Ajay Panda vs Jayanti Chakrabarti @
2025 Latest Caselaw 1092 Ori

Citation : 2025 Latest Caselaw 1092 Ori
Judgement Date : 10 July, 2025

Orissa High Court

Ajay Panda vs Jayanti Chakrabarti @ on 10 July, 2025

Author: M.S. Sahoo

Bench: M.S. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    MATA No. 45 of 2023
              Ajay Panda                ....                                 Appellant
                                                                Represented by Adv.-
                                                          Mr. B.K. Routray, Advocate
                                             -versus-
            Jayanti Chakrabarti @       ....                              Respondent
            Maiti                                               Represented by Adv.-
                                                          Mr. P.C. Acharya, Advocate

            CORAM:
                         JUSTICE DIXIT KRISHNA SHRIPAD
                         JUSTICE M.S. SAHOO
                                              ORDER

10.07.2025 Order No.

08. 1. Heard Mr. B.K. Routray, learned advocate appearing for the appellant and Mr. P.C. Acharya, learned advocate for respondent.

2. A memo of withdrawal dated 08.07.2025 has been filed by the appellant, being signed by himself also, enclosing a copy of the judgment dated 16.05.2025 passed in C.P. No.50 of 2025 wherein the petition filed by the appellant as well as the respondent under section 13B of the Hindu Marriage Act,1955 has been allowed with the following order:

"The Civil Proceeding is allowed on contest. The marriage between petitioner no.l and petitioner no.2 solemnized on 25.04.2016 is hereby dissolved from the date of this order i.e. 16.05.2025. The petitioner no. 2 is entitled to get permanent alimony/maintenance of Rs. 6,50,000/- (Rupees Six Lakhs Fifty Thousand only) from petitioner no.l, which she has already received. Accordingly, the decree of dissolution of marriage of the parties on

mutual consent be granted in their favour. However, under such facts and circumstance, there shall be no order as to costs."

In view of above, the appeal stands disposed of, as having been withdrawn.

( Dixit Krishna Shripad ) Judge

( M.S. Sahoo ) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court Date: 11-Jul-2025 11:24:41