PRIYADARSHANI MOHANTY Vs. DILLIP KUMAR JENA

JUDGEMENT

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

(2.) The Petitioners have filed this CRLMC seeking a direction from this Court to the learned JMFC, Bhubaneswar to conclude and dispose of the proceeding filed by the Petitioners under the Protection of Women from Domestic Violence Act, 2005 in CMC No.1004 of 2024.

(3.) The brief fact of the case is that the Petitioners had filed an application under Ss. 12, 18, 20 and 22 of the Protection of Women from Domestic Violence (PWDV) Act, 2005 on 21/8/2024 with a prayer for appropriate order for granting monthly maintenance to them as well as litigation expenses so also the compensation to be paid by the Opposite Parties in their favour. The petitioners have filed separate application under Sec. 23 of the Reason: Authentication