TOFAN KUMAR SAHOO Vs. ARCHANA SAHOO

JUDGEMENT

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

(2.) The Petitioner in this writ petition seeks for a direction to set aside the order dtd. 17/7/2023 (Annexure-1) passed by learned Judge, Family Court, Jagatsinghpur in I.A. No.16 of 2023 (arising out of C.P. No.107 of 2020), whereby allowing an application under Sec. 24 of the Hindu Marriage Act, 1955, the Petitioner has been directed to pay pendente lite maintenance of Rs.3,000.00 per month to the Opposite Party from the date of filing of the application, i.e., from 31/3/2023 along with litigation expenses of Rs.5,000.00. The Petitioner also prays for a direction to learned Judge, Family Court for early disposal of C.P. No.107 of 2020.

(3.) In course of hearing, Mr. Thakur, learned counsel submits that the Petitioner does not want to press the relief seeking to set aside the order dtd. 17/7/2023. It is submitted that in the facts and circumstances of the case, interest of justice will be best served, if C.P. No.107 of 2020 is disposed of at an early date. It is his submission that evidence of the Petitioner, who is applicant before learned Family Court, has already been closed. As per his instruction, at present, the proceeding is posted for examination of witness on behalf of the Respondent-Wife. Only one witness remains to be examined on behalf of the Respondent-Wife. Hence, there is no legal impediment for early disposal of C.P. No.107 of 2020.