Citation : 2023 Latest Caselaw 2118 Ori
Judgement Date : 14 March, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
MATA No. 226 of 2022
Saswati Sahu ........ Appellant
Mr. R.N. Behera, Advocate
-versus-
Swapnil Sahoo ...... Respondent
CORAM:
JUSTICE S. TALAPATRA
JUSTICE SAVITRI RATHO
ORDER
14.03.2023
I.A. No.333 of 2022 Order No.
05. 1. This matter is taken up through hybrid mode.
2. It appears from the Registry's note dated 17.01.2023 that the notice has been duly served on the Opposite Party. But there is no representation.
3. Heard Mr. R.N. Behera, learned counsel appearing for the applicant.
4. This is an application under Section 5 of the Limitation Act for condoning the delay of 30 days in filing the appeal under Section 19(1) of the Family Courts Act, 1984 from the judgment dated 16.08.2022 delivered in Civil Suit (MAT) No.26 of 2022 by the Judge, Family Court, Balangir.
5. We have perused the causes as assigned by the applicant. According to us, those causes constitute sufficient
cause for condoning the delay. Accordingly, the aforementioned delay stands condoned.
6. In the result, this application stands allowed and disposed of.
(S. Talapatra) Judge
(Savitri Ratho) Judge
MATA No.226 of 2022 Order No.
06. 1. In view of the order passed today in I.A. No.333 of 2022, this appeal is taken up for consideration.
2. Heard Mr. R.N. Behera, learned counsel appearing for the Appellant.
3. Admit.
4. Call for LCRs, scanned or photocopies.
5. Issue notice. Notice is made returnable on 24th April, 2023.
6. Steps for service of notice on the Respondent be taken by the Appellant within three days from today by registered post with A.D.
7. The Registry is directed to procure the LCRs in the meanwhile.
(S. Talapatra) Judge
[
(Savitri Ratho) Judge
Murmu
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