Citation : 2023 Latest Caselaw 9901 Ori
Judgement Date : 23 August, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) NO. 4650 OF 2023
Abinash Chhanda .... Petitioner
Mr. Jugala Kishore Panda, Advocate
-versus-
Swagatika Khilar .... Opp. Party
Mr. Susanta Kumar Baral, Advocate
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 23.08.2023 4. 1. This matter is taken up through hybrid mode.
2. Although this matter is listed for variation of the interim order of stay dated 14th March, 2023 passed in I.A. No.2098 of 2023, learned counsel for the parties pray for taking up the matter for final disposal. Accordingly, the matter is taken up for final disposal.
3. This writ petition has been filed assailing the order dated 27th January, 2023 (Annexure-5) passed by learned Judge, Family Court, Boudh in Civil Petition No.16 of 2022, whereby an application filed by the Opposite Party for interim custody of the minor child has been allowed.
4. It is submitted by Mr. Panda, learned counsel for the Petitioner that in the meantime, Civil Petition No.16 of 2022 has already been disposed of vide judgment dated 17th July, 2023. Thus, the writ petition has become academic.
5. Mr. Baral, learned counsel for the sole Opposite Party does not have any objection to the same.
6. In view of the above, this writ petition is disposed of as infructuous.
// 2 //
7. The interim order dated 14th march, 2023 passed in I.A. No.2098 of 2023 stands vacated.
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: 24-Aug-2023 11:20:42
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