Subratini Nayak vs Dillip Kumar Bana
2023 Latest Caselaw 2599 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                         MATA No.34 of 2023

Subratini Nayak                          .....                                Appellant
                                                               Mr.Ashok Das, Advocate

                                         Vs.

Dillip Kumar Bana                        .....                                  Respondent

            CORAM:
                        JUSTICE S.TALAPATRA
                       JUSTICE SAVITRI RATHO

                                                ORDER

29.03.2023 Order No. I.A. No.76 of 2023

03.

1. This matter is taken up through hybrid mode.

2. Heard Mr.Ashok Das, learned counsel appearing for the applicant.

3. This is an application under Section 5 of the limitation Act for condonation of delay of one day in preferring the appeal under Section 19 (1) of the Family Courts Act from the judgment dated 21.10.2022 delivered in Civil Proceeding No.292 of 2018 by the Judge, Family Court, Berhampur, Ganjam.

4. Issue notice as to why the aforementioned delay shall not be condoned for the purpose of admitting the appeal or why any other order or orders shall not be passed as deemed fit and proper in the circumstances of the case. Notice be made returnable on 2nd May, 2023.

5. The applicant shall take steps for service of notice on the respondent by registered post with A.D. within three days from today.

                                                             (S.Talapatra)
Bichi                                                           Judge


                                                            (Savitri Ratho)
                                                                 Judge