Anusaya Mahakur @ Mahakud @ vs Jhasketan Rout .... Opp. Party
2023 Latest Caselaw 16007 Ori

Orissa High Court

Anusaya Mahakur @ Mahakud @ vs Jhasketan Rout .... Opp. Party on 13 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: 14-Dec-2023 17:17:04


                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            W.P.(C). NO.22706 OF 2023
                                     Anusaya Mahakur @ Mahakud @                  ....         Petitioner
                                     Rout
                                                                           Mr. Anirudha Nayak, Advocate
                                                              on behalf of Mr. Amitabh Pradhan, Advocate
                                                                  -versus-
                                     Jhasketan Rout                               ....       Opp. Party
                                                                        Mr. Byomokesh Sahoo, Advocate


                                                 CORAM:
                                                 JUSTICE K.R. MOHAPATRA
                                                         ORDER

               Order No.                                13.12.2023
                  04.           1.        This matter is taken up through hybrid mode.

2. Petitioner-Wife has filed this writ petition assailing the order dated 5th May, 2023 passed by learned Judge, Family Court, Sambalpur in IA No.20 of 2018 (arising out of CP Case No.41 of 2018), whereby the Opposite Party has been directed to pay pendente lite maintenance of Rs.2000/- per month to the Petitioner-Wife and to pay litigation expenses of Rs.20,000/-.

3. This writ petition has been filed for enhancement of the pendente lite maintenance.

4. Mr. Sahoo, learned counsel for the Opposite Party-Husband submits that in the meantime, CP Case No.41 of 2018 has already been disposed of vide judgment dated 7th December, 2023 dissolving the marriage between the parties by decree of divorce and to pay a sum of Rs.1,00,000/- towards permanent alimony.

5. In view of the above, nothing remains to the adjudicated in this writ petition.

6. Accordingly, the writ petition stands disposed of as infructuous.

                                                                     (K.R. Mohapatra)
        Rojalin                                                            Judge