Simanchal Choudhury vs Sangita Pradhan &
2021 Latest Caselaw 12177 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           RPFAM No.128 of 2020

              Simanchal Choudhury                ....         Petitioner

                                  Mr. A.Das,
                                  Advocate

                                      -versus-
              Sangita Pradhan &                  ....     Opp. Parties
              another



                                 CORAM:
                        JUSTICE BISWAJIT MOHANTY
                                   ORDER

Order No. 25.11.2021 RPFAM No. 128 of 2020 & I.A. No. 206 of 2020

11. This matter is taken up through video conferencing mode.

Heard Mr.Das, learned counsel for the petitioner. Issue notice to opposite parties through registered post with A.D., requisites for which shall be filed by tomorrow (26.11.2021).

List this matter on 23rd December, 2021. Till next date the operation of judgment and order dated 8.9.2020 passed in Criminal Proceeding No. 74 of 2017 by the learned Judge, Family Court, Berhampur in the district of Ganjam is stayed subject to the condition that the petitioner shall pay Rs.5,000/- to opposite party No.1 with effect from the date of filing of application i.e. 3.3.2017. It is made clear that the current maintenance amount shall be paid by 7th of each succeeding calendar month and the arrear amount shall be paid to opposite // 2 //

party No.1 in five equal monthly installments.

Urgent certified copy of the order be granted on proper application.

Kishore                                      ( Biswajit Mohanty)
                                                   Judge