MANORANJAN SAHOO Vs. SEEMA SAHU
LAWS(ORI)-2022-8-94
HIGH COURT OF ORISSA
Decided on August 22,2022

Manoranjan Sahoo Appellant
VERSUS
Seema Sahu Respondents

JUDGEMENT

K.R.MOHAPATRA, J. - (1.)This matter is taken up through hybrid mode.
(2.)This writ petition has been filed assailing the order dtd. 18/7/2022 (Annexure-1 series) passed by learned Judge, Family Court, Jagatsinghpur in C.P. No.21 of 2019, whereby the Petitioner has been directed to pay monthly maintenance of Rs.20,000.00 to the Opposite Party-Wife from the date of filing of the application, i.e. from 20/4/2022.
(3.)Mr. Ratsingh, learned counsel for the Petitioner referring to the order sheet of civil proceeding submits that although the application under Sec. 24 of the Hindu Marriage Act, 1955 (for short 'the Act') is stated to have been filed on 20/4/2022, but the order sheet does not reveal the same. Further, copy of the same was also not served on the present Petitioner. He, therefore, submits that interest of justice will be best served, if the Petitioner files an application to recall the order dtd. 18/7/2022 (Annexure-1 series) granting pendente lite maintenance under Sec. 24 of the Act stating the reasons, as aforesaid and prays for withdrawal of the writ petition.


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