Sonali Mohapatra vs Ankur Agrawal
2025 Latest Caselaw 10432 Ori

Orissa High Court

Sonali Mohapatra vs Ankur Agrawal on 25 November, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                          MATA No. 358 of 2025
            Sonali Mohapatra                           ....             Appellants
                                                          Represented by Adv.-
                                                        Mr. P.C. Sethi, Advocate
                                          -Versus-
            Ankur Agrawal                              ....            Respondent
                                                              Represented by Adv.
                                 CORAM:
              HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                   AND
             HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO
                                   ORDER

Order No.                         25.11.2025
                                (Hybrid mode)
            I.A. No.495 of 2025
  01.        1.      Heard learned counsel for the appellant-petitioner.

2. The I.A. has been filed with a prayer for dispensing with filing of certified copy of the Judgment and order appealed against. In the meanwhile certified copy of the Judgment and decree dated 21.08.2025 has been filed.

3. Accordingly, the I.A. is disposed of.

4. The appellant-wife is before this Court challenging the judgment and order dated 21.08.2025 passed by the learned Judge, Berhampur, Ganjam in C.P. No.286 of 2016 (arising out of HMP No.203 of 2015 of Principal Judge, Family Court, Rampur, Uttar Pradesh).

The said C.P. was filed by the respondent-husband being the petitioner under Section 13(1) of the Hindu Marriage Act, 1955 seeking decree of dissolution of the marriage.

By the said judgment and order, the C.P. has been allowed directing dissolution of the marriage solemnized between the appellant and respondent on 06.11.2011 at Bhubaneswar, further directing payment of alimony of Rs.30,00,000/-.

5. Issue notice along with this order.

Requisites for issuance of notice by Speed Post with AD be filed within five working days. Early returnable date be fixed.

6. The I.A. has been filed seeking interim stay of the order dated 21.08.2025 passed by the learned Judge, Family Court, Berhampur, Ganjam in C.P. No.286 of 2016. The appeal has been filed within time.

7. Issue notice as above.

Accept one set of process fee as well as the postal requisites.

8. As an interim measure, it is directed that the bar contained in Section-15 of the Hindu Marriage Act for either of the parties to this appeal shall operate and they shall not marry again during pendency of the appeal.

9. List after SR.

Liberty to mention.

                                                            (Manash Ranjan Pathak)
                                                                     Judge




Signed by: RANJEETA SAHOO                                           Judge

Location: HIGH COURT OF ORISSA
Date: 27-Nov-2025 10:29:24
       Manoj/Ranjeeta