Biswadarshi Emanta vs Tapaswini Parida @
2026 Latest Caselaw 1288 Ori

Orissa High Court

Biswadarshi Emanta vs Tapaswini Parida @ on 11 February, 2026

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                               MATA No.211 of 2024

                                 Biswadarshi Emanta              ....       Appellant
                                 Kumar Chhotray

                                                           Mr. Samir Kumar Mishra,
                                                                     Senior Advocate
                                                                           Along with
                                                          Ms. Prajna Sarita Mohanty,
                                                                            Advocate
                                                       -versus-

                                 Tapaswini Parida @              ....    Respondents
                                 Chhotray @ Rashmi @ Papi
                                 and another

                                                        Mr. Subhendu Kar, Advocate
                                                              (For respondent No.1)
                                            CORAM:
                                            JUSTICE MRUGANKA SEKHAR SAHOO
                                                       ORDER

11.02.2026 (Hybrid Mode) Order No.

07. 1. The appeal is challenged to the judgment dated 05.03.2024 passed by the learned District Judge, Nuapada in MAT case No.8/112/10 of 2012-14.

2. The said MAT case was filed by the petitioner- husband in the marriage seeking for declaratory reliefs

Digitally Signed such as to declare marriage solemnized between the Signed by: RAJESH KUMAR BADHEI Reason: Authentication Location: OHC Date: 13-Feb-2026 20:00:24 appellant and respondent No.1 on 22.03.2000 before the Marriage Officer, Nuapada as null and void and to declare the said marriage to be nonest in the eye of law and not binding on the petitioner.

3. It is submitted by the learned Senior Advocate for the petitioner-husband in the marriage that the marriage having been solemnized in the year 2000 has run into rough weather and in the meanwhile, twenty six years have passed. It is agreed at the bar that both the parties are capable enough to take a decision regarding future of their individual matrimonial life and an effort should be made for arriving at amicable settlement acceptable to both the parties.

4. Mr. Kar, learned counsel for the respondent No.1 while endorsing the submissions of the learned Senior Advocate expresses concern regarding the girl child born from the wedlock.

Learned Senior Advocate in response submits that that has also to be taken care of by both the parents.

5. The matter is adjourned.

It is expected that the learned counsel for the parties shall use their good offices to arrive at an amicable settlement acceptable to both the parties.

6. List in the week commencing 09.03.2026.

Liberty to mention.

(Mruganka Sekhar Sahoo) Judge Rajesh