Prasanta Kumar Pradhan vs Bharati Behera
2026 Latest Caselaw 3249 Ori

Orissa High Court

Prasanta Kumar Pradhan vs Bharati Behera on 8 April, 2026

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                MATA No. 45 of 2025
                         Prasanta Kumar Pradhan                        ....             Appellant
                                                                        Represented by Adv.-
                                                                 Mr. Umakant Sahoo, Advocate
                                                          -Versus-
                         Bharati Behera                                ....          Respondent
                                                                      Represented by Adv._
                                                                Miss Swadha Das, Advocate
                                                MATA No. 04 of 2025
                         Bharati Behera @ Pradhan                      ....             Appellant
                                                                           Represented by Adv.-
                                                                     Miss Swadha Das, Advocate
                                                          -Versus-
                         Prasanta Kumar Pradhan                        ....          Respondent
                                                                  Represented by Adv._
                                                          Mr. Umakanta Sahoo, Advocate
                                                    CORAM:
                                  HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                                     AND
                                   HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
                                                      ORDER

    Order No.                                      08.04.2026
                                                      (Hybrid mode)
        06.                  1.       On the prayer of the learned counsels appearing for both

the parties, these appeals be listed on 1st May, 2026.

2. In the meanwhile, the appellant-husband shall file an affidavit to the extent that he is going to take all the educational expenses for his son, respondent No. 2.

(Manash Ranjan Pathak)

Date: 08-Apr-2026 20:18:25 (Sibo Sankar Mishra) Judge Narayan