Jasoda Bag vs Sujit Bag
2022 Latest Caselaw 4312 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         MATA No. 115 of 2022
            Jasoda Bag                         ........           Appellant
                                                   Mr. P.K. Nayak, Advocate
                                   -versus-
            Sujit Bag                          ......           Respondent

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

30.08.2022

I.A. No.130 of 2022 Order No.

05. 1. This matter is taken up through hybrid mode.

2. Heard Mr. P.K. Nayak, learned counsel appearing for the Applicant.

3. For condoning the delay of 78 days in filing the appeal challenging the ex parte judgment dated 14.12.2021 passed by the Judge Family Court, Sambalpur in C.P. No.32 of 2021, this application under Section 5 of the Limitation Act has been filed.

4. Despite due notice from this Court, the Respondent prefers not to participate in the proceeding.

5. We have perused the petition to find the causes as assigned for explaining the delay. We are satisfied that the delay has been sufficiently explained and accordingly, the prayer for condonation of the said delay stands allowed.

6. In the result, the application stands allowed and disposed of.

(S. Talapatra) Judge

(M.S. Sahoo) Judge

MATA No.115 of 2022 Order No.

06. 1. Heard Mr. P.K. Nayak, learned counsel appearing for the Appellant.

2. Admit.

3. Call for LCRs, scanned or photocopies.

4. Issue notice. Notice is made returnable on 12th October, 2022.

5. Steps for service of notice on the Respondent be taken by the Appellant by registered post with A.D by 7th September, 2022.

6. The Registry is directed to procure the LCRs by the next date.

(S. Talapatra) Judge [

(M.S. Sahoo) Judge Murmu