Ansuman Choudhury vs Rashmi @ Rashmita Sahoo
2023 Latest Caselaw 10458 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                       CRLREV No.20 of 2022

        Ansuman Choudhury                         ....         Petitioner
                                         Mr. Himanshu Bhusan Dash, Adv.
                                         -versus-
        Rashmi @ Rashmita Sahoo                    ....          Opp. Parties



                 CORAM:
                 DR. JUSTICE S.K. PANIGRAHI

                                     ORDER

Order                               30.08.2023
No.

 13.    1.      This   matter       is     taken    up     through      hybrid

        arrangement.

2. Heard learned counsel for the Parties.

3. The petitioner has filed this writ petition

challenging the legality and propriety of the judgment

dated 23.11.2021 passed by the learned 1st Additional

Sessions Judge, Cuttack in D.V. Criminal Appeal No.39 of

2021 where the Appellate Court while confirming the

order of the trial court in D.V. Criminal Misc. Case No.09

of 2019 (vide order dated 06.08.2021) for payment of

// 2 //

monthly interim maintenance to an extent of Rs.6,000/-

per month.

4. Pursuant to the order of this Court 23.06.2023

passed by this Court the matter was referred to the

Mediation Centre of this High Court. Accordingly, the

mediation report has been submitted by the mediator

stating therein that the mediation has become successful.

5. Accordingly, the parties are directed to approach

the family Court, Cuttack for the Mutual Divorce and the

Family Court shall take up the matter and pass

appropriate order.

6. In view of the above, the CRLREV is disposed of.

(Dr. S.K. Panigrahi) Judge Sumitra

Signature Not Verified Digitally Signed Signed by: SUMITRA NAYAK Designation: Jr. Stenographer Reason: Authentication Location: Orissa High Court, Cuttack