Lipsa Nayak vs Satyajit Rout
2025 Latest Caselaw 9383 Ori

Orissa High Court

Lipsa Nayak vs Satyajit Rout on 24 October, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                MATA No.248 of 2025

            Lipsa Nayak                                ....             Appellant
                                                           Represented by Adv.-
                                                       Mr. B.C. Panda, Advocate
                                           -Versus -
            Satyajit Rout                              ....           Respondent
                                                            Represented by Adv.-

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

Order No.                                24.10.2025
                                       (Hybrid mode)

  01.        1.      The appellant-wife before this Court challenging the

judgment and decree dated 08.05.2025 passed by the learned Judge, Family Court, Bhubaneswar in Civil Proceeding No. 492 of 2023. In the Civil Proceeding, she was the respondent which was filed by the petitioner-husband (respondent herein) under Section-9 of the Hindu Marriage Act, 1955 for restoration of conjugal rights.

2. Heard learned counsel for the appellant.

3. Issue notice along with this order.

Requisites for issuance of notice by Speed/Registered Post with AD be filed within five working days.

List after SR.

Liberty to mention.

4. The appellant shall have the liberty to take notice in the present correct address of the respondent apart from the address mentioned in the appeal memo.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge Narayan/Ranjeeta