Sri Chandan Lal Srivastav vs Smt. Rasmi Srivastav
2023 Latest Caselaw 2191 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  MATA No.20 of 2023
     Sri Chandan Lal Srivastav       .........                         Appellant

                                     -Versus-
     Smt. Rasmi Srivastav                .........                    Respondent

                                     CORAM:
                                     JUSTICE S. TALAPATRA
                                     JUSTICE SAVITRI RATH
                                           ORDER

16.03.2023 I.A. No.33 of 2023 Order No.

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

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

for condoning of delay of 14 days in preferring the appeal against the

judgment dated 27.09.2022 delivered in Civil Proceeding No.105 of

2021 by the Judge, Family Court, Rourkela.

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

condoned or any other order/orders as deemed appropriate in the

circumstances of the case shall not be passed.

4. Notice is made returnable on 20.04.2023.

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

21.03.2023 by Registered Post with A.D.

(S. Talapatra) Judge

(Savitri Ratho) Subhasis Judge