Simranbit Sahoo @ Simranjit vs State Of Odisha And Another .... ...
2025 Latest Caselaw 3680 Ori

Orissa High Court

Simranbit Sahoo @ Simranjit vs State Of Odisha And Another .... ... on 5 February, 2025

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CRLMC No.133 of 2025
                 Simranbit Sahoo @ Simranjit    ....               Petitioner(s)
                 Sahu
                                                     Mr. R. Swain, Advocate
                                          -versus-

             State of Odisha and another        ....          Opposite Party(s)
                                                        Mr. B. Nayak, AGA

                     CORAM: JUSTICE SIBO SANKAR MISHRA

                                        ORDER

Order No.                              05.02.2025
 01.        1.        Heard.

2. Learned counsel for the petitioner submits that the

petitioner and the opposite party No.2 have already settled their

dispute. Pursuant thereto, they have applied for dissolution of their

marriage before the learned Judge, Family Court, Cuttack. The

learned Judge, Family Court, Cuttack vide judgment dated

04.01.2025 has already allowed the divorce proceeding and

dissolved the marriage between the petitioner and the opposite party

No.2.

3. Issue notice to the opposite parties. Mr. Nayak, learned

Additional Government Advocate appears on behalf of the State-

opposite party and waives the notice.

4. Notice be issued to the opposite party No.2 by Speed

Post/Registered Post with A.D., fixing short returnable date.

Requisites shall be filed within three working days.

5. List this matter on 19.03.2025.

6. In the meantime, the further proceeding in G.R. Case

No.495 of 2023 arising out of UPD, Cuttack Mahila P.S. Case

No.108 of 2023 pending in the Court of the learned S.D.J.M.,

Cuttack is stayed till the next date of hearing.

(S.S. Mishra) Judge Swarna

Location: High Court of Orissa