Dasaratha Das vs Jyotsnarani Biswal @ Das
2023 Latest Caselaw 13983 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                MATA No. 98 OF 2023

            Dasaratha Das                           ....             Appellant

                                                         Ms. A. Pal, Advocate
                                       -versus-

            Jyotsnarani Biswal @ Das                ....           Respondent

                                                     Ms. S. Jena, Advocate


                    CORAM:
                               JUSTICE ARINDAM SINHA
                               JUSTICE SIBO SANKAR MISHRA

                                        ORDER

08.11.2023 MATA No.98 of 2023 and I.A. No.298 of 2023 Order No.

03. 1. Ms. Pal, learned advocate appears on behalf of applicant-

appellant (husband). She submits, her client is aggrieved by the

maintenance awarded in favour of the child. There has been delay in

presenting the appeal. Application has also been filed. The delay be

condoned.

2. Ms. Jena, learned advocate appears on behalf of respondent-

wife. She submits, her client has also preferred appeal (MATA no.272

of 2022) against same impugned judgment dated 5 th November, 2022.

// 2 //

The husband has avoided service. There was direction for issuance of

notice second time.

3. Applicant-appellant is to issue instructions for acceptance of

notice of appeal in MATA no.272 of 2022 on adjourned date as to be

effected in Court. Thereupon, the application for condonation of delay

will be taken up.

4. List along with MATA no.272 of 2022 on 17th November,

2023.

(Arindam Sinha) Judge

(S.S. Mishra) Judge Swarna

Signature Not Verified Digitally Signed Signed by: SWARNAPRAVA DASH Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa Date: 08-Nov-2023 18:17:06