Labanya Pati vs Santanu Kumar Mishra
2023 Latest Caselaw 13650 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              MATA No.114 of 2019
            Labanya Pati                            ....             Appellant

                                                 Mr. Sougat Dash, Advocate

                                        -Versus-
            Santanu Kumar Mishra                    ....           Respondent

                                           Mr. Abhisek Kejriwal, Advocate

                    CORAM:
                         JUSTICE ARINDAM SINHA
                         JUSTICE SIBO SANKAR MISHRA
                                        ORDER

03.11.2023

MATA no.114 of 2019 and I.A. no.26 of 2023 Order No.

16. 1. Mr. Dash, learned advocate appears on behalf of applicant/appellant-wife and submits, his client is aggrieved by judgment dated 25th March, 2014 made by the family Court dissolving the marriage and granting paltry sum of rupees three lakhs as permanent alimony. His client, in her financial circumstances, could not prefer the appeal in time. Delay be condoned and the appeal admitted.

2. Mr. Kejriwal, learned advocate appears on behalf of respondent-husband and prays for adjournment.

3. Adjournment is granted on it being made clear that the application will be dealt with on adjourned date and in event it is allowed, the appeal is also likely to be taken up for hearing.

4. List on 21st November, 2023.

(Arindam Sinha) Judge

(S. S. Mishra) Judge

RKS

Signature Not Verified Digitally Signed Signed by: RANJAN KUMAR SETHI Designation: Secretary Reason: Authentication Location: ORISSA HIGH COURT Date: 03-Nov-2023 15:25:02