Dillip Kumar Hota vs Nandita Hota & Another
2022 Latest Caselaw 5679 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                           MATA NO.192 OF 2022

       Dillip Kumar Hota             ....           Appellant
                                Mr. S.C. Mohanty, Advocate
                            -versus-
       Nandita Hota & another        ....       Respondents
                         CORAM:
                        JUSTICE S. TALAPATRA
                        JUSTICE M.S.SAHOO

                                       ORDER

Order No. 18.10.2022

1. I.A. No.221 of 2022.

1. This matter is taken up through hybrid mode.

2. Heard Mr.S.C. Mohanty, learned counsel appearing for the appellant.

3. This is an application under Section 5 of the Limitation Act for condoning the delay of 45 days (as per the Stamp Reporter's report) in filling the appeal under Section 19(1) of the Family Courts Act,1984 from the judgment dated 28.03.2022 delivered in C.P. No.763 of 2011 by the Judge, Family Court, Cuttack.

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 may deem appropriate in the circumstances of the case.

5. Notice is made returnable on 17.11.2022. The appellant shall take steps for service of notice on the // 2 //

respondents by Registered Post with A.D. within three days from today.

(S. Talapatra) Judge

(M.S. Sahoo) Judge

Gs/Radha