Laxmipriya Dalai vs Dibakar Dalai
2023 Latest Caselaw 12810 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                         CRLREV No.25 of 2023

        Laxmipriya Dalai                           ....         Petitioner
                                                   Mr. H. Mohapatra, Adv.
                                    -versus-
        Dibakar Dalai                              ....      Opposite Party
                                                  Mr. G.R. Mohapatra, ASC

                  CORAM:
                  DR. JUSTICE S.K. PANIGRAHI
                                    ORDER

Order 16.10.2023 No.

04. 1. This matter is taken up through hybrid

arrangement.

2. Petitioner has filed this Criminal Revision

challenging the judgment dated 30.11.2022 passed by the

learned 1st Additional Sessions Judge, Puri in Criminal

Appeal No.36 of 2022.

3. Heard.

4. Admit.

5. Call for the L.C.R.

6. Issue notice to the Opposite Party through

Registered Post with A.D./Speed Post making it

returnable by 1st November, 2023. Requisites shall be filed

within three working days hence.

7. List this matter on 2nd November, 2023.

P.T.O // 2 //

8. In the meantime, the Opposite Party/husband is

directed to allow the Petitioner/wife to stay in his house

and ensure that she is not harmed physically or mentally.

The Opposite Party/husband is further directed to pay

the outstanding interim maintenance as awarded in Misc.

Case No.21 of 2022 within a month from today.

(Dr. S.K. Panigrahi) Judge

Murmu

Signature Not Verified Digitally Signed Signed by: LITARAM MURMU Reason: Authentication Location: High Court of Orissa Cuttack Date: 18-Oct-2023 12:06:43