Arjita Mishra vs Kaushalendra Kishore Khadanga
2023 Latest Caselaw 14834 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 MATA No. 223 of 2023



            Arjita Mishra                             ....         Appellant


                                          Mr. Suvashish Pattanaik, Advocate
                                          -versus-

            Kaushalendra Kishore Khadanga             ....       Respondent

                                        Mr. Brahmananda Tripathy, Advocate




                      CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE SIBO SANKAR MISHRA


                                          ORDER

16.11.2023 Order No.

03. 1. Mr. Tripathy, learned advocate appears on behalf of respondent-husband and hands up certified copy of some orders in order-sheet of C.P. no.601 of 2015. He points out from order dated 13th July, 2023 that inter alia, demand draft amounting to Rs.15,00,000/- drawn in favour of respondent stands deposited in the Court below. He submits further, maintenance for the child and is being paid by his client.

2. Mr. Pattanaik, learned advocate appears on behalf of appellant- wife. He submits, his client has filed interim application for maintenance being paid at Rs.14,000/- per month as per earlier interim

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order in the civil proceeding. Mr. Tripathy submits, the interim order stands merged in impugned judgment. Hence, his client has deposited interim maintenance for the child at Rs.10,000/- per month.

3. On query from Court Mr. Pattanaik does not dispute that the interim order stands merged in impugned judgment. However, he points out that appellant had unsuccessfully petitioned for revision before this Court against the interlocutory order of interim maintenance. In the circumstances, no order can be made on the application, it is disposed of.

4. Mr. Pattanaik prays for adjournment on hearing of the appeal. The hearing is adjourned peremptorily. Appellant is to consider her position on whether she will accept the permanent alimony and not press her appeal or otherwise.

5. List on 29th November, 2023.

(Arindam Sinha) Judge

(S.S. Mishra) Judge Sks

Signature Not Verified Digitally Signed Signed by: SISIR KUMAR SETHI Designation: PERSONAL ASSISTANT Reason: Authentication Location: ORISSA HIGH COURT Date: 16-Nov-2023 18:33:39