Smt. Nalla Neelaveni Choudhury vs Sri Nalla Sripati Choudhury
2023 Latest Caselaw 642 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   MATA No.234 of 2022

     Smt. Nalla Neelaveni Choudhury         .........             Appellant
                                                    Ms. Tapaswini Sinha, Advocate
                                      -Versus-
     Sri Nalla Sripati Choudhury            ........             Respondent
                                                      Mr. A.K. Behera, Advocate

                                      CORAM:
                                      JUSTICE S. TALAPATRA
                                      JUSTICE SAVITRI RATHO

                                            ORDER

19.01.2023 Misc. Case No.274 of 2022 Order Nos.

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

2. Heard Ms. T. Sinha, learned counsel appearing for the

appellant and also Mr. A.K. Behera, learned counsel appearing for the

respondent.

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

for condoning the delay of 84 days in preferring the appeal from the

judgment dated 18.05.2022 delivered in Civil Proceeding No.46 of

2021 by the Judge, Family Court, Paralakhemundi, District- Gajapati.

4. We have perused the causes assigned in explaining the delay.

Moreover, Mr. Behera, learned counsel appearing for the respondent

has not raised any objection against the prayer for condoning the

delay.

5. Thus, we condone the delay as afore-mentioned.

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

(S. Talapatra) Judge

(Savitri Ratho) Judge

MATA No.234 of 2022

04. 1. In view of the order passed today in Misc. Case No.274 of

2022, we have taken up this appeal for consideration.

2. Heard Ms. T. Sinha, learned counsel appearing for the

appellant.

3. Admit.

4. Issue notice.

5. Since Mr. A.K. Behera, learned counsel appears and waives

notice for the respondent, no formal notice is called for.

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

(S. Talapatra) Judge

(Savitri Ratho) Judge Subhasis