Pravat Ranjan Sahoo vs Gitanjali Sahoo
2023 Latest Caselaw 3070 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   RPFAM No. 142 OF 2015
                 Pravat Ranjan Sahoo                    ....      Petitioner
                                                Mr. Anupam Rath, Advocate

                                          -versus-
                 Gitanjali Sahoo                         ....    Opp. Party


                      CORAM:
                      JUSTICE K.R. MOHAPATRA
                                       ORDER

Order No.                             10.04.2023
   4.       1.      This matter is taken up through hybrid mode.

2. Order dated 6th July, 2015 (Annexure-1) passed by learned Judge, Family Court, Kendrapara in Interim Application No.180 of 2014 [arising out of Criminal Proceeding No.753 of 2012 (Renumbered as 590 of 2013)] is under challenge in this RPFAM, whereby the Petitioner has been directed to pay interim maintenance of Rs.2,000/- per month to the Opposite Party from the date of filing of the application, i.e., from 17th December, 2014.

3. In course of hearing, Mr. Rath, learned counsel for the Petitioner submits that in the meantime, evidence from both the sides have already been closed and the matter is posted for argument. As such, no fruitful purpose will be served by pressing the RPFAM at this stage.

4. In view the submission made by Mr. Rath, learned counsel for the Petitioner, this Court disposes of the RPFAM with an observation that the order impugned herein shall be subject to the final order/judgment to be passed in Criminal Proceeding No.753 of 2012 (Renumbered as 590 of 2013).

// 2 //

5. Interim order dated 23rd September, 2015 passed in Misc. Case No.246 of 2015 stands vacated.

Urgent certified copy of this order be granted on proper application.

                                      (K.R. Mohapatra)
ms                                          Judge