Apana Kumar Bhoi vs Rasmita Bhoi
2023 Latest Caselaw 144 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    MATA No.231 of 2022

         Apana Kumar Bhoi                        .... .....                 Appellant
                                                                   Mr. S.C. Mishra, Adv.
                                               -Versus-
         Rasmita Bhoi                          ............                    Respondent

                                              CORAM:
                                              JUSTICE S. TALAPATRA
                                              JUSTICE SAVITRI RATHO
                                                    ORDER

03.01.2023 Order No. I.A. No.268 of 2022

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Heard Mr. S.C. Mishra, learned counsel appearing for the applicant.

3. This is an application under Section 5 of the Limitation Act for condoning the delay of 19 days in preferring the appeal against the Judgment dated 23.07.2022 delivered in Civil Proceeding No.185 of 2019 by the Judge, Family Court, Dhenkanal.

4. Issue notice as to why the aforementioned delay shall not be condoned or any other order or orders shall not be passed as deemed fit or proper in the circumstances of the case.

5. Notice is made returnable on 15.02.2023.

6. Steps for service of notice on the respondent shall be taken by the applicant within 3 days from today by Registered Post with A.D.

(S. Talapatra) Judge

(Savitri Ratho) Judge Rati Ranjan