Biswanath Sahoo vs Laxmipriya Sahoo .... Opp. Party
2023 Latest Caselaw 15435 Ori

Orissa High Court

Biswanath Sahoo vs Laxmipriya Sahoo .... Opp. Party on 1 December, 2023

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: Junior Stenographer
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 04-Dec-2023 14:47:01
                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              RPFAM NO.362 OF 2023
                                     Biswanath Sahoo                              ....       Petitioner
                                                                      Mr. Tapan Kumar Mandal, Advocate
                                                                   -versus-
                                     Laxmipriya Sahoo                             ....      Opp. Party

                                                CORAM:
                                                JUSTICE K.R. MOHAPATRA
                                                        ORDER

              Order No.                                01.12.2023
                01.             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 4th December, 2023.

5. Put up this matter on 19th February, 2024 along with tracking report of the Postal Department.

(K.R. Mohapatra) Judge

02. I.A. NO.448 OF 2023

1. Issue notice as above.

2. Accept one set of process fee.

3. As an interim measure, it is directed that if the Petitioner goes on paying Rs.5,000/-(Rupees Five Thousand) per month to the Opposite Party as maintenance, no coercive action shall be taken against him for realization of the arrear amount pursuant to the judgment dated 4th September, 2023 (Annexure-1) passed by learned Judge, Family Court, Khurdha in Criminal Petition No.122 of 2022 till the next date.

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

                                                                     (K.R. Mohapatra)
                Rojalin                                                    Judge