Smruti Swagatika Pattanayak vs Anukesh Mohanty
2025 Latest Caselaw 7973 Ori

Orissa High Court

Smruti Swagatika Pattanayak vs Anukesh Mohanty on 8 September, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.275 of 2025

            Smruti Swagatika Pattanayak                 ....              Appellant
                                                            Represented by Adv.-
                                                        Mr. P.K. Chand, Advocate

                                           -Versus -
            Anukesh Mohanty                             ....           Respondent
                                                             Represented by Adv.-


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

                                           ORDER

Order No.                                 08.09.2025
                                        (Hybrid mode)

  01.        1.       The appellant-wife being aggrieved by the judgment and

decree dated 17.06.2025 passed in Civil Proceeding No.58 of 2024 by the learned Court of Judge, Family Court, Dhenkanal has approached the Court.

2. It is submitted by the learned counsel for the appellant that 'Streedhan' articles have not been returned and there is no direction for return of the 'Streedhan' articles, those specifically pleaded before the learned trial Court and issue framed by the trial Court.

3. It is submitted that the appellant is also aggrieved by the grant permanent alimony of Rs.6,00,000/-.

4. Issue notice.

Requisites for issuance of notice by Speed/ Registered Post with AD shall be filed within five working days, short returnable date may be fixed.

5. List this matter after SR.

TCR be called for.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge.

Narayan/Ranjeeta