Tikan Kumar Naik vs Sibani Debi .... Opp. Party
2024 Latest Caselaw 544 Ori

Orissa High Court

Tikan Kumar Naik vs Sibani Debi .... Opp. Party on 10 January, 2024

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: 11-Jan-2024 18:17:30




                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     RPFAM No.426 of 2023
                                Tikan Kumar Naik                           ....       Petitioner
                                                                 Mr. Amit Prasad Bose, Advocate
                                                           -versus-
                                Sibani Debi                   ....                  Opp. Party
                                         CORAM:
                                         JUSTICE K.R. MOHAPATRA
                                                  ORDER

           Order No.                             10.01.2024
                 1.        1.        This matter is taken up through hybrid mode.
                           2.        Issue notice.

3. Requisites for issuance of notice to the Opposite Party by registered post with AD shall be filed by 12th January, 2024.

4. Put up this matter on 10th April, 2024 along with tracking report of the Postal Department.

(K.R. Mohapatra) Judge

1. Notice as above.

2. As an interim measure, it is directed that if the Petitioner goes on paying Rs.7,500/- per month as maintenance to the Opposite Party, no coercive measure pursuant to judgment dated 20th November, 2023 passed by learned Judge, Family Court, Khurda in Crl. Petition No.33 of 2022 shall be taken for realization of the arrear maintenance till the next date.

Issue UCC of the order on proper application.

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