Anup Mohan Sahu @ Gauranga vs Mamata Pradhan @ Sahu & ... Opposite ...
2025 Latest Caselaw 2167 Ori

Orissa High Court

Anup Mohan Sahu @ Gauranga vs Mamata Pradhan @ Sahu & ... Opposite ... on 7 January, 2025

Author: G. Satapathy

Bench: G. Satapathy

           IN THE HIGH COURT OF ORISSA AT CUTTACK
                       RPFAM No.339 of 2024
       Anup Mohan Sahu @ Gauranga ...             Petitioner
       Sahu
                               Mr. B.P. Tripathy, Advocate

                                -versus-
       Mamata Pradhan @ Sahu &              ...     Opposite Parties
       Another


                              CORAM:
                       JUSTICE G. SATAPATHY
                           ORDER(ORAL)

07.01.2025 Order No. I.A. No. 504 of 2024 & RPFAM No.339 of 2024

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This revision by the husband seeks to challenge the impugned judgment dated 23.09.2024 passed by the learned Judge, Family Court, Sambalpur in C.M.C. No.7 of 2022 directing the petitioner to pay a sum of Rs.10,000/- to OP No.1 and a sum of Rs.5,000/- to OP No.2 as a monthly maintenance in an application U/S.125 CrPC.

3. Heard, learned counsel for the petitioner in the matter and perused the record.

4. Issue notice on admission in RPFAM to OPs 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. List this matter on 20th February, 2025.

6. As an interim measure, there shall be stay operation subject to condition petitioner paying 30% of the arrear amount and Rs.5,000/- per month to OP No.1 and Rs. 2,500/- per month to OP No.2.

(G. Satapathy) Judge

S. Sasmal