Nirmal Chandra Barik vs Sangeeta Barik And Another .... Opp. ...
2023 Latest Caselaw 15326 Ori

Orissa High Court

Nirmal Chandra Barik vs Sangeeta Barik And Another .... Opp. ... on 30 November, 2023

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

Signature Not Verified
Digitally Signed
Signed by: SASANKA SEKHAR SATAPATHY
Reason: Authentication
Location: HIGH COURT OF ORISSA CUTTACK
Date: 01-Dec-2023 15:19:37



                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                      W.P.(C) No. 36604 OF 2023

                                  Nirmal Chandra Barik                          ....        Petitioner
                                                                       Mr. Siddhartha Samal, Advocate
                                                               -versus-
                                  Sangeeta Barik and another                    ....    Opp. Parties


                                           CORAM:
                                           JUSTICE K.R. MOHAPATRA
                                                           ORDER

            Order No.                                     30.11.2023
                3.           1.          This matter is taken up through hybrid mode.

2. Petitioner shall produce the proof of regular payment of maintenance as directed vide judgment dated 20th October, 2022 passed by learned JMFC (Rural), Rourkela in Criminal Misc. Case No.72 of 2022 and that all arrear dues have been cleared up pursuant to the order dated 27th June, 2022 passed in IA No.6415 of 2022 [arising out of W.P.(C) No.12249 of 2022] till disposal of the proceeding under Section 10 of the Hindu Marriage Act, 1955.

3. Put up this matter on 3rd January, 2024, by which date the Petitioner shall place on record the aforesaid information in shape of an affidavit.

4. Interlocutory Application stated to have been filed shall be brought on record.

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