Talluri Hemanth Kumar vs Smt. Nallabilli Uma Devi And
2023 Latest Caselaw 12116 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 MATA No. 275 of 2023

            Talluri Hemanth Kumar                    ....            Appellant

                                                  Ms. R. Rajgarhia, Advocate
                                       -versus-

            Smt. Nallabilli Uma Devi and             ....     Opposite Parties
            another



                     CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE SIBO SANKAR MISHRA
                                         ORDER

06.10.2023 I.A. nos. 283, 284, 350 and 351 of 2023 Order No.

02. 1. Mrs. R. Rajgarhia, learned advocate appears on behalf of applicant/appellant-husband. She submits, by judgment dated 5th April, 2023 the Family Court directed monthly maintenance without any basis. Her client did not get opportunity to contest the proceeding, being away in Hyderabad.

2. She submits, three applications have been made. One for condonation of delay, another for interim stay and the third for amendment. The applications be allowed and the appeal admitted.

3. We find the appeal is reported to have been filed on delay of 33 days. In the circumstances, I.A. no.350 of 2023 stating delay to be six days because applicant had moved the Court below to set aside ex

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parte judgment does not require any order to be made therein. It is disposed of.

4. Issue notice on the applications (I.A. nos.283 and 284 of 2023) and the appeal by registered/speed post with AD. Applicant will put in requisites.

5. List on 9th November, 2023. Prayer for interim stay will be considered on adjourned date.

(Arindam Sinha) Judge

(S.S. Mishra) Judge Sks

Signature Not Verified Digitally Signed Signed by: SISIR KUMAR SETHI Designation: PERSONAL ASSISTANT Reason: Authentication Location: ORISSA HIGH COURT Date: 06-Oct-2023 15:02:05