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Madhumita James vs Tanmaya Mohanty
2025 Latest Caselaw 10437 Ori

Citation : 2025 Latest Caselaw 10437 Ori
Judgement Date : 25 November, 2025

Orissa High Court

Madhumita James vs Tanmaya Mohanty on 25 November, 2025

Author: Mruganka Sekhar Sahoo
Bench: Mruganka Sekhar Sahoo
              IN THE HIGH COURT OF ORISSA AT CUTTACK
                          MATA No. 445 of 2025
            Madhumita James                            ....             Appellants
                                                            Represented by Adv.-
                                                           Ms. P. Naidu, Advocate
                                          -Versus-
            Tanmaya Mohanty                            ....            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)
  01.        1.      Heard learned counsel for the appellant-wife.

2. The appellant-wife is before this Court challenging the judgment and decree dated 30.10.2025 passed by the learned Judge, Family Court, Cuttack in C.P. No. 423 of 2019 under Section 10 of the Divorce Act, 1869, thereby dissolving the marriage solemnized between the appellant-wife and respondent- husband on 02.01.2008 at Union Church, Bhubaneswar.

3. 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.

4. The I.A. has been filed seeking interim stay of the order dated 30.10.2025 passed by the learned Judge, Family Court, Cuttack in C.P. No.423 of 2019.

5. Issue notice as above.

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

6. As an interim measure, it is directed that either of the parties i.e. appellant-wife and respondent-husband shall not marry again during pendency of the appeal.

7. List after SR.

Liberty to mention.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge

Manoj/Ranjeeta

Location: HIGH COURT OF ORISSA

 
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