Rajkishore Ojha vs Subhadra Moharana
2025 Latest Caselaw 1775 Ori

Orissa High Court

Rajkishore Ojha vs Subhadra Moharana on 28 July, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MATA No.218 of 2025

            Rajkishore Ojha                         ....             Appellant

                                                      Represented By Adv. -
                                     Mr. B.J. Tripathy, Advocate on behalf of
                                                        M.S. Sahoo, Advocate
                                         -versus-

            Subhadra Moharana                       ....           Respondent
                                                      Represented By Adv. -
                           CORAM:
                           JUSTICE MANASH RANJAN PATHAK
                           JUSTICE MRUGANKA SEKHAR SAHOO
                                       ORDER

28.07.2025 Order No. I.A. No.304 of 2025 and MATA No.218 of 2025

01.

1. The appellant-husband challenges the judgment and order

dated 19.03.2025 passed in C.P. No.179 of 2022 that was filed by

him seeking decree of divorce in a petition filed under section 13

of the Hindu Marriage Act.

2. The appeal has been filed brooking a short delay of 22 days.

Issue notice along with this order to the respondent-wife on

the application for condonation of delay and the appeal by

Registered/Speed Post with A.D. making returnable within three

weeks, requisites for which shall be filed within three working

days.

3. List after service return.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge Jyostna

Designation: Personal Assistant