Srinibash Parida vs Rashmita Pandey
2021 Latest Caselaw 10934 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              MATA No.20 of 2021


     Srinibash Parida                 ........                     Appellant
                                                   Mr. Achyutananda Pattanaik, Adv.

                                     -Versus-


     Rashmita Pandey                 ........                       Respondent


                                     CORAM:

                                     JUSTICE C.R. DASH
                                     JUSTICE BISWANATH RATH



                                            ORDER

25.10.2021

MATA No.20 of 2021 AND I.A. No.50 of 2021

Order No.

02.

1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Heard.

3. Issue notice to the Respondent by Registered Post with A.D. Requisites shall be filed by Friday (29.10.2021).

4. As an interim measure, it is directed that, there shall be interim stay of operation of the impugned Judgment dated 10.03.2021 passed by the learned Judge, Family Court, Boudh in Civil Petition No.19 of 2019 vide Annexure- 1, till the next date, subject to payment of Rs.1,25,000/- (Rupees one lakh, twenty five thousand) by the appellant to the respondent within eight weeks from the date of receipt of a certified copy of this Order.

5. List this matter after Service Return from the Respondent.

6. Urgent certified copy of this Order be granted as per rules.

............................... (C.R. Dash) JUDGE

............................... (Biswanath Rath) JUDGE

Subha