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Judgment
7 paragraphs · 219 wordsK.R. Mohapatra, J
1.This matter is taken up through hybrid mode.
This writ petition has been filed assailing the order dated 18th July, 2022 (Annexure-1 series) passed by learned Judge, Family Court, Jagatsinghpur in C.P. No.21 of 2019, whereby the Petitioner has been directed to pay monthly maintenance of Rs.20,000/- to the Opposite Party-Wife from the date of filing of the application, i.e. from 20th April, 2022.
Mr. Ratsingh, learned counsel for the Petitioner referring to the order sheet of civil proceeding submits that although the application under Section 24 of the Hindu Marriage Act, 1955 (for short ‘the Act’) is stated to have been filed on 20th April, 2022, but the order sheet does not reveal the same. Further, copy of the same was also not served on the present Petitioner. He, therefore, submits that interest of justice will be best served, if the Petitioner files an application to recall the order dated 18th July, 2022 (Annexure-1 series) granting pendente lite maintenance under Section 24 of the Act stating the reasons, as aforesaid and prays for withdrawal of the writ petition.
In view of such submission, this Court without expressing any opinion on the submission made disposes of this writ petition as withdrawn.
Urgent certified copy of this order be granted on proper application.
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