Citation : 2023 Latest Caselaw 10221 Ori
Judgement Date : 28 August, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV NO.420 OF 2023
Sushrit Kumar Mishra .... Petitioner
Mr. K.A. Guru, Advocate
-versus-
Krutika Panda & Others .... Opposite Parties
CORAM:
MR. JUSTICE D.DASH
ORDER
28.08.2023 Order No.
01. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.
2. Heard.
3. Admit.
4. The digitized copy of the Trial Court Record be called for.
5. Issue notice to Opposite Parties by registered post with A.D. by annexing the copy of the Revision Application. Steps be taken within a week hence. In that event, notice be issued fixing a short returnable date.
6. List this matter in the week commencing 3rd October, 2023.
(D. Dash) Judge ORDER 28.08.2023 Order No. I.A. No.581 of 2023
02. 1. Heard.
2. Issue notice as above.
3. Accept one set of process fee.
// 2 //
4. As an interim, it is directed that operation of the Judgment dated 17.07.2023 passed by the learned Additional Sessions Judge, Jharsuguda in Criminal Appeal Case No.07 of 2023 shall remained stayed subject to the condition that the Petitioner shall pay a sum of Rs.7,500/- (Rupees Seven Thousand Five Hundred) per month towards monthly maintenance with effect from the date of filing of the application within four weeks and going on making payment of Rs.7,500/- (Rupees Seven Thousand Five Hundred) per month with effect from August, 2023 onwards by 10th of the succeeding month until further orders.
Issue urgent certified copy as per rules.
(D. Dash) Judge
Gitanjali
Signature Not Verified Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 31-Aug-2023 15:02:05
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