Manoranjan Tarei vs Krushna Mandal And Another
2023 Latest Caselaw 12145 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MATA No.137 of 2023
                                  (Through Hybrid mode)


            Manoranjan Tarei                       ....                       Appellant
                                                                Mr. S. Kar, Advocate

                                             -versus-


            Krushna Mandal and another             ....                    Respondents


            CORAM:
                          JUSTICE ARINDAM SINHA
                          JUSTICE SIBO SANKAR MISHRA
                                         ORDER

06.10.2023 Order No.

02. 1. Mr. Kar, learned advocate appears on behalf of appellant and

submits, his client's petition for custody was rejected by the Family Court

on impugned judgment dated 22nd March, 2023. Hence, his client being

aggrieved has preferred the appeal.

2. Report is no delay in having filed the appeal. In the

circumstances, appellant is directed to put in requisites for issuance of

notice of appeal. Call for the lower Court records (LCR).

3. List on 7th November, 2023.

// 2 //

4. Mr. Kar prays for order on the interim application. It will be

considered on adjourned date.

( Arindam Sinha ) Judge

( S. S. Mishra ) Judge Prasant

Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR SAHOO Reason: Authentication Location: OHC Date: 06-Oct-2023 16:00:29