Srinivas Patnaik vs Rashmita Mohanty
2024 Latest Caselaw 10394 Ori

Orissa High Court

Srinivas Patnaik vs Rashmita Mohanty on 24 June, 2024

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               MATA No.57 of 2021

            Srinivas Patnaik
                                           ....                           Appellant
                                                           Represented by Adv.-
                                                          Mrs. P. Das, Advocate
                                          -versus-
            Rashmita Mohanty               ....                       Respondent
                                                            Represented by Adv.-
                                                   Mr. P.C. Chhinchani, Advocate

                                         CORAM:
                    THE HON'BLE MR. JUSTICE ARINDAM SINHA
                                     AND
                      THE HON'BLE MR. JUSTICE M.S. SAHOO
                                       ORDER

24.06.2024 Order No.

06. 1. Mrs. Das, learned advocate appears on behalf of appellant-

husband and files memo signed by her leader, attached to which is

demand draft no.367387 dated 20th June, 2024 issued by State Bank

of India in favour of respondent-wife for ₹7,50,000/- (rupees seven

lakh fifty thousand). She submits, thereby there is compliance by her

client of the direction for payment of permanent alimony.

2. Mr. Chhinchani, learned advocate appears on behalf of

respondent-wife and submits, his client will accept the instrument in

execution, discharge and satisfaction of impugned judgment and

decree dated 3rd July, 2021 of the Family Court. He submits further,

he has instruction to so accept.

3. The demand draft is handed over to Mr. Chhinchani, for him

to acknowledge acceptance of it by his client in execution, discharge

and satisfaction of impugned judgment and decree. He puts his

signature on copy of the draft.

4. The cheques earlier tendered by appellant are returned to Mrs.

Das. She acknowledges receipt on copies thereof.

5. Since appellant has complied with impugned judgment and

decree, same is confirmed.

6. The appeal is disposed of.

( Arindam Sinha ) Judge

( M.S. Sahoo ) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO