Sibakanta Pujari @ Sibakanta ... vs Puspanjali Pujari
2023 Latest Caselaw 6346 Ori

Citation : 2023 Latest Caselaw 6346 Ori
Judgement Date : 17 May, 2023

Orissa High Court

Sibakanta Pujari @ Sibakanta ... vs Puspanjali Pujari on 17 May, 2023

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 18-May-2023 10:05:33

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                               RPFAM No. 83 OF 2018
                                               Sibakanta Pujari @ Sibakanta Pujhari ....        Petitioner
                                                                          Ms. Rupali Moharana, Advocate
                                                          on behalf of Mr. Kousik Ananda Guru, Advocate
                                                                         -versus-
                                               Puspanjali Pujari                       .... Opp. Party
                                                                          Mr. Sailaza Nanda Das, Advocate

                                                    CORAM:
                                                    JUSTICE K.R. MOHAPATRA
                                                                     ORDER

                       Order No.                                    17.05.2023
                             4.           1.      This matter is taken up through hybrid mode.

2. Judgment dated 16th February, 2018 passed by learned Judge, Family Court, Sambalpur in Criminal Misc. Case No.81 of 2015 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.3,000/- per month to the Opposite Party from the date of filing of the petition, i.e., from 14th December, 2015.

3. Ms. Moharana, learned counsel being authorized by Mr. Guru, learned counsel for the Petitioner submits that the matter has already become infructuous as the Opposite Party has been granted permanent alimony.

4. In view of such submission, the RPFAM is disposed of as infructuous.

5. Interim order dated 16th May, 2019 passed in Misc. Case No.107 of 2018 stands vacated.


                                                                            (K.R. Mohapatra)
               ms                                                                 Judge