Kakoli Bose @ Bardhan vs Samrat Kanishka Bardhan
2025 Latest Caselaw 9798 Ori

Orissa High Court

Kakoli Bose @ Bardhan vs Samrat Kanishka Bardhan on 10 November, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.334 of 2025
            Kakoli Bose @ Bardhan                    ....            Appellant

                                                       Represented By Adv. -
                                                       Mr. S. Samal, Advocate
                                         -versus-

            Samrat Kanishka Bardhan                  ....          Respondent
                                                       Represented By Adv. -



                           CORAM:
                           JUSTICE MANASH RANJAN PATHAK
                           JUSTICE MRUGANKA SEKHAR SAHOO

                                           ORDER

10.11.2025 (Hybrid Mode) Order No.

01. 1. The appellant-wife is before this Court challenging the judgment and decree dated 19.07.2025 passed by the learned Judge, Family Court, Rourkela in C.P. No.279 of 2018 which was taken up along with C.P. No.26 of 2022. By the said judgment and decree the C.P. No.279 of 2018 filed by the respondent-husband being petitioner before the learned trial Court U/s.27(1)(b)&(d) of the Special Marriage Act, 1954 seeking dissolution of the marriage solemnized between the parties on 20.06.2007 was allowed whereas the petition filed by the appellant-wife U/s.22 of the Special Marriage Act, 1954 i.e. C.P. No.26 of 2022 was dismissed rejecting her prayer for restitution of conjugal rights.

2. Issue notice along with this order.

Requisites for issuance of notice by speed post with A.D. shall be filed within five working days.

3. List after S.R. Liberty to mention.

4. Issue notice as above. Accept one set of process fee as well as postal requisites along with the appeal. For the fact that the appeal has been filed within time, the bar contained in Section 30 of the Special Marriage Act, 1954 regarding re-marriage of divorced persons shall operate against the husband if he wishes to get married again during pendency of the appeal.

5. List after S.R. Liberty to mention.

It is further directed that till the next date of hearing the respondent-husband shall not enter into any marriage.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge Radha