BIBHU PRASAD MOHAPATRA Vs. SUSMITA MISHRA

JUDGEMENT

(1.) The husband has preferred appeal against judgment dtd. 3/1/2018 of the family Court. By it the petition of the husband for divorce, stood dismissed. Mr. Mohapatra, learned advocate appears on behalf of appellant-husband but none appears on behalf of respondent-wife.

(2.) Absence of respondent-wife stands demonstrated by our orders dated 21st and 30/11/2023. The orders are reproduced below.

(3.) Mr. Mohapatra submits, there was a civil proceeding (C.P. no.71 of 2011) filed by his client under Sec. 9 of Hindu Marriage Act, 1955. It was disposed of by judgment dtd. 20/2/2013 decreeing the petition for restitution of conjugal rights. Respondent-wife had preferred appeal. We by our order dtd. 30/11/2023 in her appeal (MATA no.23 of 2013), dismissed it. Said order is reproduced below.