Bibhuti Bhusan Rout vs Sasmita Nayak & Anr
2022 Latest Caselaw 6539 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MATA No.54 of 2020

         Bibhuti Bhusan Rout                   .... .....                    Appellant
                                                                       Ms. D. Mohapatra, Adv.
                                               -Versus-
         Sasmita Nayak & Anr.                   ..........                   Respondent
                                                                        Mr. S. Hota, Adv.
                                             CORAM:
                                             JUSTICE S. TALAPATRA
                                             JUSTICE SAVITRI RATHO
                                                    ORDER

14.11.2022 I.A. No.182 of 2021 Order No.

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

2. It has been pointed out by Ms. D. Mohapatra, learned counsel appearing for the applicant that there is a decision of a co-equal bench of this Court that if the civil proceeding is filed under the provision of Hindu Marriage Act, 1955, the limitation as prescribed for filing appeal under Section 28 of the said Act will apply even in the case of appeal filed under Section 19 (1) of the Family Courts Act, 1984. The Judgment however has not been placed before us.

3. For this purpose, list the appeal on 21.11.2022. We expect that the learned counsel for the appellant shall produce the said Judgment for our consideration on the next date.

(S. Talapatra) Judge

(Savitri Ratho) Judge

Rati Ranjan