Citation : 2025 Latest Caselaw 10656 Ori
Judgement Date : 29 November, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
MATA No.293 of 2025
Ghanalata Dehury @ Nayak .... Appellant
Represented By Adv. -
Mr. A.K. Sahoo, Advocate
-versus-
Antaryami Nayak .... Respondent
Represented By Adv. -
CORAM:
JUSTICE MANASH RANJAN PATHAK
JUSTICE MRUGANKA SEKHAR SAHOO
ORDER
29.11.2025 (Hybrid Mode) Order No. I.A. Nos.405 and 406 of 2025 & MATA No.293 of 2025
01.
1. The appellant-wife is before this Court challenging the judgment dated 30.06.2025 passed by the learned Judge, Family Court, Sambalpur in C.P. No.31 of 2024. By the said judgment, the civil proceeding filed by the respondent-husband in the marriage U/s.13(1)(i-b) of the Hindu Marriage Act, 1955 seeking decree of divorce against the wife-appellant was allowed.
2. Heard learned counsel for the appellant.
3. The appeal has been filed after a reported delay of 5 days in filing the appeal.
4. Issue notice in both the I.A.(s) as well as appeal by Speed Post with A.D. Requisites for issuance of notice be filed within five working days.
Accept one set of process fee as well as postal requisites.
5. In the interim, it is directed that the respondent shall not enter into the marriage during pendency of the appeal. No consequential action shall be taken pursuant to the decree under challenge by any of the parties to the appeal.
6. List after S.R. Liberty to mention.
(Manash Ranjan Pathak) Judge
(Mruganka Sekhar Sahoo) Judge
Radha/Jyostna
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