Sri Sarat Chandra Pradhan vs Smt. Nalini Prava Das
2021 Latest Caselaw 9165 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       MATA No. 121 of 2020
                     Sri Sarat Chandra Pradhan                ....             Appellant
                                                              Mr. B.K. Nayak, Advocate
                                                   -versus-
                     Smt. Nalini Prava Das                    ....             Respondent

None CORAM:

JUSTICE S.K. MISHRA JUSTICE SAVITRI RATHO

Order No. ORDER 01.09.2021

03. The matter is taken up by hybrid mode.

Heard Mr. B.K. Nayak, learned counsel for the appellant. The Judgment and decree dated 21.03.2020 in MAT-18/2015 has been passed by the learned Senior Civil Judge, Kodala, so the appeal to the High Court does not lie under the Family Court's Act.

Accordingly, the appellant is allowed to withdraw the appeal with a liberty to file the same before the appropriate appellate court having jurisdiction.

The certified copy of the impugned judgment as well as the appeal memo with appropriate endorsement be returned to the appellant.

The appellant should file the appeal before the appropriate appellate court, if so advised along with an application for condonation of delay which shall be considered in accordance with law.

The MATA is disposed of as withdrawn. Urgent certified copy of this order be granted as per rules.

(S.K. Mishra) Judge

( Savitri Ratho) Judge Puspa