Sibaram Singh vs Ritanjali Singh
2022 Latest Caselaw 4878 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                               MATA NO.158 OF 2022
      Sibaram Singh                         ....            Appellant
                                 Mr. Chittaranjan Pattnaik, Advocate
                                   -versus-
      Ritanjali Singh                       ....          Respondent

                         CORAM:
                        JUSTICE S. TALAPATRA
                        JUSTICE M.S.SAHOO

                                           ORDER

Order No. 20.09.2022

2. 1. This matter is taken up through hybrid mode.

2. The defects as identified by the Registry has been removed in the proceeding itself.

3. Heard Mr. Chittaranjan Pattnaik, learned counsel appearing for the appellant.

4. Admit.

5. Call for the LCRs, scanned or photocopies.

6. Issue notice.

7. Notice is made returnable on 28th October,2022.

8. Steps for service of notice on the sole respondent be taken by the appellant by registered post with A.D. within three days from today.

9. Registry is directed to procure the LCRs by the said returnable date.

(S. Talapatra) Judge

(M.S. Sahoo) Judge

P.T.O.

// 2 //

I.A. No.181 of 2022

1. Heard Mr. Chittaranjan Pattnaik, learned counsel appearing for the appellant.

2. This is an application for staying the operation of the judgment and order dated 11.05.2022 passed by the learned Judge, Family Court, Cuttack in Civil Proceeding No.762 of 2019.

3. Issue notice as to why the interim order as prayed shall not be passed or such other order or orders should not be passed as may deem fit and proper in the circumstances of the case.

4. Notice is made returnable on 28.10.2022.

5. The applicant shall take steps for service of notice on the respondent by registered post with A.D. within three days from today.

6. Meanwhile, the operation of the judgment dated 11.05.2022 as aforementioned shall remain suspended.

(S. Talapatra) Judge

(M.S. Sahoo) Judge

Gs/Radha