Bidhu Prasad Tripathy vs Annapurna Mishra
2026 Latest Caselaw 443 Ori

Orissa High Court

Bidhu Prasad Tripathy vs Annapurna Mishra on 19 January, 2026

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                MATA No. 07 of 2026

            Bidhu Prasad Tripathy                      ....              Appellant
                                                           Represented by Adv.-
                                                       Mr. P.K. Panda, Advocate
                                          -Versus-
            Annapurna Mishra                           ....            Respondent
                                                            Represented by Adv._

                               CORAM:
             HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                          AND
                  HON'BLE MR. JUSTICE SIBO SANKAR MISHRA

                                          ORDER

Order No.                                19.01.2026
                                       (Hybrid mode)


    01.      1.      The appellant-wife in the marriage is before this Court

challenging the judgment and decree dated 24th November, 2025 passed by the Judge, Family Court, Kendrapara in C.P. No. 316 of 2022. By the said judgment and decree, the petition filed under Section-13(1)(i-a)(i-b) of the Hindu Marriage Act, 1955 by the appellant-husband in the marriage was dismissed.

2. Heard learned counsel for the appellant.

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

Requisites for issuance of notice by Speed Post with registration and proof of delivery shall be filed within three working days.

4. List after due service of notice upon the respondent.

Liberty to mention.

(Manash Ranjan Pathak) Judge

(Sibo Sankar Mishra) Judge

Narayan/Ranjeeta