Antaryami Nayak vs Rima Nayak
2022 Latest Caselaw 6399 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                MATA No.212 of 2022


     Antaryami Nayak                        .........            Appellant
                                                Mr. Niranjan Prasad Patra, Advocate

                                       -Versus-

     Rima Nayak                              ..........         Respondent


                                       CORAM:

                                       JUSTICE S. TALAPATRA
                                       JUSTICE SAVITRI RATHO

                                             ORDER

04.11.2022 Order No.

01. 1. This matter is taken up through Hybrid Mode.

2. Heard Mr. N.P. Patra, learned counsel appearing for the

appellant.

3. Admit.

4. Call for LCRs, scanned or photocopies.

5. Issue notice.

6. Notice is made returnable on 15.12.2022.

7. Steps for service of notice on the sole respondent be taken by

the appellant within seven days from today by Registered Post with

A.D.

8. The Registry is directed to procure the LCRs, by the

returnable date.

(S. Talapatra) Judge

(Savitri Ratho) Judge

I.A. No.250 of 2022

02. 1. Heard Mr. N.P. Patra, learned counsel appearing for the

applicant.

2. This is an application for staying the operation of the

judgment and decree dated 25.08.2022 as delivered in C.P. Case

No.18 of 2016 by the Judge, Family Court, Sambalpur. By the said

decree, the applicant has been directed to pay a sum of Rs.5,00,000/-

(Rupees five lakhs) to the Opposite Party.

3. Being aggrieved, he has filed a regular matrimonial appeal,

being MATA No.212 of 2020, which has been admitted by us for

consideration on merit.

4. In the interim, the operation of the said judgment and decree

dated 25.08.2022 is stayed, subject to payment of Rs.3,50,000/-

(Rupees three lakhs fifty thousand) to the Registry, within a period of

one month.

5. It is made absolutely clear that, if the said amount is not paid

within the above stipulated time, this order of stay will stand

automatically vacated without reference to this Court.

6. Issue notice to the respondent as to why the interim order as

prayed for, shall not be granted or any other order/orders as deemed

fit in the circumstances of the case.

7. The notice is made returnable on 15.12.2022.

8. Steps for service of notice on the Opposite Party be taken by

the appellant within seven days from today by Registered Post with

A.D.

(S. Talapatra) Judge

(Savitri Ratho) Judge

Subhasis