ARABINDA SAHOO Vs. SOBHAMANI SAHOO

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard, learned counsel for the petitioner.

(3.) The petitioner has filed this writ petition seeking to quash the order dtd. 16/8/2021 passed by the Judge, Family Court, Cuttack in CM.A. No. 62 of 2019 (arising out of C.P. No. 285 of 2019) in Annexure-1, by which the petitioner- husband has been directed to pay interim maintenance @ Rs.4,000.00 per month to the opposite party-wife from the date of application, i.e., on 30/7/2019 till disposal of CP No. 285 of 2019 and further direction has been issued to pay Rs.10,000.00 to the opposite party-wife towards litigation expenses in two installments within a span of two months from that order and the monthly maintainable shall be payable to the opposite party-wife within the first week of every succeeding month.