Citation : 2023 Latest Caselaw 11336 Ori
Judgement Date : 15 September, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
MATA No. 131 of 2023
Monal Sharma @ Mishra ..... Appellant
Mr. B.B. Choudhury, Adv.
Vs.
Siddhartha Mishra ..... Respondent
CORAM:
JUSTICE SAVITRI RATHO
JUSTICE M.S. SAHOO
ORDER
15.09.2023 Order No. (Through hybrid mode)
02.
1. This appeal has been filed by the appellant, challenging the
order dated 15.11.2022 passed by the learned Judge, Family Court,
Bargarh in CMA No. 01 of 2018 arising out of MAT Case No.09-10
of 2017 allowing the CMA and setting aside the ex-parte judgment
and decree dated 31.08.2017 and 20.09.2017 and restoring MAT
Case No.09-10 of 2017.
2. Mr. B.B. Choudhury, learned counsel for the appellant prays
for a short adjournment to remove the defects pointed out by the
Stamp Reporter. The prayer is allowed.
3. Perusal of the Stamp Report reveals that the Stamp Report in
case of the RPFAM had been done on 20.12.2022 and it had been
pointed out that the case may be registered as a MATA. Pursuant to
order dated 13.04.2023, this RPFAM has been converted to a
MATA and fresh Stamp Report has been prepared on 11.09.2023.
Unfortunately, in spite of a direction to the registry to ensure that
while calculating the period of limitation, the specific dates and the
calculation are mentioned by the Stamp Reporter, the same has not
been done. The Stamp Reporter is therefore directed to fill up the
table relating to limitation and provide the date when limitation
period expires/expired.
4. List this case on 22.09.2023.
(Savitri Ratho) Judge
Sukanta (M.S. Sahoo) Judge
Signature Not Verified Digitally Signed Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer Reason: Authentication
Date: 18-Sep-2023 20:10:38
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