Chakradhar Nayak vs Rojalin Gochhayat @ Nayak
2023 Latest Caselaw 2517 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 MATA No.60 of 2023

     Chakradhar Nayak                         .........              Appellant
                                                          Mr. A.K. Sahoo, Advocate

                                        -Versus-

     Rojalin Gochhayat @ Nayak
     and another                              .........             Respondents


                                        CORAM:

                                        JUSTICE S. TALAPATRA
                                        JUSTICE SAVITRI RATHO

                                              ORDER

28.03.2023 Order Nos.

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

2. Heard Mr. A.K. Sahoo, learned counsel appearing for the

appellant.

3. This is an appeal under Section-19(1) of the Family Court

Act, 1984 from the judgment dated 07.12.2022 delivered in C.P.

No.98 of 2020 by the Judge, Family Court, Puri.

4. Admit.

5. Call for LCRs, scanned or photocopies.

6. Issue notice.

7. Notice is made returnable on 03.05.2023.

8. Steps for service of notice on the respondent No.1 be taken by

the appellant by Registered Post with A.D. within three days from

today.

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

(S. Talapatra) Judge

(Savitri Ratho) Judge

I.A. No.72 of 2023

03. 1. According to the Stamp Reporter, there is no delay in filing

the appeal.

2. This petition is disposed of.

(S. Talapatra) Judge

(Savitri Ratho) Judge

Subhasis