Orissa High Court

Jiten Kumar Biswal vs Pranati Das on 12 May, 2025

Bench: B. P. Routray, Chittaranjan Dash

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Designation: Personal Assistant
Reason: Authentication
Location: OHC, Cuttack
Date: 12-May-2025 17:35:04



                                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                MATA No.136 of 2023
                           Jiten Kumar Biswal                       ....          Appellant
                                                             Mr. S. Panigrahi on behalf of
                                                                 Mr. S. Behera, Advocate
                                                      -versus-
                           Pranati Das                              ....        Respondent
                                                                Ms. Sarita Das, Advocate
                                    CORAM:
                                     JUSTICE B. P. ROUTRAY
                                     JUSTICE CHITTARANJAN DASH
                                                   ORDER

12.5.2025 Order No.

06. 1. Heard Mr. S. Panigrahi, learned counsel for the husband -

Appellant and Ms. S. Das, learned counsel for the Respondent -

wife.

2. In course of hearing a copy of the judgment and decree of

divorce dated 7th January, 2025 passed in C.P. No.321 of 2024 is

filed by both parties. The said reveals grant of divorce between

the parties on mutual consent and payment of Rs.8,00,000 (eight

lakhs) towards permanent alimony in favour of the wife. The wife

- Respondent admits that she has already received permanent

alimony of Rs.8 lakhs in terms of the receipt dated 25th June,

2024.