Sri Dasaratha Das vs Smt. Jyotsnarani Biswal
2023 Latest Caselaw 11373 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       MATA No. 98 of 2023
               Sri Dasaratha Das                 .........                 Appellant
                                                           Ms. A. Pal, Advocate
                                                 Versus
               Smt. Jyotsnarani Biswal           ..........            Respondent

              CORAM:
                                            JUSTICE SAVITRI RATHO
                                            JUSTICE M.S. SAHOO
                                                              ORDER

15.09.2023 Order No.

01. (Through Hybrid Mode) MATA No. 98 of 2023 & I.A. No. 298 of 2023

1. This appeal has been filed challenging the judgment dated

05.11.2022 passed by the learned Judge, Family Court, Baripada in

Civil Proceeding No. 49 of 2019 dissolving the marriage of the

petitioner by a decree of divorce and directing for payment of

maintenance of Rs.5,000/- in favour of the minor daughter. The

appellant does not challenge the decree of divorce.

2. There is a delay of 41 days in filing the appeal.

3. List this matter on 06.10.2023 to enable the learned counsel for the

appellant to take instructions whether the appellant wants to pursue this

appeal.

                                                                                (Savitri Ratho)
Signature Not Verified                                                              Judge
Digitally Signed

Signed by: PUSPANJALI MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: Orissa High Court (M.S. Sahoo) Date: 18-Sep-2023 18:46:11 Judge puspa