SHOVAN KUMAR SAHOO Vs. PUSPANJALI SWAIN

JUDGEMENT

(1.) This CRLMP has been filed praying for a direction to the learned J.M.F.C., Bhubaneswar for concluding CMC No. 40 of 2022 within a period of 45 days by hearing it on a day to day basis, after giving opportunity of hearing to the parties.

(2.) CMC No. 40 of 2022 had been filed by the wife - Opposite Party (in short "Opp. Party") in Court of the learned SDJM, Bhubaneswar against the husband - Petitioner (in short "Petitioner") and his relatives under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (in short 'the D.V. Act') claiming relief under Ss. 18, 19, 20 and 22 of the D.V. Act, 2005.

(3.) Pursuant to order dtd. 21/1/2026, the status report dtd. 28/1/2026 has been received from the learned J.M.F.C., Bhubaneswar where she has given details of the dates and purpose for which the case has been adjourned / posted. She also stated as follows:-