Chinmayee Pattnaik vs Arjun Sahoo .... Opp. Party
2026 Latest Caselaw 2593 Ori

Orissa High Court

Chinmayee Pattnaik vs Arjun Sahoo .... Opp. Party on 18 March, 2026

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    TRPC No.70 of 2026

                 Chinmayee Pattnaik                ....        Petitioner

                                              Mr. R. Mahato, Advocate

                                        -versus-
                 Arjun Sahoo                       ....       Opp. Party



                            CORAM:
                            JUSTICE MRUGANKA SEKHAR SAHOO

                                      ORDER

18.03.2026 Order No. Hybrid Mode

01. 1. The petitioner before this Court is the wife in the marriage. She seeks transfer of CP No.48 of 2026 pending before the learned Judge, Family Court, Jajpur to the court of the learned Judge, Family Court, Kendrapara, filed in the month of February, 2026. The C.P. has been filed by the husband in the marriage under Section 13 (1) (i-a) of the Hindu Marriage Act, 1955.

2. Heard the learned counsel for the petitioner.

3. It is submitted that the petitioner, after her marriage has run into rough weather stays with her parents. She is in distress as she is not receiving any amount towards her maintenance from her husband. She has filed application under Section 144 of BNSS, 2023, i.e., Criminal Proceeding No.130 of 2025 pending before the learned Judge, Family Court, Kendrapara. The opposite party-petitioner- husband in

the marriage has appeared in the said proceeding and has filed his written statement.

4. Issue notice along with this order.

Requisites for issuance of notice by speed post with registration and proof of delivery be filed within five working days. Returnable date be fixed to 17.04.2026.

5. The matter be listed in the week commencing 27.04.2026.

6. Heard learned counsel for the petitioner. He reiterates his submissions as noted above.

The I.A. has been filed seeking stay of further proceeding in the Criminal Proceeding No.48 of 2026 pending before the learned Judge, Family Court, Jajpur.

7. As an interim measure, it is directed that the Criminal Proceeding No.48 of 2026 pending before the learned Judge, Family Court, Jajpur shall be adjourned to a date beyond 04.05.2026 subject to the convenience of the learned court in seisin of the matter upon a prayer being made for the said purpose.

Urgent certified copy of this order be granted on proper application.

Digitally Signed                                            (Mruganka Sekhar Sahoo)

Reason: Authentication                                              Judge
Location: ohc
Date: 23-Mar-2026 14:43:30
       Gs