Tarun Kumar Mohapatra vs Sarmistha Das
2023 Latest Caselaw 3331 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  RPFAM No. 130 OF 2015
                 Tarun Kumar Mohapatra                     ....       Petitioner
                                                       Mr. B. Singh, Advocate
                                            -versus-
                 Sarmistha Das                             ....    Opp. Party


                      CORAM:
                      JUSTICE K.R. MOHAPATRA
                                       ORDER

Order No.                             12.04.2023
   3.       1.      This matter is taken up through hybrid mode.

2. The Petitioner in this RPFAM seeks to assail the order dated 4th July, 2015 (Annexure-5) passed by learned Judge, Family Court, Baripada in C.M.C. No.90 of 2014, whereby he has been directed to pay interim maintenance of Rs.5,000/- per month to the Opposite Party from the date of filing of the application, i.e., from 13th May, 2015 along with litigation expenses of Rs.5,000/-.

3. On perusal of the record, it appears that although the matter was filed on 3rd August, 2015, but no step has yet been taken to get it listed for admission.

4. Mr. Singh, learned counsel for the Petitioner submits that he has no instruction in the matter. He further submits that since the order of interim maintenance is under challenge in this RPFAM, the main proceeding might have been disposed of in the meantime.

5. In view of such submission, the RPFAM is disposed of as infructuous with an observation that the impugned order under Annexure-5 shall be subject to the result of the final

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order/judgment, if any, to be passed in C.M.C. No.90 of 2014 stated to be pending in the Court of learned Judge, Family Court, Baripada.

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

                                       (K.R. Mohapatra)
ms                                           Judge