Krushna Chandra Patra vs Sarita Rout
2023 Latest Caselaw 9165 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         RPFAM NO.48 OF 2023

                      Krushna Chandra Patra                       ....        Petitioner
                                                         Mr. Srikanta Mohanty, Advocate

                                                  -versus-
                      Sarita Rout                                 ....    Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                        ORDER

     Order No.                        11.08.2023

       1.        1.      This matter is taken up through hybrid mode.
                 2.      Heard.
                 3.      Issue notice.

4. Requisites for issuance of notice to the Opposite Party by registered post with AD shall be filed by 14th August, 2023.

5. Put up this matter on 8th September, 2023 along with tracking report of Postal Department.

(K.R. Mohapatra) Judge

2. I.A. NO.56 OF 2023

1. Issue notice as above.

2. Accept one set of process fee.

3. As an interim measure, in the event the Petitioner goes on paying Rs.5,000/- per month as maintenance to the opposite Party , no coercive measure pursuant to the judgment date 17 th

// 2 //

December, 2022 passed by learned Judge, Family Court, Dhenkanal in Cr.P. No.78 of 2020 shall be taken till next date.

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

(K.R. Mohapatra) Judge Rojalin

Signature Not Verified Digitally Signed Signed by: ROJALIN NAYAK Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 11-Aug-2023 18:34:36