Mamata Das vs Himansu Sekhar Routray
2025 Latest Caselaw 5982 Ori

Orissa High Court

Mamata Das vs Himansu Sekhar Routray on 18 June, 2025

Author: M.S. Sahoo

Bench: M.S. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MATA No.179 of 2015

            Mamata Das                  ....                              Appellant
                                                             Represented by Adv.-
                                                         Mr. S.K. Swain, Advocate
                                           -versus-
            Himansu Sekhar Routray      ....                            Respondent
                                                             Represented by Adv.-


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

18.06.2025

MATA No.179 of 2015 With M.C. No.256 of 2015 And

Order No.

03. 1. Both the wife and the husband are in appeal against the impugned

judgment & decree of dissolution of marriage. Wife complains that when

the divorce is granted on fault ground, normally alimony has to be

accorded and to the extent it is denied she complains against the same.

However, husband is challenging the decree of divorce in a wholesale

way.

2. Wife's appeal is filed after brooking a delay of 39 days and an

application supported by an affidavit is filed seeking its condonation. The

plausible explanation is offered for the delay which is too short.

In the above circumstances, delay is condoned in wife's appeal and

the misc. case filed therefor is disposed of. Both the appeals are admitted.

The appellant in Appeal No.163 of 2015 is directed to prepare and file the

comprehensive Paper Books so that main matter itself can be disposed of

on the next date of hearing.

LCR be called for immediately.

( Dixit Krishna Shripad ) Judge

( M.S. Sahoo ) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court Date: 18-Jun-2025 19:06:08