Suvrajita Sahani @ Subhrajita vs Pankajalochan Sahani
2023 Latest Caselaw 12143 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   MATA No.241 of 2023

            Suvrajita Sahani @ Subhrajita           ....           Appellant

                                                   Mr. G.N. Padhi, Advocate
                                        -versus-

            Pankajalochan Sahani                    ....         Respondent


                    CORAM:
                               JUSTICE ARINDAM SINHA
                               JUSTICE SIBO SANKAR MISHRA
                                        ORDER

06.10.2023

MATA No.241 of 2023 and I.A. no.314 of 2023 Order No.

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

appellant wife. He submits, the Family Court passed impugned

judgment dated 10th January, 2023 dissolving the marriage. His client

challenged the same by writ petition. On thereafter being advised that

alternative efficacious statutory remedy of appeal was available, the

writ petition was withdrawn on 12th July, 2023. Hence, there was

delay. Application for condonation has been made. It be allowed and

the appeal admitted.

// 2 //

2. Report on delay is 108 days. Applicant will put in requisites for

issuance of notice on the application and appeal by registered/speed

post with AD.

3. List on 17th October, 2023. Applicant has liberty to forthwith

serve this order on respondent.

(Arindam Sinha) Judge

(S.S. Mishra) Judge Jyoti

Signature Not Verified Digitally Signed Signed by: JYOTIPRAVA BHOL Reason: Authentication Location: HIGH COURT OF ORISSA Date: 06-Oct-2023 14:46:47