Sourabh Sarit Samantaray vs Jhara Sefali
2023 Latest Caselaw 12066 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MATA No.265 of 2023
                                   (Through Hybrid mode)

            Sourabh Sarit Samantaray               ....                        Appellant
                                                              Mr. B. Sahoo, Advocate
                                             -versus-
            Jhara Sefali                           ....                      Respondent



            CORAM:
                             JUSTICE ARINDAM SINHA
                             JUSTICE SIBO SANKAR MISHRA
                                          ORDER

05.10.2023

Order No. MATA No.265 of 2023 and I.A. no.269 of 2023

02. 1. Mr. Sahoo, learned advocate appears on behalf of applicant-

appellant. He submits, the application is for condonation of delay in filing

the appeal. His client is aggrieved by impugned judgment dated 22nd

November, 2022 dissolving the marriage and directing payment of

permanent alimony.

2. We find from the application delay has been stated to be 220

days. Stamp Reporter has reported delay to be 167 days. We accept the

latter period.

// 2 //

3. Issue notice along with this order on the application and appeal to

respondent. Appellant will put in requisites for service by

registered/speed post with A.D.

4. List on 6th November, 2023.

( Arindam Sinha ) Judge

( S. S. Mishra ) Judge

Prasant

Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR SAHOO Reason: Authentication Location: ohc Date: 09-Oct-2023 15:49:19