Sujata Dash @ Tripathy vs Pramod Kumar Tripathy
2022 Latest Caselaw 3872 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                               MATA No.101 of 2019

     Sujata Dash @ Tripathy                .........                   Appellant
                                                              Mr. M. Mishra, Adv.
                                       -Versus-

     Pramod Kumar Tripathy               ..........                     Respondent

                                     CORAM:
                                     JUSTICE S. TALAPATRA
                                     JUSTICE M.S. SAHOO

                                            ORDER

10.08.2022 I.A. No.156 of 2019 Order No.

04. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Heard Mr. M. Mishra, learned counsel appearing for the applicant.

4. Despite the appearance made by the counsel for the respondent, none was available to represent her case when the matter was called up for hearing.

5. This is an application under Section 5 of the Limitation Act, for condoning the delay for preferring the appeal from the Judgment dated 14.05.2019 delivered in Civil Proceeding No.37 of 2017 by the Judge, Family Court, Jagatsinghpur.

6. As per the report of the Stamp Reporter, there is delay of only 4 days. Perused the averments in the application. We find that the delay is liable to be condoned. It is ordered, accordingly.

7. This application stands allowed and disposed of.

                                                                    (S. Talapatra)
                                                                         Judge



                                                                     (M.S. Sahoo)
      Rati Ranjan                                                       Judge


                                            MATA No.101 of 2019
Order No.
  05.               1.      Heard Mr. M. Mishra, learned counsel appearing for the
                    appellant.
                    2.      Admit.

3. Call for LCRs, scanned or photocopies.

4. Issue notice.

5. Since Mr. Bijay Ananda Das, Ms. Sheetal Dash and Mr. Ashok Kumar Mohanty, learned counsel have entered in the appearance for the respondent in the connected interim application being I.A. No.156 of 2019. The service of notice may be completed by the appellant, on furnishing a copy of the memorandum of appeal to them. Such copy be served by 12.08.2022.

6. Let the matter be listed 14.09.2022 for further order.

7. Meanwhile, the Registry shall procure the LCRs, as directed.

                                                        (S. Talapatra)
                                                             Judge



                                                          (M.S. Sahoo)
Rati Ranjan                                                  Judge