Resma Jena vs Hrudaya Ranjan Jena
2026 Latest Caselaw 586 Ori

Orissa High Court

Resma Jena vs Hrudaya Ranjan Jena on 21 January, 2026

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MATA No. 35 of 2024

            Resma Jena                                 ....              Appellant
                                                           Represented by Adv.-
                                                     Mr. P.N. Pattnaik, Advocate
                                          -Versus-
            Hrudaya Ranjan Jena                        ....            Respondent
                                                          Represented by Adv._
                                                Mrs. Sumitra Mohanty, Advocate

                               CORAM:
             HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                          AND
            HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO
                                          ORDER

Order No.                                21.01.2026
                                       (Hybrid mode)
  06.        I.A. No.47 of 2024

1. Heard Mr. P.N. Pattnaik, learned counsel appearing for the appellant-wife and Mrs. S. Mohanty, learned counsel appearing for the respondent-husband.

2. This application has been filed by the appellant-wife being aggrieved with the judgment dated 16th October, 2023 passed by the learned Judge, Family Court, Jajpur in Civil Proceeding No.384 of 2021, by which the application under Section 13(1) of the Hindu Mariage Act, 1955 filed by the appellant-wife was allowed dissolving the marriage between the applicant and the respondent solemnized on 23rd October, 2014.

3. The appellant filing this appeal, with a reported delay of 18 days.

4. Mrs. S. Mohanty, learned counsel for the respondent submits that the respondent has no objection, if the said delay of 18

days is condoned in preferring the connected appeal by the appellant.

5. After hearing the learned counsels for both the parties, and we finding sufficient reasons have been shown by the appellant annexing medical documents, we condone the delay of 18 days in preferring the connected appeal being MATA No.35 of 2024.

6. Accordingly, the I.A. stands disposed of.

7. Heard Mr. P.N. Pattnaik, learned counsel appearing for the appellant-wife and Mrs. S. Mohanty, learned counsel appearing for the respondent-husband.

8. Issue notice to the respondent.

As the respondent-husband has entered appearance through the learned counsel, no formal notice need to be issued. On being inquired, the learned counsel Mrs. Mohanty for the respondent submitted that already she had received the copy of the appeal memo.

9. Admit this appeal.

10. Call for the scanned copy of the record of Civil Proceeding No.384 of 2021 from the Court of Judge, Family Court, Jajpur that was disposed of on 16.10.2023.

11. List this matter for hearing in due course.

12. Liberty to mention.

(Manash Ranjan Pathak) Judge

Date: 23-Jan-2026 11:54:02 (Mruganka Sekhar Sahoo) Judge Narayan/Ranjeeta