Citation : 2022 Latest Caselaw 7614 Ori
Judgement Date : 21 December, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
MATA No.226 of 2022
Saswati Sahu .... ..... Appellant
Mr. L.K. Padhi, Adv.
-Versus-
Swapnil Sahoo ............ Respondent
CORAM:
JUSTICE S. TALAPATRA
JUSTICE SAVITRI RATHO
ORDER
21.12.2022 Order No.
03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. Mr. L.K. Padhi, learned counsel appearing for the appellant has prayed for a short accommodation for filing an application seeking condonation of delay that has occurred in filing the appeal under Section 19(1) of the Family Courts Act, 1984 from the Judgment dated 16.08.2022 delivered in Civil Suit (MAT) No.26 of 2022 by the Judge, Family Court, Balangir.
3. Prayer stands allowed.
4. Let the appeal be listed again on 17.01.2023.
5. In the meanwhile, necessary steps as indicated above be taken. No further accommodation will be made for the same purpose.
(S. Talapatra) Judge
(Savitri Ratho) Judge Rati Ranjan
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