Arabinda Sahu vs Sasmita Garnaik
2023 Latest Caselaw 145 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  MATA No.39 of 2020

         Arabinda Sahu                  .... .....               Appellant
                                                           Mr. S.B. Udgata, Adv.


                                          -Versus-


         Sasmita Garnaik                 ............                    Respondent

                                        CORAM:
                                        JUSTICE S. TALAPATRA
                                        JUSTICE SAVITRI RATHO
                                            ORDER

03.01.2023

Order No. I.A. No.49 of 2021.

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

2. Heard Mr. S.B. Udgata, learned counsel appearing for the applicant.

3. This is an application under Section 5 of the Limitation Act for condoning the delay of 8 days in preferring the appeal against the Judgment dated 18.11.2019 delivered in Civil Proceeding No.129 of 2019 by the Judge, Family Court, Angul.

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