Nalini Biswal vs Rakesh Parida
2023 Latest Caselaw 197 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   MATA No.249 of 2022



         Nalini Biswal                  .... .....                   Appellant
                                                             Mr. D.J. Sahoo, Adv.

                                           -Versus-


         Rakesh Parida                    ............                   Respondent



                                         CORAM:
                                         JUSTICE S. TALAPATRA
                                         JUSTICE SAVITRI RATHO

                                               ORDER

04.01.2023 Order No. I.A. No.289 of 2022

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

2. Heard Mr. D.J. Sahoo, learned counsel appearing for the applicant.

3. This is an application under Section 5 of the Limitation Act for condoning the delay of 5 days in preferring the appeal against the Judgment dated 22.08.2022 delivered in Civil Proceeding No.98 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 10.02.2023.

6. Steps for service of notice on the respondent shall be taken by the applicant by 09.01.2023 by Registered Post with A.D.

7. Meanwhile, the applicant being the appellant shall remove the defects by payment of the authentication fee.

(S. Talapatra) Judge

(Savitri Ratho) Judge Rati Ranjan