SATYA SUNDAR SETHY Vs. ITISMITA SETHY

JUDGEMENT

(1.) This CRLMP has been filed to set aside the order dtd. 9/7/2024 passed by the Court of the learned Judge, Family Court, Balasore in C.R.P. No. 112 of 2022 under Annexure-6 granting Rs.20,000.00 monthly interim maintenance in favour of Opposite Party No.1 and Rs.10,000.00 in favour of Opposite Party No.2 from the date of filing of the application i.e. 23/4/2022 along with litigation expenses of Rs.10,000.00 with the further direction that the regular interim maintenance shall be paid in the first week of each English calendar month and the arrear maintenance dues within three months and litigation expenses within 30 days of the order. STATUS REPORT

(2.) Perused the status report of the learned Judge, Family Court, Balasore where it is stated that the case is posted to 15/4/2026 for hearing on the petition filed by the Petitioner to call for the salary particulars of the Opposite Party.

(3.) By order dtd. 6/2/2025, while issuing notice in this CRLMP and I.A. No. 21 of 2025, this Court had stayed operation of the impugned order, subject to the Petitioner paying a sum of Rs.10,000.00 to the Opposite Party No.1-wife and Rs.5,000.00 to the Opposite Party No. 2-son as monthly interim maintenance.