Golekha Chandra Mallik vs Mamata Mallick
2022 Latest Caselaw 6243 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         MATA No. 206 of 2022
            Golekha Chandra Mallik            ......              Appellant
                                                 Ms. R. Rajgarhia, Advocate
                                  -versus-
            Mamata Mallick                     ......           Respondent

                         CORAM:
                         JUSTICE S. TALAPATRA
                         JUSTICE SAVITRI RATHO
                                  ORDER

01.11.2022

I.A. No.244 of 2022 Order No.

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

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

3. This is an application under Section 5 of the Limitation Act for condoning the delay of 55 days in filing the appeal under Section 19(1) of the Family Courts Act, 1984 from the judgment dated 07.05.2022 delivered in C.P. No.20 of 2019 by the Judge, Family Court, Kendrapara.

4. Issue notice as to why the aforementioned delay should not be condoned as prayed for or such other order or orders should not be passed by this Court as be deemed appropriate in the circumstances of the case.

5. Notice is made returnable on 12th December, 2022. Steps for service of notice on the Opposite Party shall be taken by the applicant within three days from today by Registered Post with A.D.

(S. Talapatra) Judge

(Savitri Ratho) Judge Murmu