Shradhanjali Dash vs Saroj Kumar Dash
2025 Latest Caselaw 9982 Ori

Orissa High Court

Shradhanjali Dash vs Saroj Kumar Dash on 13 November, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               MATA No.416 of 2025


            Shradhanjali Dash                   ....              Appellant

                                          Mr.S. Mohapatra, Advocate
                                     -versus-
            Saroj Kumar Dash                    ....           Respondent


                     CORAM:
                     JUSTICE MANASH RANJAN PATHAK
                     JUSTICE MRUGANKA SEKHAR SAHOO

                                     ORDER

13.11.2025 (Hybrid Mode) Order No.

01. MATA No.416 of 2025 & I.A. No.615 of 2025

1. The Appellant-Wife is before this Court challenging the judgment and decree dated 02.09.2025 passed by the learned Judge, Family Court, Nayagarh in C.P. Case No.159 of 2024. By the said judgment and decree, the CP filed by the Respondent-Husband under Section 13(1)(i-a) of the Hindu Marriage Act, 1955 seeking dissolution of marriage with the Appellant-Wife solemnized on 02.02.2017 was allowed and the marriage between the appellant and husband has been dissolved.

2. Heard learned counsel for the Appellant.

3. I.A. No.615 of 2025 has been filed by the Appellant for condonation of reported delay of 06 days in filing the appeal.

4. Issue notice to the Respondent in the appeal as well as in the I.A. by Speed Post with A.D. Requisites for issuance of notice shall be filed within five working days. One set of postal requisites along with process fee shall be accepted.

5. List this matter after Service Return. Liberty to mention.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge Amit

Location: HIGH COURT OF ORISSA, CUTTACK