Citation : 2023 Latest Caselaw 13000 Ori
Judgement Date : 18 October, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM NO. 309 OF 2022
Akshaya Kumar Panda .... Petitioner
Mr. Akash Bhuyan, Advocate
-versus-
Snehalata Panda and others .... Opp. Parties
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 18.10.2023
1. 1. This matter is taken up through hybrid mode.
2. Heard.
3. Requisites for issuance of notice to the Opposite Parties by registered post with A.D. shall be filed within three working days.
4. Put up this matter on 14th December, 2023 along with tracking report of Postal Department.
(K.R. Mohapatra) Judge I.A. No. 395 of 2022
2. 1. Issue notice as above.
2. Accept one set of process fee.
3. As an interim measure, it is directed that on payment of Rs.3,500/- (Rupees three thousand five hundred) per month to the Opposite Party No.1 and Rs.2,000/- (Rupees two thousand) per month each to the Opposite Party Nos.2 and 3 towards maintenance, no coercive action shall be taken against the Petitioner pursuant to the judgment dated 3rd September, 2022
// 2 //
(Annexure-3) passed by learned Judge, Family Court, Bhadrak in Criminal Proceeding No. 48 of 2019 till the next date.
Urgent certified copy of this order be granted on proper application.
(K.R. Mohapatra) Judge bks
Signature Not Verified Digitally Signed Signed by: BIJAY KUMAR SAHOO Reason: Authentication Location: High Court of Orissa, Cuttack Date: 19-Oct-2023 11:05:15
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