Bharati Sahu vs Santosh Kumar Sahu
2023 Latest Caselaw 12430 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.50 of 2017

            Bharati Sahu                          ....                      Appellant

                                                       Mr. B. P. Mohanty, Advocate

                                           -versus-

            Santosh Kumar Sahu                    ....                  Respondent



            CORAM:
                           JUSTICE ARINDAM SINHA
                           JUSTICE SIBO SANKAR MISHRA
                                         ORDER

11.10.2023

I.A. nos.79 and 80 of 2017 and I.A. no.222 of 2019. Order No. 09 1. Mr. Mohanty, learned advocate appears on behalf of

applicant-appellant-wife. He submits, his client's husband filed for

divorce and obtained it by impugned judgment dated 2nd February,

2017. The appeal was presented on 24 days delay impleading the

husband as respondent at the address given in the divorce petition.

Respondent avoided service and there was order dated 25th

November, 2019 made by co-ordinate Bench directing substituted

service. The notice was duly published.

// 2 //

2. We find from said order dated 25th November, 2019 that the

appeal was to be listed after sufficiency of paper publication. The

record bears the publication. We are satisfied on the service.

3. The application for condonation of delay is allowed on us

accepting the causes given for preventing the appeal having been filed

in time.

4. The applications are disposed of.

5. List for hearing on 14th November, 2023. Impugned judgment

will remain stayed till disposal of the appeal. Appellant will forthwith

communicate our order to respondent's address by post and

otherwise, if possible.

6.

( Arindam Sinha ) Judge

( S. S. Mishra ) Judge

Prasant

Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR SAHOO Reason: Authentication Location: OHC Date: 12-Oct-2023 10:41:54