Srimanta Hati vs Bindhyabasini Behera
2025 Latest Caselaw 9651 Ori

Orissa High Court

Srimanta Hati vs Bindhyabasini Behera on 31 October, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    MATA No. 116 of 2024

                 Srimanta Hati                            ....              Appellant
                                                             Represented by Adv. -
                                                 Mr. Sukanta Kumar Dalai, Advocate

                                               -Versus-

                 Bindhyabasini Behera                     ....            Respondent
                                                              Represented by Adv. -
                                                          Mr. S.K. Biswal, Advocate

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

                                             ORDER

Order No.                                   31.10.2025

  07.       1.     The matter is taken up today, as has been noted by order dated

12.09.2025, at 2.00 P.M. The appellant-husband is present in person, so also the respondent-wife.

2. We have interacted with the parties present in the Court in person, asked them whether they are comfortable to talk to us in the open Court. They were spoken to the language they understand, i.e. Odia. The appellant and the respondent told us that they are comfortable to speak to the Court in the open Court.

3. We have also heard Mr. Sukanta Kumar Dalai, learned counsel for the Petitioner-husband and Mr. S.K. Biswal, learned counsel for the respondent-wife.

4. After the interaction, we are of the considered view that the parties shall do well to spend some time together and to talk to each other regarding their respective future and other affairs and welfare of the precious girl child they have been blessed with, who is now seven years old and we expect the parties to look at each other in a positive note without being judgmental and stuck in the past.

5. List on 9th December, 2025.

The parties shall have liberty to appear before us to participate in the proceeding.

We put on record our appreciation of the efforts made by the learned counsel for the parties to bring the parties to a situation whether they can have interaction between them.

(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 19:29:37