Nabagata Mishra vs Prasanta Kumar Dash .... Opposite Party
2025 Latest Caselaw 1035 Ori

Orissa High Court

Nabagata Mishra vs Prasanta Kumar Dash .... Opposite Party on 8 July, 2025

                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                           TRP(C) No.15 of 2023

                              Nabagata Mishra                    ....             Petitioner

                                                         Mr. Ajit Kumar Mohanty, Proxy
                                                                               Counsel,
                                                    On behalf of Mr. U. C. Mohanty, Adv.

                                                      -versus-
                              Prasanta Kumar Dash                ....        Opposite Party

                                                                      Mr. R. K. Prusty, Adv.

                                 CORAM: JUSTICE SANJAY KUMAR MISHRA

                                                     ORDER

08.07.2025 Order No.

03. This matter is taken up through hybrid mode.

2. Learned Counsel for the parties are present.

3. Mr. R. K. Prusty, learned Counsel for the Opposite Party-Husband submits, during pendency of the present transfer petition, the Court below has passed a judgment on 07.12.2023 in C.P. No.631 of 2022. Hence, the transfer petition has become infructuous.

4. To substantiate his submission, Mr. Prusty files a memo enclosing thereto photocopy of the judgment dated 07.12.2023 passed in C.P. No.631 of 2022. The same be kept on record.

5. Accordingly, the transfer petition stands disposed of as infructuous.

Signed by: MONALISA SWAIN (S. K. MISHRA) Reason: Authentication JUDGE Location:

Mona High Court of Orissa, Cuttack Date: 09-Jul-2025 18:12:50