Subash Chandra Sahoo vs Jyotashnarani Sahoo
2022 Latest Caselaw 7067 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK


                                  MATA No.108 of 2020


         Subash Chandra Sahoo             .... .....                    Appellant
                                                              Mr. S.K. Baral, Adv.

                                          -Versus-



     Jyotashnarani Sahoo                ............                         Respondent

                                        CORAM:
                                        JUSTICE S. TALAPATRA
                                        JUSTICE SAVITRI RATHO
                                              ORDER

02.12.2022 I.A. No.288 of 2022 Order No.

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

2. Heard Mr. S.K. Baral, learned counsel appearing for the applicant.

3. This is an application for condoning the delay of 54 days in preferring the appeal against the Judgment dated 09.04.2015 delivered in the Civil Proceeding No.496 of 2008 by the Judge, Family Court, Cuttack.

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