Ambuja Kumar Behera vs Pravasini Das
2024 Latest Caselaw 23 Ori

Orissa High Court

Ambuja Kumar Behera vs Pravasini Das on 2 January, 2024

Bench: Arindam Sinha, M. S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     MATA No.319 of 2023


            Ambuja Kumar Behera                       ....                     Appellant
                                                             Mr. R. K. Nayak, Advocate
                                                -versus-
            Pravasini Das                             ....                    Respondent


            CORAM:
                          JUSTICE ARINDAM SINHA
                          JUSTICE M. S. SAHOO

                                          ORDER

02.01.2024

MATA no.319 of 2023 and I.A. no.335 of 2023 Order No.

02. 1. Mr. Nayak, learned advocate appears on behalf of

applicant/appellant-husband. He submits, his client is aggrieved by

judgment dated 19th June, 2023 of the family Court to extent that

permanent alimony directed is exorbitant.

2. He submits further, there was no delay in filing the appeal but

certified copy of impugned judgment was filed later, on 11th December,

2023. As such, the delay be condoned.

// 2 //

3. Reported delay is 78 days considering valid presentation on 11th

December, 2023, date the certified copy was filed. Mr.Nayak submits,

respondent-wife also filed appeal (MATA no.276 of 2023), due to be

listed on 8th January, 2024.

4. List on 8th January, 2024 tagged to MATA no.276 of 2023.

( Arindam Sinha ) Judge

( M. S. Sahoo ) Judge

Prasant/Radha

Signed by: PRASANT KUMAR SAHOO