Punyasloka Mishra vs Monalisha Mishra
2023 Latest Caselaw 1637 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  MATA No.18 of 2023

     Punyasloka Mishra                         .........             Appellant
                                                       Mr. Trilochan Nanda, Advocate

                                         -Versus-

     Monalisha Mishra                          .........           Respondent


                                         CORAM:

                                         JUSTICE S. TALAPATRA
                                         JUSTICE SAVITRI RATHO

                                               ORDER

21.02.2023 Order Nos.

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

2. Heard Mr. Trilochan Nanda, learned counsel appearing for the

appellant.

3. Admit.

4. Call for LCRs, scanned or photocopies.

5. Issue notice.

6. Notice is made returnable on 31.03.2023.

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

respondent within 24.02.2023 by Registered Post with A.D.

8. The Registry is directed to procure the LCRs in the meantime.

9. It may be noted that this appeal does not question the decree

of divorce. The challenge is directed against the determination of the

quantum of the permanent alimony.

(S. Talapatra) Judge

(Savitri Ratho) Judge I.A. No.66 of 2023

03. 1. Heard Mr. Trilochan Nanda, learned counsel appearing for the

appellant.

2. This is an application for staying the further proceeding of the

Execution Case No.2 of 2023 arising from the decree dated

22.10.2022 passed in Civil Proceeding No.07/20 of 2021.

3. As we have admitted the appeal against the judgment dated

22.10.2022 delivered in Civil Proceeding No.07/20 of 2021 by the

Judge, Family Court, Sonepur. In the interest of justice, it will be

appropriate to stay the further proceeding of Execution Case No.02 of

2023 till the next date, subject to payment of Rs.10,00,000/- (Rupees

ten lakhs) in the Registry of this Court.

4. Issue notice.

5. Notice is made returnable on 31.03.2023.

6. Steps be taken by the appellant for service of notice on the

respondent within 24.02.2023 by Registered Post with A.D.

(S. Talapatra) Judge

(Savitri Ratho) Judge

Subhasis