the application filed by the petitioner/appellant-wife under Section-13(1) of the Hindu Marriage Act, 1955.
2. Heard, learned counsel for the appellant.
3. Issue notice along with this order.
Requisites for issuance of notice by Speed Post with registration with proof of delivery shall be filed within ten working days.
4. List after SR.
Liberty to mention.
Scanned copy of the Trial Court records be obtained.
(Manash Ranjan Pathak)
Date: 25-Dec-2025 17:13:07 (Mruganka Sekhar Sahoo) Judge Narayan/Ranjeeta
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