Santosh Mahato vs Rosyrani Patel
2026 Latest Caselaw 595 Ori

Orissa High Court

Santosh Mahato vs Rosyrani Patel on 21 January, 2026

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                MATA No. 331 of 2025

            Santosh Mahato                             ....              Appellant
                                                         Represented by Adv.-
                                            Mr. Sarat Chandra Mekap, Advocate
                                          -Versus-
            Rosyrani Patel                            ....          Respondent
                                                            Represented by Adv._

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

                                          ORDER

Order No.                                21.01.2026
                                       (Hybrid mode)
    05.      1.      The appellant-wife in the marriage is before this Court

challenging the judgment and decree dated 25th July, 2025 passed by the learned Judge, Family Court, Jharsuguda in Civil Proceeding No. 90 of 2023. By the said judgment and decree, the petition filed under Section-13(1)(i-a) of the Hindu Marriage Act, 1955 by the respondent-wife in the marriage solemnized between appellant and respondent on 12th May, 2013 was dissolved.

2. Heard learned counsel appearing for the appellant.

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

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

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

6. Liberty to mention.

(Manash Ranjan Pathak) Judge

(Sibo Sankar Mishra) Judge

Narayan/Ranjeeta