Chhavikant Taunk vs Ranjita Vegad @ Taunk
2023 Latest Caselaw 12551 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 MATA No. 222 OF 2023

            Chhavikant Taunk                          ....         Appellant

                                                Mr. B.P.Mohanty, Advocate
                                        -versus-

            Ranjita Vegad @ Taunk                     ....       Respondent


                     CORAM:
                                 JUSTICE ARINDAM SINHA
                                 JUSTICE SIBO SANKAR MISHRA
                                        ORDER

12.10.2023 Order No.

03. 1. Mr. Mohanty, learned advocate appears on behalf of appellant-

husband and submits, requisites have been put in on delay. There be

fresh direction for issuance of notice.

2. Issue notice to respondent by speed post/ registered post with

A.D. in terms of order dated 10th August, 2023 made by coordinate

Bench.

3. Further direction by coordinate Bench by said order was for

stay of operation of impugned judgment till the next date on pre-

condition of appellant depositing in this Court Rs.3,50,000/-.

Appellant has obtained demand draft no.305594 dated 14 th August,

2023 drawn on Bank of Baroda in favour of respondent-wife for

// 2 //

Rs.3,50,000/-. The direction was for depositing in Court but appellant

is out of pocket in having obtained the draft. As such there has been

substantial compliance. Impugned judgment will remain stayed till

disposal of the appeal.

4. Call for the lower Court records.

5. List on 8th November, 2023.

(Arindam Sinha) Judge

(S.S. Mishra) Judge Swarna

Signature Not Verified Digitally Signed Signed by: SWARNAPRAVA DASH Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 12-Oct-2023 17:38:50