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Judgment
S.K. Sahoo, J
This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
A mention is made on behalf of Mr. B.K. Routray, learned counsel for the petitioner that he is not well and therefore, the matter may be taken up on some other day.
This CRLMP has been filed for a direction to the learned S.D.J.M., Bhubaneswar to pass appropriate orders under section 23(2) of the Protection of Women from Domestic Violence Act, 2005 (hereafter ‘2005 Act) thereby granting maintenance and reliefs under sections 18, 19, 20, 21 and 22 of the 2005 Act.
The order sheet of the learned S.D.J.M., Bhubaneswar has been filed with this application as Annexure-5 from which it reveals that the application under section 12 of the 2005 Act was filed on 11.12.2020 and notice was issued to the opposite parties. From the last order sheet dated 17.04.2021, it appears that the case was posted to 29.06.2021 for appearance of the opposite parties nos.2 to 6.
Let a status report be called for from the learned S.D.J.M., Bhubaneswar in C.M.C. No.617 of 2020 and while sending the status report, the learned S.D.J.M. shall specifically indicate as to whether the opposite parties have entered appearance in the said case and whether any interim order relating to maintenance has been passed or not.
For such purpose the file be placed before the learned Registrar (Judicial) of this Court, who shall send a copy of this order to the Court concerned immediately through e-mail and the report on the aforesaid aspect shall be furnished through e-mail so as to reach this Court on or before 16th March 2023.
Put up this matter 20th March 2023.
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