Er. Ansuman Behera vs Smt. Aseema Behera
2023 Latest Caselaw 5897 Ori

Citation : 2023 Latest Caselaw 5897 Ori
Judgement Date : 12 May, 2023

Orissa High Court

Er. Ansuman Behera vs Smt. Aseema Behera on 12 May, 2023

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         MATA No. 67 of 2023
            Er. Ansuman Behera                ........           Appellant
                                                Mr. S.S.K. Nayak, Advocate

                                  -versus-
            Smt. Aseema Behera                ......           Respondent

                         CORAM:
                         JUSTICE S. TALAPATRA
                         JUSTICE SAVITRI RATHO
                                  ORDER

12.05.2023 Order No.

01. 1. This matter is taken up through hybrid mode.

2. Heard Mr. S.S.K. Nayak, learned counsel appearing for the Appellant.

3. This is an appeal under Section 19(1) of the Family Courts Act from the judgment dated 06.01.2023 delivered in Civil Proceeding No.158 of 2017 by the Judge, Family Court, Berhampur.

4. Admit.

5. Call for LCRs, scanned or photocopies.

6. Issue notice. Notice is made returnable on 17th July, 2023.

7. Steps for service of notice on the sole Respondent be taken by the Appellant within 18th May, 2023 by registered LITARAM Digitally signed by LITARAM MURMU post with A.D. MURMU 15:38:44 +05'30' Date: 2023.05.12

8. Registry is directed to procure the LCRs in the meanwhile.

(S. Talapatra) Judge

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(Savitri Ratho) Judge