Subhankari Mohanty vs Biswajit Mohanty
2023 Latest Caselaw 935 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   MATA No.19 of 2023
     Subhankari Mohanty                 .........            Appellant
                                            Mr. Susanta Kumar Baral, Advocate

                                    -Versus-

     Biswajit Mohanty                      .........              Respondent


                                    CORAM:

                                    JUSTICE S. TALAPATRA
                                    JUSTICE SAVITRI RATHO

                                           ORDER

27.01.2023 Order Nos.

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

2. Mr. S.K. Baral, learned counsel appearing for the appellant

undertakes that he will meet the deficit court fee in the course of the

day.

(S. Talapatra) Judge

(Savitri Ratho) Judge I.A. No.31 of 2023

02. 1. This is an application U/S. 5 of the limitation Act for

condoning the delay of 340 days in preferring the appeal against the

judgment dated 16.11.2021 delivered in Civil Proceeding No.170 of

2020 by the Judge, Family Court, Bhadrak.

2. Issue notice as to why the aforementioned delay shall not be

condoned or any such other order/orders shall not be passed as

deemed fit and appropriate in the circumstances of the case.

3. Notice is made returnable on 20.03.2023.

4. Steps for service of notice on the respondent be taken by the

appellant by Registered Post with A.D. within 01.02.2023.

(S. Talapatra) Judge

(Savitri Ratho) Judge

Subhasis