Khitish Mahanta vs Khirabati @ Sasmita Mahanta ... ...
2025 Latest Caselaw 4222 Ori

Orissa High Court

Khitish Mahanta vs Khirabati @ Sasmita Mahanta ... ... on 19 February, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         RPFAM No. 42 of 2025
     Khitish Mahanta                           ...        Petitioner
                                     Mr. P.C. Mishra, Advocate
                          -versus-
     Khirabati @ Sasmita Mahanta               ... Opposite Party



                                CORAM:
                         JUSTICE G. SATAPATHY

                             ORDER(ORAL)

Order No.                     19.02.2025
   01.       I.A. No. 67 of 2025
             1.      This   matter   is   taken    up     through     Hybrid

Arrangement (Virtual/Physical Mode).

2. This revision is directed against the impugned judgment dated 02.12.2024 passed by learned Judge, Family Court, keonjhar in CRP No.45 of 2021 directing the Petitioner-husband to pay Rs.2500/- per month to OP-wife w.e.f the date of filing of the application in an application U/S. 125 of the CrPC.

3. Heard, Mr. Purna Chandra Mishra, learned counsel for the Petitioner and peruse the impugned judgment.

4. In view of the submission as advanced for the Petitioner and taking into account the impugned judgment together with the prayer of the Petitioner, this Court, however, does not wish to pass any order

without seeking response of the Opposite Party. Issue notice on admission to OP by Speed Post/Registered Post with AD fixing a short returnable date. Requisites for issuance of notice shall be filed within three working days.

5. As an interim measure, there shall be stay operation of the impugned order subject to condition the Petitioner paying a sum of Rs. 2,000/- to the OP- wife.

6. List this matter on 15.04.2025.

(G. Satapathy) Judge Priyajit

Location: HIGH COURT OF ORISSA