Sanmita Mahapatra vs Neelamadhab Acharya
2025 Latest Caselaw 9804 Ori

Orissa High Court

Sanmita Mahapatra vs Neelamadhab Acharya on 10 November, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                MATA No. 390 of 2025
                                       &
                                MATA No.391 of 2025

            Sanmita Mahapatra                         ....              Appellant
                                                         Represented by Adv.-
                                                  Mr. S.K. Panigrahi, Advocate
                                            along with Mr. A.P. Bose, Advocate

                                         -Versus-
            Neelamadhab Acharya                       ....            Respondent
                                                           Represented by Adv.-

                               CORAM:
             HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                 AND
            HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO
                                 ORDER

Order No.                       10.11.2025
                              (Hybrid mode)

MATA No. 390 of 2025 & MATA No.391 of 2025

01. 1. The appellant-wife is before this Court challenging the judgment and decree dated 11th September, 2025 passed by the learned Judge, Family Court, Berhampur-Ganjam in C.P. No.395 of 2018. By the said judgment and decree, the petition filed by the appellant under section-13(1) of the Hindu Marriage Act, 1955 seeking dissolution of her marriage with the respondent-husband solemnized on 31st January, 2013 has been dismissed.

2. The connected MATA No.391 of 2025 (listed along with the MATA No.390 of 2025) is challenge to the judgment and decree dated 11th September, 2025 allowing the petition filed by the petitioner-respondent-husband in the marriage under Section-9

of the Hindu Marriage Act, 1955 seeking restitution of conjugal rights.

3. Issue notice along with this order in both the appeals together.

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

4. List after S.R.

Liberty to mention.

5. The appellant seeks interim order with regard to the judgment and decree dated 11th September, 2025 passed in C.P. No.16 of 2021 filed by the respondent-husband under Section-9 of the Hindu Marriage Act.

6. Issue notice as above.

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

7. As an interim measure, it is directed that there shall be stay of operation of impugned judgment and decree dated 11 th September, 2025 passed under Section-9 of the Hindu Marriage Act, 1955 in C.P. No.16 of 2021.

8. Issue urgent certified copy as per rules.

(Manash Ranjan Pathak) Judge

Location: OHC (Mruganka Sekhar Sahoo)

Judge Narayan/Ranjeeta