Rita Sethi vs Mamata Sethi
2024 Latest Caselaw 16820 Ori

Orissa High Court

Rita Sethi vs Mamata Sethi on 19 November, 2024

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   SAO No. 10 of 2024

            Rita Sethi                                  ....              Appellant
                                                        Mr. B.B. Mishra,, Advocate
                                             -Versus-
            Mamata Sethi                                ....            Respondent

                         CORAM:
                         MR. JUSTICE R.K. PATTANAIK

                                            ORDER

19.11.2024 I.A. No. 29 of 2024 Order No.

01. 1. Heard learned counsel for the appellant.

2. Instant petition is filed for condonation of delay in filing of the appeal against the impugned judgment in RFA No. 27 of 2022 on the grounds stated.

3. A delay of 28 days is reported as per the S.R.

4. The Court is inclined to issue notice to the respondent on the point of limitation limitation.

5. Hence, it is ordered.

6. Notice to the respondent by registered post with A.D. returnable at an early da date and for the said purpose, requisites shall be filed by the llearned counsel for the appellant within next seven days.

Page age 1 of 2

7. List on 19th December, 20 2024 for orders.

(R.K. Pattanaik) Judge

02. 1. Heard learned counsel for the appellant.

2. Instant appeal is filed for interim orders.

3. This Court directs the petitioner to move the Court of learned Senior Civil Judge, Boudh seeking adjournment in the suit suit.

In the eventt the same is received from him, the said court shall defer the hearing to any date later to 19th December, 2024.

4. List on the date fixed.

5. A certified copy of this order be issued as per rules.

(R.K. Pattanaik) Judge