Dr. Pranati Misra vs Dr. Debasis Misra
2023 Latest Caselaw 1536 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 MATA No.48 of 2023

     Dr. Pranati Misra                      .........           Appellant
                                               Mr. Tapan Kumar Biswal, Advocate

                                     -Versus-

     Dr. Debasis Misra                      .........            Respondent


                                     CORAM:

                                     JUSTICE S. TALAPATRA
                                     JUSTICE SAVITRI RATHO

                                            ORDER

17.02.2023

I.A. No.58 of 2023 Order No.

01. 1. This matter is taken up through Hybrid Mode.

2. This is an application under Section -5 of the Limitation Act

for condoning the delay of 14 days as per the report of the Stamp

Reporter in filing the appeal under Section-19(1) of the Family Court

Act, 1984 from the judgment dated 26.10.2022 delivered in Civil

Proceeding No.167 of 2018 by the Judge, Family Court,

Bhubaneswar.

3. Issue notice as to why the aforementioned delay shall not be

condoned or any other order/orders shall not be passed as required in

the circumstances of the case.

4. Notice is made returnable on 24.03.2023.

5. Steps for service of notice on the respondent be taken by the

appellant within 21.02.2023 by Registered Post with A.D.

(S. Talapatra) Judge

(Savitri Ratho) Judge

Subhasis