Rudra Pratap Lenka vs Rupali Kalpana Kusum
2023 Latest Caselaw 10529 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P.(C) NO. 27505 OF 2023
                 Rudra Pratap Lenka                 ....        Petitioner
                                    Mr. Hrudananda Mohapatra, Advocate
                                           -versus-
                 Rupali Kalpana Kusum                      ....     Opp. Party

                      CORAM:
                      JUSTICE K.R. MOHAPATRA
                                       ORDER

Order No.                             31.08.2023
  1.        1.      This matter is taken up through hybrid mode.

2. Judgment dated 18th May, 2023 (Annexure-13) passed by learned Judge, Family Court, Paralakhemundi in Civil Proceeding No. 30 of 2022 is under challenge in this writ petition, whereby entertaining an application under Sections 23 and 25 of the Hindu Adoption and Maintenance Act, 1956, learned Judge, Family Court, Paralakhemundi directed the Petitioner to pay maintenance at the enhanced rate of Rs.8,000/- per month to the Opposite Party from the date of filing of the application, i.e. 7th May, 2022 along with other direction.

3. In course of hearing, Mr. Mohapatra, learned counsel for the Petitioner prays for withdrawal of the writ petition to file an application under Section 19(1) of the Family Court's Act, 1984.

4. Granting such liberty, this writ petition is disposed of as withdrawn.

// 2 //

5. Certified copy of Annexure-13 shall be returned to the learned counsel for the Petitioner on substitution of attested photocopy thereof.

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

(K.R. Mohapatra) bks Judge

Signature Not Verified Digitally Signed Signed by: BIJAY KUMAR SAHOO Reason: Authentication Location: High Court of Orissa, Cuttack Date: 01-Sep-2023 18:54:32