Pramoda Kumar Sethi vs Priyatama Sethi .... Opp. Party
2024 Latest Caselaw 551 Ori

Orissa High Court

Pramoda Kumar Sethi vs Priyatama Sethi .... 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.379 of 2023
                                Pramoda Kumar Sethi                          ....    Petitioner
                                                                       Mr. S.Mohapatra, Advocate
                                                            -versus-
                                Priyatama Sethi                              ....     Opp. Party

                                           CORAM:
                                           JUSTICE K.R. MOHAPATRA
                                                    ORDER

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

2. Ex-parte judgment dated 25th August, 2023 passed by learned Judge, Family Court, Puri in CRP No.7 of 2023, whereby allowing an application under Section 127 Cr.P.C., the Petitioner has been directed to pay maintenance at the enhanced rate of Rs.7,000/- per month to the Opposite Party from the date of filing of the petition, i.e., 11th January, 2023.

3. Since the Petitioner has remedy as per the proviso to Section 126(2) of the Cr.P.C. to seek for setting aside of the ex- parte judgment/order, I am not inclined to interfere with the order/judgment impugned herein.

4. Accordingly, the RPFAM is disposed of with an observation that the Petitioner, if so advised, may move the learned Judge, Family Court, Puri by filing appropriate application to set aside the impugned judgment.

Issue urgent certified copy of the order on proper application.

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