Laxmidhar Kar vs Sashmita Mohanty And Another
2023 Latest Caselaw 5027 Ori

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                           RPFAM No. 52 of 2023
                                        Laxmidhar Kar                              ....        Petitioner
                                                                     Mr. Pratap Chandra Mishra, Advocate
                                                               -versus-
                                        Sashmita Mohanty and another               ....       Opp. Party

                                                           CORAM:
                                                           JUSTICE K.R. MOHAPATRA
                                                               ORDER

                       Order No.                              03.05.2023
                        1.         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 5th May, 2023.

4. Put up this matter on 16th August, 2023 along with tracking report of the Postal Department.

(K.R. Mohapatra) Judge

2. IA No.59 of 2023

1. Notice as above.

2. As an interim measure, it is directed that on payment of Rs.15,000/- (rupees fifteen thousand only) per month to the Opposite Party No.1 and Rs.7,500/- (rupees seven thousand five hundred only) per month to the Opposite Party No.2 as maintenance, no coercive measure shall be taken against the Petitioner pursuant to judgment dated 21st January, 2023 passed by learned Judge, Family Court, Khurda in Criminal Petition SASANKA Digitally signed by SASANKA SEKHAR SEKHAR No.135 of 2018 till the next date. SATAPAT SATAPATHY Date: 2023.05.05 Issue urgent certified copy of the order on proper HY 19:57:06 +05'30' application.

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