Subrat Kumar Patra vs Kola Sarita Patra
2023 Latest Caselaw 14108 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MATA No.270 of 2023


            Subrat Kumar Patra                     ....                     Appellant

                                                          Mr. U. C. Dora, Advocate

                                             -versus-

            Kola Sarita Patra                      ....                  Respondent


            CORAM:
                          JUSTICE ARINDAM SINHA
                          JUSTICE SIBO SANKAR MISHRA
                                         ORDER

09.11.2023

Order No.

02. 1. Mr. Dora, learned advocate appears on behalf of

applicant/appellant-husband. He submits, his client is aggrieved by

judgment dated 29th March, 2023 of the Family Court rejecting his

client's case for dissolution of marriage. The appeal was presented on

delay of 48 days. The application for condonation of delay be allowed

and the appeal admitted.

2. Mr. Das, learned advocate appears on behalf of respondent-

wife. He submits, payment of maintenance is in arrears of aggregate

₹5,76,000/-(Rupees five lakh seventy-six thousand) only as on date.

// 2 //

He submits, in the circumstances, there be appropriate imposition of

cost in event Court is inclined to condone the delay.

3. Mr. Dora prays for adjournment.

4. List on 23rd November, 2023.

5.

( Arindam Sinha ) Judge

( S. S. Mishra ) Judge

Prasant

Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR SAHOO Reason: Authentication Location: OHC Date: 09-Nov-2023 17:59:26