Debakanta Mohapatra vs Ranjushree Rout And Another
2023 Latest Caselaw 7731 Ori

Signature Not Verified
Digitally Signed
Signed by: SASANKA SEKHAR SATAPATHY
Designation: Secreatary
Reason: Authentication
Location: HIGH COURT OF ORISSA CUTTACK
Date: 18-Jul-2023 10:45:23



                                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   RPFAM No.76 of 2023
                                     Debakanta Mohapatra               ....                    Petitioner
                                                                 Mr. Gopal Krushna Mohanty, Advocate
                                                             -versus-
                                     Ranjushree Rout and another                ....      Opp. Parties

                                                CORAM:
                                               JUSTICE K.R. MOHAPATRA
                                                             ORDER

                Order No.                                   17.07.2023
                    2.          1.       This matter is taken up through hybrid mode.
                                2.       Issue notice.

3. Requisites for issuance of notice to Opposite Parties by registered post with AD shall be filed by 19th July, 2023.

4. Put up this matter on 11th September, 2023 along with tracking report of the Postal Department.

(K.R. Mohapatra) Judge

3. IA No.86 of 2023

1. Notice as above.

2. As an interim measure, it is directed that on payment of Rs.2,500/- per month to the Opposite Party No.1 and Rs.2,000/- per month to the Opposite Party No.2 as maintenance, no coercive action shall be taken against the Petitioner pursuant to judgment dated 24th January, 2023 passed by learned Judge, Family Court, Balasore in Criminal Proceeding No.223 of 2018 (Annexure-3) till the next date.

Issue urgent certified copy of the order on proper application.

(K.R. Mohapatra) Judge s.s.satapathy