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Sabitri Panda vs Trilochan Panda
2024 Latest Caselaw 16322 Ori

Citation : 2024 Latest Caselaw 16322 Ori
Judgement Date : 6 November, 2024

Orissa High Court

Sabitri Panda vs Trilochan Panda on 6 November, 2024

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    MATA No.256 of 2024
            Sabitri Panda                                 ....                  Appellant
                                                                   Represented by Adv.-
                                                                 Mr. S. Dash, Advocate
                                               -versus-
            Trilochan Panda                               ....               Respondent
                                                                   Represented by Adv.-


                                               CORAM:
                    THE HON'BLE MR. JUSTICE ARINDAM SINHA
                                                AND
                      THE HON'BLE MR. JUSTICE M.S. SAHOO
                                            ORDER

06.11.2024

MATA no.256 of 2024 and I.A. no.311 of 2024 Order No.

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

applicant/appellant and submits, his client was wife in the marriage

dissolved by ex-parte order dated 23rd February, 2016 made by the

Family Court. She had applied for setting it aside. By judgment dated

7th May, 2024 her application was dismissed. His client is aggrieved.

The appeal was presented on reported delay of 4 days. Application

has been made for condonation.

2. Issue notice along with this order on the application and

appeal. Accept one set of process fee for service by registered/speed

post with A.D. Applicant will put in requisites.

3. List on 28th November, 2024.

( Arindam Sinha ) Judge

( M.S. Sahoo ) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO

 
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