Ajit Kumar Maharana vs Sradhanjali Maharana .... Opp. Party
2026 Latest Caselaw 251 Ori

Orissa High Court

Ajit Kumar Maharana vs Sradhanjali Maharana .... Opp. Party on 12 January, 2026

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                          RPFAM No.182 of 2025

            Ajit Kumar Maharana              ....      Petitioner

                                    Mr. Sk. Meherulla, Advocate

                                  -versus-

            Sradhanjali Maharana             ....     Opp. Party



                       CORAM:
                       JUSTICE MRUGANKA SEKHAR SAHOO
                                   ORDER

12.01.2026 (Hybrid Mode) Order No.

04. 1. Learned counsel for the petitioner files memo of date stating the following:

"That, during pendency of this application, a petition U/s.13-B of the Hindu Marriage Act, 1955 was filed by both parties in the court of the learned Judge, Family Court, Dhenkanal vide C.P. No.178 of 2025 and the same was allowed by judgment dated 24.12.2025. In view of divorce by mutual consent of the parties, the petitioner does not want to press this application and seeks for withdrawal of the same."

2. The said memo encloses the judgment dated 24.12.2025 passed by the learned Judge, Family Court, Dhenkanal in C.P. No.178 of 2025. In the said C.P. the following order has been passed :

"The application U/s.13-B of the Hindu Marriage Act, 1955 is allowed without any contest and cost. The marriage dated 12.05.2021 between the petitioners is hereby declared dissolved today i.e. on the 24th day of December, 2025. A decree of divorce in terms of U/s.13-B of the Hindu Marriage Act, 1955 be drawn accordingly."

Memo is taken on record.

3. The petition stands disposed of.

(Mruganka Sekhar Sahoo) Judge RJ