Durga Charan Mishra vs Suprava Tripathy Mishra And
2022 Latest Caselaw 988 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           RPFAM No.66 Of 2021
                      (Through video conferencing mode)

        Durga Charan Mishra                     ....             Petitioner

                                               Mr. A.K. Panda, Advocate

                                    -versus-

        Suprava Tripathy Mishra and             ....      Opposite Parties
        another



                  CORAM: JUSTICE ARINDAM SINHA
Order                              ORDER
No.                               02.02.2022

 1.

1. Mr. Panda, learned advocate appears on behalf of petitioner husband and submits, his client wants revision under section 19(4) of Family Courts Act, 1984 against judgment dated 23rd July, 2021 directing his client to pay Rs.8,000/- per month and arrear maintenance to opposite parties.

2. The petition has endorsement of it being defective on omission to furnish cell phone numbers of recorded learned advocates. Mr. Panda submits, the defect will be removed by day after tomorrow (4th February, 2022).

3. Issue notice along with this order on opposite parties. Petitioner will put in requisites.

4. Petitioner may, without prejudice, pay some amount in the meantime.

// 2 //

5. List on 16th February, 2022. The interim application will be considered on returnable date.

(Arindam Sinha) Judge Sks