Sandip Kumar Swain vs Madhusmita Bal
2023 Latest Caselaw 5828 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                MATA No.104 of 2023

     Sandip Kumar Swain                     .........               Appellant
                                                     Mr. Abhiram Swain, Advocate

                                       -Versus-

     Madhusmita Bal                          .........             Respondent

                                       CORAM:

                                       JUSTICE S. TALAPATRA
                                       JUSTICE SAVITRI RATHO

                                             ORDER

11.05.2023 Order No.

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

2. Heard Mr. Abhiram Swain, learned counsel appearing for the

appellant.

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

Act, 1984 from the judgment dated 02.03.2023 delivered in C.P.

No.02 of 2021 by the Judge, Family Court, Dhenkanal.

4. Admit.

5. Call for LCRs, scanned or photocopies.

6. Issue notice.

7. Notice is made returnable on 12.07.2023.

8. Steps for service of notice on the sole respondent shall be

taken by the appellant by 18.05.2023 by Registered Post with A.D.

9. The Registry is directed to procure the LCRs in the meantime.

(S. Talapatra) Judge

(Savitri Ratho) Judge

Digitally signed SUBHASIS by SUBHASIS MOHANTY MOHANTY Date: 2023.05.11 16:47:06 +05'30'