Citation : 2024 Latest Caselaw 1907 Ori
Judgement Date : 31 January, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM NO. 188 OF 2023
Amulya Kumar Sethi @ Sethy and .... Petitioners
another
Mr. Sidharth Mishra, Advocate on behalf
of Mr. Siva Sankar Chaini, Advocate
-versus-
Nityananda Sethi @ Sethy and another .... Opp. Parties
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 31.01.2024
1. 1. This matter is taken up through hybrid mode.
2. Heard.
3. Issue notice.
4. Requisites for issuance of notice to the Opposite Parties by registered post with A.D. shall be filed by 2nd February, 2024.
5. Put up this matter on 15th May, 2024 along with tracking report of Postal Department.
(K.R. Mohapatra) Judge
2. 1. Issue notice as above.
2. Accept one set of process fee.
3. As an interim measure, it is directed that if the Petitioners go on paying Rs.2,000/- (Rupees two thousand) per month to the Opposite Parties, no coercive measure pursuant to the
// 2 //
judgment dated 21st April, 2023 passed by learned Judge, Family Court, Bhadrak in Criminal Proceeding No.58 of 2021 shall be taken against them till the next date.
Urgent certified copy of this order be granted on proper application.
bks (K.R. Mohapatra) Judge
Location: High Court of Orissa, Cuttack
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