HARA KUMAR RATH Vs. DIPTIMAYEE MISHRA

JUDGEMENT

(1.) Mr. Rath, learned advocate appears on behalf of applicant/appellant-husband. He submits, his client is aggrieved by order dtd. 19/10/2023 of the Family Court refusing to admit his client's civil proceeding for dissolution of the marriage on ground of lack of jurisdiction. The appeal was presented on reported delay of nine days. The delay be condoned and the appeal admitted.

(2.) Mr. Mohanty, learned advocate appears on behalf of respondent-wife and in fairness does not oppose the application.

(3.) We have perused the application and accept the causes shown. The delay is condoned and the appeal admitted. The application is disposed of.