Purnima Khamari vs Tapas Kumar Pandia
2022 Latest Caselaw 4843 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             MATA No. 46 of 2020
            Purnima Khamari                   ........            Appellant
                                                    Mr. R.N. Rout, Advocate
                                   -versus-
            Tapas Kumar Pandia                ......            Respondent

                         CORAM:
                         JUSTICE S. TALAPATRA
                         JUSTICE M.S. SAHOO
                                  ORDER

19.09.2022

MATA No.46 of 2020 Order No.

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

2. Mr. R.N. Rout, learned counsel for the Appellant has stated that the defect as identified by the Registry has already been removed.

(S. Talapatra) Judge

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(M.S. Sahoo) Judge

I.A. No.56 of 2020 Order No.

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

2. Heard Mr. R. N. Rout, learned counsel appearing for the applicant.

3. This is an application for condoning the delay of 1581 days in filing the appeal under Section 19(1) of the Family Courts Act, 1984 from the judgment dated 06.09.2017 delivered in C.P. No.408 of 2016 by the Judge, Family Court, Balasore.

4. Issue notice as to why the above mentioned 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 17th October, 2022. Steps for service of notice on the Respondent shall be taken by the Appellant within three days from today by Registered Post with A.D.

(S. Talapatra) Judge

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(M.S. Sahoo) Judge Murmu