Lipina Barik vs Debasis Mohapatra
2023 Latest Caselaw 1325 Ori

         IN THE HIGH COURT OF ORISSA AT CUTTACK
                     MATA No.27 of 2023


Lipina Barik                                                        Appellant
                                    .....               Mr.R.K.Prusty, Advocate

                                    Vs.
Debasis Mohapatra                   .....                             Respondent

            CORAM:
                      JUSTICE S.TALAPATRA
                     JUSTICE SAVITRI RATHO
                                          ORDER

07.02.2023 Order No. I.A. No.41 of 2023

01.

1. This matter is taken up through hybrid mode.

2. Heard Mr.R.K.Prusty, learned counsel appearing for the appellant.

3. This is an application under Section 5 of the Limitation Act, 1963 for condoning the delay of 395 days as per the Stamp Reporter's report, preferring the appeal against the judgment dated 30.09.2021 delivered in Civil Proceeding No.460 of 2018 by the Judge, Family Court, Cuttack.

4. Issue notice to the respondent as to why the aforementioned delay shall not be condoned or why other order/s shall not be passed having due regard to the circumstances of the case.

5. Notice is made returnable on 10th March, 2023. Steps for

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service of notice on respondent by Registered Post with A.D. shall be taken by the appellant by 10th February, 2023.

(S.Talapatra) Judge

(Savitri Ratho) Judge

Bichi