Sujit Ranjan Swain vs Chinmaye Khuntia @ Swain
2022 Latest Caselaw 1144 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       RSA No.173 of 2020
                 Sujit Ranjan Swain                         ....          Appellant
                                              Mr. Samir Kumar Mishra, Advocate
                                             -versus-
                 Chinmaye Khuntia @ Swain                   ....         Respondent
                                             Mr. Ajaya Kumar Pradhan, Advocate

                            CORAM:
                            SHRI JUSTICE B. P. ROUTRAY
                                           ORDER

8.2.2022 Order No.

05. 1. Heard Mr. S.K. Mishra, learned counsel for the Appellant.

2. The appeal is admitted on the following substantial questions of law:-

"Whether the multiplier method adopted at page 24 of the judgment of the 1st Appellate Court to enhance the alimony amount is sustainable ?"

3. Issue notice.

4. Since the sole Respondent has entered appearance, no notice need be served on her. Copy of the appeal memo along with connected documents be served on Mr. A.K. Pradhan, learned counsel appearing for the Respondent within seven days.

5. List the matter on 24th March, 2022 for hearing. I.A. No.2 of 2021

06. 6. In the meantime the operation of judgment of 1st Appellate Court in RFA No.15 of 2019 shall be kept in abeyance till 24th March, 2022.

7. An urgent certified copy of this order be issued as per rules.

( B.P. Routray) Judge M.K.Panda