Sanjay Kumar Sethi vs Smt. Reena Sethi
2021 Latest Caselaw 12213 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W/P.(C) No.23657 Of 2020
                                  (Through hybrid mode)

           Sanjay Kumar Sethi                          ....               Petitioner

                                                       Mr. J.K. Naik, Advocate

                                          -versus-

           Smt. Reena Sethi                            ....         Opposite Party


                      CORAM: JUSTICE ARINDAM SINHA
                                         ORDER

26.11.2021 Order No.

6. 1. Mr. Naik, learned advocate appears on behalf of petitioner and submits, impugned in the writ petition is order dated 29th February, 2020 of maintenance pendent lite granted to opposite party-wife at Rs.15,000/- per month. He submits, his client's pension is Rs.16,000/- per month.

2. Opposite party-wife thereafter went an obtained judgment dated 13th March, 2020 in criminal proceeding for interim maintenance. Direction under section 125 in Code of Criminal Procedure was for payment of interim maintenance at aggregate Rs.19,000/- per month. He submits, subsequent interim maintenance order has been brought on record by way of interim application. He seeks leave to file amended consolidated writ petition.

3. Leave is granted to file amended consolidated writ petition. On filing, petitioner will put in requisites for service upon opposite party.

4. List on 20th December, 2021.

(Arindam Sinha) Judge Sks

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