Priyanka Patra vs Rajesh Das
2025 Latest Caselaw 8546 Ori

Orissa High Court

Priyanka Patra vs Rajesh Das on 20 September, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                               MATA No. 319 of 2025

            Priyanka Patra                               ....             Appellant
                                                       Represented by Adv.-
                                             Mr. Ashutosh Mohanta, Advocate
                                         -Versus-
            Rajesh Das                             ....          Respondent
                                                              Represented by Adv._

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

Order No.                       20.09.2025
                              (Hybrid mode)
  01.        1.     The appeal has been filed by the appellant-wife

challenging the judgment and decree dated 16.07.2025 passed by the learned Judge, Family Court, Keonjhar in C.P. No.88/108 of 2019-17, filed by the respondent-husband. In a petition filed under Section 13(i-b) of the Hindu Marriage Act, 1955, thereby dissolving the marriage, solemnized between the appellant and respondent on 06.07.2011.

2. Issue notice along with this order to the respondent.

Requisites for issuance of notice to the respondent by Speed/ Registered Post with AD be filed within five working days. Early returnable date may be fixed.

List after SR. Liberty to mention.

3. Issue notice as above.

Accept one set of process fee as well as postal requisites.

4. The I.A. has been filed, seeking stay of operation of the impugned Judgment and decree dated 16.07.2025 granting divorce to the respondent. Since the appeal has been filed without any delay, The Bar contained in the Section-15 of the Hindu Marriage Act regarding the respondent marrying again operates.

5. This order shall be communicated along with the notice to the respondent.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge.

Narayan/Ranjeeta

Location: HIGH COURT OF ORISSA