Sonal Palit vs Ayan Dasgupta
2023 Latest Caselaw 12722 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MATA No.108 of 2022


            Sonal Palit                             ....                     Appellant
                                                            Mr. A. K. Bose, Advocate

                                             -versus-
            Ayan Dasgupta                           ....                   Respondent

                                                              Mr. A. Mishra, Advocate

            CORAM:
                          JUSTICE ARINDAM SINHA
                          JUSTICE SANJAY KUMAR MISHRA
                                          ORDER

13.10.2023 Order No.

04. MATA No.108 of 2022 and I.A. no.280 of 2022

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

He submits, co-ordinate Bench had granted interim stay on execution

lunched by respondent-husband pursuant to impugned judgment dated

25th February, 2022 directing appellant to join in matrimonial society of

respondent. Several other cases between the parties are also pending. He

submits, the appeal be listed after ensuing vacation.

2. Mr. Mishra, learned advocate appears on behalf of respondent-

husband. He submits, the husband genuinely wants reconciliation and the

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society of appellant including the son, presently with appellant. For the

purpose, he does not pray for vacating the interim order but submits, there

be direction for mediation.

3. It appears, impugned judgment was made on contest against

appellant-wife's contention resisting the case for restitution of conjugal

rights. Respondent has followed up by initiating execution case and there

was direction to show-cause upon appellant as to why her salary should

not be attached. In response, appellant instead of complying with

direction in impugned judgment, obtained said interim order dated 22nd

September, 2023 staying the execution case. Conduct of appellant does

not inspire confidence of this Court that mediation may yield for the

desired result of reconciliation. However, we are not closed to the idea.

4. List on 16th November, 2023. Interim order to continue till next

date of hearing.

( Arindam Sinha ) Judge

( S. K. Mishra ) Judge Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR SAHOO Reason: Authentication Prasant Location: OHC Date: 13-Oct-2023 18:09:29