Ramahari Naik vs Sujata Naik
2023 Latest Caselaw 15877 Ori

Orissa High Court

Ramahari Naik vs Sujata Naik on 11 December, 2023

Author: Arindam Sinha

Bench: Arindam Sinha

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                MATA No.256 of 2022

            Ramahari Naik                         ....            Appellant

                                                 Mr. A. Agarwal, Advocate
                                      -versus-

            Sujata Naik                           ....          Respondent



                      CORAM:
                               JUSTICE ARINDAM SINHA
                               JUSTICE SIBO SANKAR MISHRA

                                      ORDER

11.12.2023

MATA No.256 of 2022 and I.A. no.322 of 2022

Order No.

05. 1. Mr. Agarwal, learned advocate appears on behalf of

applicant/appellant-husband. He submits, his client is aggrieved by

judgment dated 18th July, 2022 of the family Court, whereby divorce

was not granted. He seeks to prefer appeal therefrom. There was delay

reported at 35 days. Co-ordinate Bench had directed issuance of

notice. Though noting says objection has been filed, copy was not

served.

// 2 //

2. None appears on behalf of respondent-wife. As copy of the

objection has not been served upon applicant. We will not look at it.

3. Perused causes shown in the application. They are accepted.

The delay is condoned and appeal admitted. The application is

disposed of.

4. Appellant will put in requisites for issuance of notice of appeal.

Lower Court record be called for.

5. List on 8th January, 2024.

(Arindam Sinha) Judge

(S.S. Mishra) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO