Citation : 2025 Latest Caselaw 3060 Ori
Judgement Date : 29 January, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV No.738 of 2024
Priyadarshini Amrita Panda .... Revisionist/
Petitioner(s)
Mr. Amitav Tripathy, Adv.
-versus-
Biswajit Pati & Ors. .... Opposite Party(s)
CORAM:
HON'BLE DR. JUSTICE S.K. PANIGRAHI
ORDER
Order 29.01.2025 No.
01. 1. This matter is taken up through hybrid arrangement.
2. In filing this CRLREV, the Revisionist/Petitioner being the
wife of the Opposite Party No.1 has made the following
prayer:-
"Revise and modify the impugned judgment dt.26.11.2024 passed in Crl. Appeal No.06 of 2020 by the learned 1st Addl. Sessions Judge, Cuttack to the extent of enhancing the interim maintenance to a sum of Rs.80,000/- per month; the litigation cost to a sum of Rs.30,000/- per month and a direction that the arrear maintenance w.e.f. the date of filing of the petition U/s.23 of the P.W.D.V Act till the date of order i.e. 26.11.2024 in 12 equal installments;"
4. In such view of the matter, let notice be issued to the
Opposite Parties.
5. Issue notice to the Opposite Parties by Registered Post
Digitally Signed with A.D./Speed Post making it returnable by 11th February,
Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa 2025. Requisites for issuance of notice shall be filed within Date: 29-Jan-2025 17:48:32
three working days hence.
6. List this matter on 12th February, 2025.
(Dr. S.K. Panigrahi) Judge Ayaskanta
Designation: Personal Assistant
Location: High Court of Orissa Date: 29-Jan-2025 17:48:32
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