Sandhyarani Sahoo vs Guru Charan Sahoo
2025 Latest Caselaw 9541 Ori

Orissa High Court

Sandhyarani Sahoo vs Guru Charan Sahoo on 29 October, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    MATA No. 291 of 2025

                 Sandhyarani Sahoo                        ....              Appellant
                                                             Represented by Adv. -
                                                           Mr. L. Pradhan, Advocate

                                              -Versus-

                 Guru Charan Sahoo                        ....            Respondent
                                                               Represented by Adv. -


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

                                             ORDER

Order No.                                   29.10.2025

  02.       I.A. No. 401 of 2025

1. The appellant-wife in the marriage is before this Court challenging the judgment and decree dated 28.01.2022 passed by the learned Judge, Family Court, Rourkela in C.P. No.81 of 2018 thereby allowing the petition under Section 13(1)(1-a)(1-b) of the Hindu Marriage Act, 1955. The said C.P. was filed by the respondent-husband in the marriage.

2. Heard learned counsel for the Appellant.

3. 1100 days is the reported delay in filing the Appeal. Issue notice in the I.A. to the Respondent-Opp.Party by Speed/Registered Post with AD.

Requisites for issuance of notice be filed within five working days.

4. List after Service Return. Liberty to mention.

5. We have also asked the learned counsel for the Appellant whether any application was filed before the learned Trial Court under Section 25 of the Hindu Marriage Act seeking alimony. In response, the learned counsel for the Appellant-petitioner submits that, as per his instruction, there is no such application filed.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge

S.K. Parida

Designation: ADR-cum-Addl. Principal Secretary

Location: ORISSA HIGH COURT, CUTTACK Date: 31-Oct-2025 16:41:28