Subasini Behera @ Sethi vs Subrat Behera
2023 Latest Caselaw 12720 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             MATA No.285 of 2023

                             (Through hybrid mode)


            Subasini Behera @ Sethi                ....          Appellant

                                              Mr. R. N. Debata, Advocate

                                       -Versus-
            Subrat Behera                          ....        Respondent

                                       Mr. P. K. Pradhan, Advocate
                      CORAM:
                           JUSTICE ARINDAM SINHA
                           JUSTICE SANJAY KUMAR MISHRA
                                       ORDER

13.10.2023 Order No.

02. 1. Mr. Debata, learned advocate had moved this appeal on

6th October, 2023 before the Bench, where one of us (Arindam

Sinha, J.) was a party. Direction for service by dasti was on

reason in paragraph-9 of order made that day, reproduced

below.

"2. Bare perusal of impugned judgment reveals the Court below found the delay to be more than 2 and ½ months in preferring the proceeding after knowledge on 26th September, 2022, more than 1

and ½ months beyond the statutory provision and article 123 in Limitation Act, 1963."

He submits, service has been effected. He causes filing of

memo of date enclosing the service return.

2. Mr. Pradhan, learned advocate appears on behalf of

respondent-husband. On query from Court he submits, his

client has no intention to get remarried in recent future.

3. We accept submission made on behalf of respondent-

husband regarding his intention.

4. List the appeal on 16th November, 2023.

(Arindam Sinha) Judge

(S. K. Mishra) Judge

Padma

Signature Not Verified Digitally Signed Signed by: PADMA CHARAN DASH Designation: Personal Assistant Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 13-Oct-2023 19:59:40