Bishunupriya Sahoo vs Sadananda Sahoo
2026 Latest Caselaw 446 Ori

Orissa High Court

Bishunupriya Sahoo vs Sadananda Sahoo on 19 January, 2026

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                MATA No. 210 of 2025

            Bishunupriya Sahoo                         ....             Appellant
                                                          Represented by Adv.-
                                              Mr. Sarada Prasad Dash, Advocate
                                          -Versus-
            Sadananda Sahoo                            ....           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)

            MATA No.01 of 2026

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

judgment and decree dated 19th April, 2025 passed by the learned Judge, Family Court, Dhenkanal in Civil Proceeding No.61 of 2024. By the said judgment and decree, the petition filed by the respondent-husband in the marriage under Section-13(1)(i-a)(i-b) of the Hindu Marriage Act, 1955 was allowed; thereby dissolving the marriage solemnized between the parties on 24.05.2006.

2. Heard learned counsel for the appellant.

3. Issue notice to the respondent.

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

4. List this matter after SR.

Liberty to mention.

(Manash Ranjan Pathak) Judge

(Sibo Sankar Mishra) Judge

Narayan/Ranjeeta