INDRADITYA TRIPATHY Vs. ADITYA NARAYAN TRIPATHY

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Order dtd. 22/6/2023 (Annexure-1) passed by learned Judge, Family Court-II, Bhubaneswar in Civil Execution No.08 of 2022 (arising out of C.P. No.514 of 2011) is under challenge in this writ petition, whereby the Execution Case was dismissed.

(3.) It is submitted by Mr. Bose, learned counsel for the Petitioner that C.P. No.237 of 2011 was filed by the petitioner for dissolution of marriage by a decree of divorce between the parties. C.P. No.514 of 2011 was filed by the Opposite Parties under Sec. 18 of the Hindu Adoption and Maintenance Act, 1956 read with Sec. 7 of the said Act.