Prachi Sourav Das vs Sagarika Parida & Ors. ..... Opposite ...
2025 Latest Caselaw 3192 Ori

Orissa High Court

Prachi Sourav Das vs Sagarika Parida & Ors. ..... Opposite ... on 31 January, 2025

Author: S. K. Panigrahi

Bench: S. K. Panigrahi

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLREV No.753 of 2024
      Prachi Sourav Das                   .....                     Petitioner
                                                         Represented By Adv.
                                                         - Ms. Sujata Jena

                                     -versus-
      Sagarika Parida & Ors.                    .....        Opposite Parties


                                     CORAM:
           THE HON'BLE DR. JUSTICE S. K. PANIGRAHI

                                       ORDER

Order                                 31.01.2025
No.
                              I. A. NO.1197 OF 2024
01.       1.     This matter is taken up through hybrid arrangement
          (virtual/physical) mode.

          2.     Heard.

3. The prayer for dispensing of filing of the certified copy of the order under Annexure-2 is allowed for the time being.

4. The I.A is accordingly disposed of.

                                                        (Dr. S.K. Panigrahi)
                                                               Judge





 Order                           ORDER
                               31.01.2025
No.

 02.    1.     The Petitioner, by filing this Writ Petition has

challenged the Judgment and Order dated 16.12.2024

passed by the learned 2nd Additional Sessions Judge,

Bhubaneswar in Criminal Appeal No.74 of 2022, arising

out of CMC No.10/2021, pending in the Court of learned

J.M.F.C., (LR), Bhubaneswar. The Petitioner is constraint

to approach this Court because of the fact that the

Petitioner has been directed to pay Rs.12,500/- as monthly

maintenance to the Opposite Parties.

2. In such view of the matter, let notice be issued to

the Opposite Party No.1.

3. Issue notice to the Opposite Party No.1 by

Registered/Speed Post with A.D. making it returnable by

21st February, 2025. Requisites for issuance of notice shall

be filed within three working days.

4. List this matter on 24th February, 2025.

5. Issue notice as above.

6. Accept one set of process fee.

7. As an interim measure, it is directed that further

proceeding in Crl. Execution proceeding No.23/2024

pending before the learned S.D.J.M., Bhubaneswar is

shall remain stayed till the next date of listing of this

matter.

(Dr. S.K. Panigrahi) Judge

Gitanjali