Mr. Kedarnatha Panda vs Ritika Nanda
2023 Latest Caselaw 261 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                MATA No.268 of 2022

     Mr. Kedarnatha Panda                   .........              Appellant
                                                      Mr. B.P.B. Bahali, Advocate
                                       -Versus-
     Ritika Nanda                            ..........           Respondent

                                       CORAM:
                                       JUSTICE S. TALAPATRA
                                       JUSTICE SAVITRI RATHO

                                            ORDER

06.01.2023 Order Nos.

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

2. Heard Mr. B.P.B. Bahali, learned counsel appearing for the

appellant.

3. Admit.

4. Call for LCRs, scanned or photocopies.

5. Issue notice.

6. Notice is made returnable on 22.02.2023.

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

appellant by 10.01.2023 by Registered Post with A.D.

8. The Registry is directed to procure the LCRs by the next date.

(S. Talapatra) Judge

(Savitri Ratho) Judge

I.A. No.307 of 2022

03. 1. Heard Mr. B.P.B. Bahali, learned counsel appearing for the

appellant.

2. This is an application for staying the impugned judgment

dated 31.10.2022 delivered in C.P. No.63 of 2021 by the Judge,

Family Court, Angul.

3. Issue notice to show cause as to why the abovementioned

judgment shall not be stayed during pendency of the appeal or any

other order/orders shall not be passed in the circumstances of the case

by way of interim measure.

4. Notice is made returnable on 22.02.2023.

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

appellant by 10.01.2023 by Registered Post with A.D.

6. In the meanwhile, the operation of the judgment dated

31.10.2022 delivered in C.P. No.63 of 2021 shall remained

suspended.

(S. Talapatra) Judge

(Savitri Ratho) Judge

Subhasis