Laxman Behera vs Runati Behera
2023 Latest Caselaw 8720 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                          MATA No. 194 OF 2023
            Laxman Behera                      ....              Appellant(s)
                                                       Mr.G.K.Routray, Adv.


                                       -versus-


            Runati Behera                      ....             Respondent(s)


                     CORAM:
                     JUSTICE BISWANATH RATH
                     JUSTICE M.S.SAHOO
                                      ORDER

07.08.2023 I.A. No. 203 of 2023 Order No.

04. 1. This is an application for dispensing with filing of certified copy of the judgment dated 14.02.2023 at Annexure-2.

2. Since the certified copy of the judgment at Annexure-2 has been filed in the meantime, there is no need to pass further order for filing of certified copy of Annexure-2.

3. I.A. stands disposed of.

(Biswanath Rath) Judge

(M.S.Sahoo) Judge

ORDER 07.08.2023 I.A. No. 211 of 2023 Order No.

05. 1. Issue notice to the Respondent-Wife in the matter of limitation by way of Speed Post/Registered Post with A.D., fixing

// 2 //

a short returnable date. Requisites, as undertaken, be filed by 09.08.2023.

2. List this matter immediately after appearance of the Respondent-Wife.

(Biswanath Rath) Judge

(M.S.Sahoo) Judge S.Dash

Signature Not Verified Digitally Signed Signed by: SWARNAPRAVA DASH Reason: Authentication Location: High Court of Orissa Date: 09-Aug-2023 13:17:34