Amarendra Samal vs Sunita Das @ Samal
2023 Latest Caselaw 5691 Ori

                               IN THE HIGH COURT OF ORISSA AT CUTTACK


                                               MATA No.123 of 2023

                      Amarendra Samal                    .... .....                   Appellant
                                                                          Mr. S. Chakravarty, Adv.


                                                         -Versus-


                      Sunita Das @ Samal                ............                     Respondent

                                                        CORAM:
                                                        JUSTICE S. TALAPATRA
                                                        JUSTICE SAVITRI RATHO

                                                             ORDER

10.05.2023 Order No.

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

(Virtual/Physical Mode).

2. Heard Mr. S. Chakravarty, learned counsel appearing for the

appellant.

3. Admit.

4. Call for LCRs, scanned or photocopies.

5. Issue notice.

6. Notice is made returnable on 10.07.2023.

7. Steps for service of notice on the respondent shall be taken by RATI Digitally signed by

RANJA RATI RANJAN

N NAYAK Date: the appellant by 17.05.2023 by Registered Post with A.D. 2023.05.10

NAYAK 16:35:51 +05'30'

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

(S. Talapatra) Judge

(Savitri Ratho) Judge

Order No. I.A. No.138 of 2023

02. 1. Heard Mr. S. Chakravarty, learned counsel appearing for the

applicant.

2. This is an application for staying the impugned Judgment and

Order dated 07.02.2023 delivered in Civil Proceeding No.654 of 2017

by the Judge, Family Court, Balasore.

3. Mr. Chakravarty, learned counsel has submitted that while

dismissing the petition seeking the dissolution of marriage, the Judge,

Family Court, Balasore has passed an order under Section 25 (1) of

the Hindu Marriage Act, 1955 granting maintenance in favour of the

Opposite Party.

4. Issue notice.

5. Notice is made returnable on 10.07.2023.

6. Steps for service of notice on the Opposite Party shall be

taken by the applicant by 17.05.2023 by Registered Post with A.D.

7. In the meanwhile, operation of the Judgment and Order dated

07.02.2023 as challenged in the appeal being MATA No.123 of 2023

shall remain suspended.

6. Urgent certified copy be granted as per rules.

(S. Talapatra) Judge

(Savitri Ratho) Judge