Mamata Madhuri Singh vs Pratap Singh
2025 Latest Caselaw 1543 Ori

Orissa High Court

Mamata Madhuri Singh vs Pratap Singh on 22 July, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 MATA No.224 of 2025

                       Mamata Madhuri Singh           ....                                  Appellant
                                                                              Represented by Adv.-
                                                                      Mr. S.K. Mishra, Sr. Advocate

                                                           -versus-
                       Pratap Singh                   ....                               Respondent
                                                                              Represented by Adv.-
                       CORAM:
                                        JUSTICE DIXIT KRISHNA SHRIPAD
                                        JUSTICE MRUGANKA SEKHAR SAHOO
                                                            ORDER

22.07.2025

&

Order No.

01. 1. Issue emergent notice to respondent by Speed Post with A.D. returnable within two weeks, requisites for which shall be filed within four working days.

Call this matter on 19.08.2025. Stay operation of impugned judgment and decree dated 15.04.2025 & 26.04.2025 in terms of application supported by affidavit in I.A. No.224 of 2025 till next date of hearing.

( Dixit Krishna Shripad ) Judge

Signed by: PRASANT KUMAR SAHOO Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court (Mruganka Sekhar Sahoo) Date: 22-Jul-2025 17:38:20 Judge

Prasant