Pranab Patra vs Padmini Patra & Others .... Opposite ...
2025 Latest Caselaw 10258 Ori

Orissa High Court

Pranab Patra vs Padmini Patra & Others .... Opposite ... on 20 November, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLREV No. 109 of 2025
            Pranab Patra                           ....            Petitioner
                                               Mr. B.P.Mohanty, Advocate
                                       -Versus-
            Padmini Patra & others                 ....     Opposite Parties

                                             Mr. Pranaya Swain, Advocate

                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK

                                      ORDER

20.11.2025 Order No.

05. 1. Heard Mr. Mohanty, learned counsel for the petitioner and Mr. Swain, learned counsel for the opposite parties.

2. Instant writ petition is filed by the petitioner challenging the impugned judgment dated 21st December, 2024 passed in connection with Criminal Appeal No. 153 of 2024 by the learned 1st Additional District & Sessions Judge, Cuttack arising out of D.V. Misc. Case No. 82 of 2023 of the file of learned JMFC (City), Cuttack.

3. The interim maintenance was allowed by the court of 1st instance in the D.V. proceeding by order dated 18th September,2024 at Annexure-4 confirmed in appeal vide Annexure-5.

4. Today, however, it is informed to the Court that the matter is settled between the parties. It is also submitted by Mr. Mohanty, learned counsel for the petitioner that the mediation is successful. Mr. Swain, learned counsel for the opposite parties submits that as a part payment, opposite party No.1 has received an amount of Rs. 9,00,000/- out of the agreed amount of Rs. 19,00,000/- towards permanent alimony and maintenance of their minor child as per the mediation held at the High Court Mediation Centre, Cuttack.

5. Perused the mediation report at flag-C. It is informed to the Court by Mr. Mohanty, learned counsel that the DV proceeding is fixed to 13th December, 2025 for its disposal during the Lok Adalat.

6. The terms and conditions settlement reached at between the parties are revealed from the proceeding dated 15th September, 2025 held at the Mediation Centre.

7. In view of the above and considering the submissions of learned counsel for the respective parties and since opposite party No.1 have received an amount of Rs.9,00,000/- towards part compliance of the settlement arrived at, the Court is inclined to set aside the impugned order at Annexure-5 in the interest of justice as no worthy purpose would be served to keep the dispute between the parties alive.

8. Accordingly, it is ordered.

9. In the result, revision petition stands allowed. As a corollary, the impugned order dated 21st December, 2024 in Criminal Appeal No. 153 of 2024 is hereby set aside for the reason stated herein above.

10. Urgent certified copy of the order be issued as per rules.

(R.K. Pattanaik) Judge

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