Bipin Bihari Barik vs Sanjukta Barik
2025 Latest Caselaw 8496 Ori

Orissa High Court

Bipin Bihari Barik vs Sanjukta Barik on 19 September, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.77 of 2022
            Bipin Bihari Barik                           ....             Appellant
                                                              Represented by Adv.-
                                                         Mr. N.K. Mishra, Advocate
                                          -Versus-
            Sanjukta Barik                               ....           Respondent
                                                              Represented by Adv.-


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

19.09.2025 (Hybrid mode) Order No.

07. 1. A memo captioned as 'withdrawal memo' has been filed by the learned counsel for the appellant.

The matter is at the stage of fresh admission, as notices could not be issued as directed by this Court by the Coordinate Bench by order dated 22.04.2025, due to non-filing of postal requisites.

2. Today, when the matter is taken up, the learned counsel for the appellant submits that the parties have obtained the decree of divorce by filing application under Section-13B of the Hindu Marriage Act, 1955 before the learned Judge, Family Court, Jajpur in C.P. No.62 of 2024. Whereas the present MATA was presented before this Court on 13th April, 2022.

On 18th September, 2025 a memo has been filed enclosing photocopy of the certified copy of the judgment dated 24 th August, 2024.

3. List on 26th September, 2025 under the heading "TO Be Mentioned".

On the said date, the learned counsel for the appellant shall produce the certified copy of the judgment. Registry shall forward copy of this order along with the photocopy to the learned trial Court for authentication regarding the judgment dated 24th August, 2024 and the same shall be obtained by 24th September, 2025.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge.

Narayan/Ranjeeta

Location: HIGH COURT OF ORISSA