Tapas Ranjan Sethy vs Subhalaxmi Sethi & Another
2023 Latest Caselaw 6897 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                RPFAM No.184 of 2023

                 Tapas Ranjan Sethy                  ....         Petitioner

                                             Mr. B.K. Mohanty, Advocate.

                                         -versus-

                 Subhalaxmi Sethi & another          ....      Opp. Parties



                                  CORAM:
                    JUSTICE BIRAJA PRASANNA SATAPATHY
                                         ORDER

Order No. 08.06.2023

I.A. No.___________of 2023 & I.A. No.224 of 2023

1.

1. This matter is taken up through Hybrid Arrangement

(Virtual/Physical) Mode.

2. Heard Mr. B.K. Mohanty, learned counsel for the

petitioner.

3. Mr. Mohanty files an I.A. for condonation of delay in

Court today. Office is directed to register the same.

4. Issue notice to the opposite parties on the question of

Limitation by Registered Post with A.D. requisites for which

shall be filed by Monday (11.06.2023).

5. List this matter in the week commencing 7th of August,

2023.

6. Notice as above.

7. In the interim, it is directed that the Judgment/Order // 2 //

dated 02.11.2022 passed by the learned Judge, Family Court,

Rourkela in Crl.P. No.44 of 2021 shall remain stayed till the

next date subject to the petitioner depositing a sum of

Rs.50,000/- (Rupees Fifty Thousand only) before the learned

Judge, Family Court, Rourkela by 30th of June, 2023. The

petitioner is also directed to go on paying Rs.6,000/- (Rupees

Six Thousand) as monthly maintenance to the opposite

parties from this month without fail.

8. Issue urgent certified copy of this order as per rules.

(Biraja Prasanna Satapathy) Vacation Judge

amit

AMIT KUMAR Digitally signed by AMIT KUMAR MOHANTY

MOHANTY Date: 2023.06.12 13:47:17 +05'30'