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Payal Hens vs Suryapratap Mohanty
2026 Latest Caselaw 39 Ori

Citation : 2026 Latest Caselaw 39 Ori
Judgement Date : 5 January, 2026

[Cites 1, Cited by 0]

Orissa High Court

Payal Hens vs Suryapratap Mohanty on 5 January, 2026

Author: Mruganka Sekhar Sahoo
Bench: Mruganka Sekhar Sahoo
                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.408 of 2025
            Payal Hens                              ....            Appellant

                                                     Represented By Adv. -
                                                    Mr. S.K. Dash, Advocate
                                         -versus-

            Suryapratap Mohanty                     ....          Respondent
                                                      Represented By Adv. -


                            CORAM:
                            JUSTICE MANASH RANJAN PATHAK
                            JUSTICE MRUGANKA SEKHAR SAHOO

                                          ORDER

05.01.2026 (Hybrid Mode) Order No. I.A. No.586 of 2025 & MATA No.408 of 2025

01.

1. The appellant-wife is before this Court challenging the judgment and decree dated 30.08.2025 passed by the learned Judge, Family Court, Baripada at Mayurbhanj in C.P. No.372(T) of 2023. By the said judgment and decree, learned Judge has allowed the petition filed U/s.13(1)(i-a) of the Hindu Marriage Act by the respondent-petitioner/husband in the marriage seeking dissolution of the marriage solemnized on 07.05.2021 between the appellant- wife and respondent-husband.

2. Heard learned counsel for the appellant.

3. The appeal has been filed after brooking a short delay of 3 days.

4. Issue notice along with this order in the I.A. as well as appeal. Requisites for issuance of notice by Speed Post with proof of delivery be filed within five working days.

5. List after S.R. Liberty to mention.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge

Radha/Jyostna

 
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