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Aswini Kumar Parida vs Anuradha Nayak
2025 Latest Caselaw 6138 Ori

Citation : 2025 Latest Caselaw 6138 Ori
Judgement Date : 20 June, 2025

Orissa High Court

Aswini Kumar Parida vs Anuradha Nayak on 20 June, 2025

Author: M.S. Sahoo
Bench: M.S. Sahoo
                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             MATA No.154 of 2024
              Aswini Kumar Parida                 ....           Appellant
                                                  Ms. J. Sarkar, Advocate
                                       -versus-
              Anuradha Nayak                    ....         Respondent
                                               Mrs. A. Parida, Advocate

                                  CORAM:
                 HON'BLE MR. JUSTICE DIXIT KRISHNA SHRIPAD
                                   AND
                      HON'BLE MR. JUSTICE M.S. SAHOO
                                      ORDER

Order No. 20.06.2025

05. This matter is taken up through hybrid mode.

2. Heard learned counsel for the appellant as well as learned

counsel for the respondent.

3. It is stated by the learned counsel appearing for the parties at

the Bar that the appellant-husband and the respondent-wife have

filed C.P. No.133 of 2025 before the learned Judge, Family

Court, Jajpur under Section 13B of the Hindu Marriage Act, 1955

for dissolution of the marriage between the parties solemnized on

27.04.2016 by mutual consent. The copy of the said petition

along with the copy of the affidavit sworn to by both the parties

with copy of the accompanying bankers cheque amounting to

Rs.12,50,000/- (Rupees Twelve Lakh Fifty Thousand) is filed in

Court today. The said copies shall be taken on record. Scanned

copy be updated.

In view of the above, learned Judge, Family Court, Jajpur is

requested to expedite the matter, i.e., C.P. No.133 of 2025 for

early disposal in view of the judgment of the Hon'ble Supreme

Court in the case of Amardeep Singh v. Harveen Kaur

reported in (2017) 8 SCC 746.

4. On consent of the learned counsel for the parties, let the

appeal be listed on 28.07.2025.

(Dixit Krishna Shripad) Judge

(M.S. Sahoo) Judge Dutta

 
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