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Judgment
Biswanath Rath, J
1.  This matter is taken up by video conferencing mode.
Considering the submission made by the learned counsel for Petitioner, this Court directs, if the Petitioner clears the interim maintenance granted by
the lower Court vide Annexure-10 and files a memo with receipt to that effect before the Court below, the application U/s.125(4)&(5) of Cr.P.C vide
Annexure-8 shall be taken up for consideration and disposed of within a period of two months from the date of filing of such application. An
authenticated copy of this order be also served on the learned Court below.
The writ petition stands disposed of with the above direction.
As restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available
in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court’s
Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021 and Court’s Office order circulated
vide memo Nos.514 & 515 dated 7th January, 2022.
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