SASMITA PARIJA Vs. HEMANTA KUMAR MOHANTY

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard learned counsel for the respective parties. This CMAPL has been filed by the petitioner Sasmita Parija @ Mohanty, who was the appellant in MATA No.15 of 2012, for restoration of the file for hearing in the interest of justice.

(3.) Needless to say that the husband-Opposite Party, Hemanta Kumar Mohanty filed a divorce petition before the learned Judge, Family Court, Cuttack, which was registered as C.P. No.206 of 2006 for divorce and the prayer was allowed vide by the judgment and order dtd. 4/1/2012. The petitioner-wife challenged the order passed by the learned Judge, Family Court, Cuttack before this Court in the aforesaid MATA No.15 of 2012, which was dismissed for non-prosecution as per the order of this Court dtd. 9/9/2014. Though this application for restoration was filed in the year 2014, as it appears, no sincere step has been taken for listing of the matter and after 13/4/2015, no order has been passed in this petition.