Mousumi Mohanty vs Piyush Kumar Mohanty
2023 Latest Caselaw 9923 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MATA No.218 of 2023


            Mousumi Mohanty                         ....          Appellant(s)
                                                         Mr. N.Ch. Jena, Adv.
                                         -versus-

            Piyush Kumar Mohanty                    ....         Respondent(s)


                           CORAM:
                           JUSTICE BISWANATH RATH
                           JUSTICE M.S. SAHOO

                                        ORDER

23.08.2023 I.A. No.227 of 2023 Order No.

01. 1. Even though a limitation petition has been accompanied with this appeal, however, looking to the date of judgment being on 21.03.2023 and the appeal was presented on 11.07.2023, this Court finds, the stamp reporting made in the brief on the issue of limitation clearly reports two days delay in filing the appeal.

2. It is, in the circumstance, this Court while ignoring such stamp reporting, entertains this limitation petition and directs for issuing notice in the matter of limitation.

3. Notice be issued to Respondent by way of Speed Post with A.D. fixing a short returnable date. Requisites for issuance of notice along with a copy of the restoration petition be filed by day after tomorrow (25th August, 2023).

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4. List this matter immediately after expiry of the date of appearance.

(Biswanath Rath) Judge

(M.S. Sahoo) Judge Ayaskanta Jena

Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa Date: 23-Aug-2023 16:52:40