Benudhar Mallick vs Swarnalata Mallick
2023 Latest Caselaw 12566 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.249 of 2023
                                 (Through Hybrid mode)


            Benudhar Mallick                       ....                        Appellant

                                                        Mr. S. S. Mohanty, Advocate

                                            -versus-

            Swarnalata Mallick                     ....                     Respondent

                                                           Mr. K. K. Jena, Advocate

            CORAM:
                          JUSTICE ARINDAM SINHA
                          JUSTICE SIBO SANKAR MISHRA
                                         ORDER

12.10.2023

MATA No.249 of 2023 and I.A. no.323 of 2023 Order No.

01. 1. Mr. Mohanty, learned advocate appears on behalf of

applicant-appellant-husband. He submits, the appeal has been

preferred against judgment dated 14th March, 2023 of the Family

Court dissolving the marriage, to extent of grant of permanent

alimony at Rs.10 lakhs. There has been delay in filing the appeal and

hence, the application for condonation of delay of 51 days.

2. Mr. Jena, learned advocate appears and submits, he has

instructions to represent respondent-wife. He files his power.

// 2 //

3. Let service on the application and appeal be made on Mr.

Jena.

4. List under same heading on 15th November, 2023.

5.

( 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 16:38:10