Sanghamitra Pradhan vs Pradeep Kumar Pradhan
2023 Latest Caselaw 552 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                MATA No.230 of 2022

     Sanghamitra Pradhan                  .........               Appellant
                                                       Mr. J. Dash, Advocate
                                     -Versus-

     Pradeep Kumar Pradhan                 ........             Respondent
                                                        Mr. A. Das, Advocate

                                     CORAM:

                                     JUSTICE S. TALAPATRA
                                     JUSTICE SAVITRI RATHO

                                           ORDER

17.01.2023

I.A. No.267 of 2022 Order Nos.

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

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

for condonation of delay of 33 days as per the Stamp Reporter's

report in filing the appeal against the judgment dated 29.06.2022

delivered in C.P.No.31 of 2021 by the Judge, Family Court, Phulbani.

3. Mr. A. Das, learned counsel has entered in the appearance for

the respondent and submitted that the respondent will not oppose the

prayer for condonation of delay.

4. We have also examined the causes assigned in explaining the

delay. We are satisfied that the grounds for condonation of delay have

been well made out.

5. Accordingly, we condone the aforesaid delay.

6. In the result, the application stands allowed and disposed of.

(S. Talapatra) Judge

(Savitri Ratho) Judge MATA No.230 of 2022

04. 1. Heard Mr. J. Dash, learned counsel appearing for the

appellant.

2. Admit.

3. Call for LCRs, scanned or photocopies.

4. Issue notice.

5. Notice is made returnable on 02.03.2023.

6. Since Mr. A. Das, learned counsel appears and waives notice

for the respondent, no formal notice is called for.

7. Mr. J. Dash, learned counsel shall supply a copy of the

memorandum of appeal along with all the annexures to Mr. A. Das,

learned counsel, in the course of the day.

8. The Registry is directed to procure the LCRs by the next date.

(S. Talapatra) Judge

(Savitri Ratho) Judge Subhasis