Dusmanta Jena vs Priyanka Priyadarsini Biswal
2023 Latest Caselaw 1358 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  RPFAM No. 55 OF 2022
                 Dusmanta Jena                              ....       Petitioner
                                                        Mr. A.K. Das, Advocate

                                             -versus-
                 Priyanka Priyadarsini Biswal               ....    Opp. Party


                      CORAM:
                      JUSTICE K.R. MOHAPATRA
                                       ORDER

Order No.                             08.02.2023
   2.       1.      This matter is taken up through hybrid mode.

2. Issue notice to the sole Opposite Party by Registered Post with A.D. fixing a short returnable date, requisites for which shall be filed by 10th February, 2023, as undertaken by learned counsel for the Petitioner.

3. Put up this matter on 12th April, 2023 along with tracking report of the Postal Department.

                                               (K.R. Mohapatra)
                                                     Judge
            I.A. No.73 of 2022
     3.     1.      Issue notice as above.

2. As an interim measure, it is directed that on payment of Rs.5,000/- (Rupees Five Thousand Only) per month to the Opposite Party, as maintenance, no coercive action pursuant to the judgment dated 1st December, 2021 passed by learned

// 2 //

Judge, Family Court, Khurda in Criminal Proceeding No.26 of 2021 shall be taken against the Petitioner till the next date.

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

                                        (K.R. Mohapatra)
ms                                            Judge