Akshaya Kumar Kanhar vs Geetanjali Kanhar
2023 Latest Caselaw 9796 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                            MATA NO.171 OF 2023
        Akshaya Kumar Kanhar                    ....             Appellant
                                                     Mr.B.B.Mishra, Adv.

                                    -versus-

        Geetanjali Kanhar                       ....           Respondent


                  CORAM:
                 JUSTICE BISWANATH RATH
                 JUSTICE M.S.SAHOO

                                  ORDER

22.8.2023 I.A.NO.185 OF 2023 & MATA NO.171 OF 2023 Order No.

1. 1. Heard Mr.B.B.Mishra, learned counsel for the Appellant.

2. Even though this I.A. has been filed for condonation of

delay, but for the Stamp Reporting and looking to the date of

judgment being 24.3.2023 and the Appellant since filed the present

Appeal on 17.5.2023, this Court finds, there is no delay in fact.

3. The I.A. thus stands dropped.

4. Even though the Appeal is brought as against refusal of

divorce attempt by the Husband in disposal of C.P. No.39/2022,

learned counsel for the Appellant makes a clear statement indicating

that the Husband is still interested to get back the Wife and the

minor child herein.

// 2 //

5. It is keeping this in view, this Court directs issuing notice to

the Respondent by Speed Post with A.D./Registered Post with A.D.

Requisites be filed by tomorrow (23.8.2023) fixing a short

returnable date.

6. Let this matter be listed at least within one week after expiry

of the appearance date of the Wife.

(Biswanath Rath) Judge

(M.S.Sahoo) Judge M.K.Rout

Signature Not Verified Digitally Signed Signed by: MANOJ KUMAR ROUT Reason: Authentication Location: High Court of Orissa Date: 23-Aug-2023 16:17:31