Swetarupa Sahoo vs Bishnu Pradhan
2023 Latest Caselaw 14711 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                MATA No. 284 OF 2022

            Swetarupa Sahoo                          ....           Appellant

                                                    Mr. L. Pradhan, Advocate
                                        -versus-

            Bishnu Pradhan                           ....         Respondent

                                               Mr. P. S. Nayak, Advocate


                    CORAM:
                                 JUSTICE ARINDAM SINHA
                                 JUSTICE SIBO SANKAR MISHRA

                                        ORDER

15.11.2023 Order No.

05. 1. Mr. Nayak, learned advocate appears on behalf of respondent-

husband and hands up demand draft dated 10th November, 2023 issued

by State Bank of India in favour of the minor son for Rs.6,00,000/-.

Mr. Pradhan, learned advocate appears on behalf of appellant-wife.

2. Photocopy is made of the draft and kept in the file. The draft is

returned to Mr. Nayak for his client to approach issuing bank and

convert the draft money into the best interest bearing deposit available,

in favour of the son. The nominee in respect of the deposit will be

appellant-wife. The Deposit Receipt (DR) is to be produced on the

adjourned date.

// 2 //

3. List on 1st December, 2023. Impugned judgment will remain

stayed till next date of hearing.

(Arindam Sinha) Judge

(S.S. Mishra) Judge Swarna

Signature Not Verified Digitally Signed Signed by: SWARNAPRAVA DASH Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa Date: 16-Nov-2023 10:41:05