Durga Prasad Praharaj vs Soumyasree Padhy
2022 Latest Caselaw 7066 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK


                                 MATA No.207 of 2022


         Durga Prasad Praharaj                .... .....             Appellant
                                                             Ms. B.R. Panda, Adv.


                                         -Versus-


     Soumyasree Padhy                  ............                      Respondent

                                       CORAM:
                                       JUSTICE S. TALAPATRA
                                       JUSTICE SAVITRI RATHO
                                           ORDER

02.12.2022

Order No. I.A. No.247 of 2022

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

2. Heard Ms. B.R. Panda, learned counsel appearing for the applicant.

3. This is an application under Section 5 of the Limitation Act for condoning the delay of 1528 days in preferring the appeal against the Judgment dated 17.05.2018 delivered in the Civil Proceeding No.25 of 2016 by the Judge, Family Court, Jeypore, Koraput.

4. Issue notice as to why the aforementioned delay shall not be condoned or any other order or orders shall not be passed as deemed fit or proper in the circumstances of the case.

5. Notice is made returnable on 10.01.2023.

6. Steps for service of notice on the respondent shall be taken by the applicant by 06.12.2022 by Registered Post with A.D.

(S. Talapatra) Judge

(Savitri Ratho) Judge Rati Ranjan