Citation : 2023 Latest Caselaw 5896 Ori
Judgement Date : 12 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
MATA No. 97 of 2023
Sasanka Kumar Dixit @ Rinku........ Appellant
Mr. S.R. Nayak, Advocate
-versus-
Subhashree Priyadarshini Prusty ...... Respondent
CORAM:
JUSTICE S. TALAPATRA
JUSTICE SAVITRI RATHO
ORDER
12.05.2023
I.A. No.101 of 2023 Order No.
01. 1. This matter is taken up through hybrid mode.
2. Heard Mr. S.R. Nayak, learned counsel appearing for the applicant.
3. This is an application under Section 5 of the Limitation Act for condoning the delay of 68 days in filing the appeal from the judgment dated 17.10.2022 delivered in Civil Proceeding No.929 of 2017 by the Judge, Family Court, Bhubaneswar.
4. Issue notice as to why the aforementioned delay should not be condoned as prayed for or such other order or orders should not be passed by this Court as deemed appropriate in the circumstances of the case.
5. Notice is made returnable on 17th July, 2023.
6. Steps for service of notice on the Opposite Party shall LITARAM Digitally signed by LITARAM MURMU
MURMU 15:39:59 +05'30' Date: 2023.05.12 be taken by the applicant within 18th May, 2023 by Registered Post with A.D.
(S. Talapatra) Judge
[
(Savitri Ratho) Judge
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