(Through Hybrid Mode) vs Swayamprava Bhol
2024 Latest Caselaw 17075 Ori

Orissa High Court

(Through Hybrid Mode) vs Swayamprava Bhol on 25 November, 2024

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.176 of 2023
                                (Through hybrid mode)
            Rinku @ Avik S. Nayak                  ....             Appellant

                                                   Represented By Adv. -
                                                   Mr. R. Ray, Advocate
                                        -versus-

            Swayamprava Bhol                       ....           Respondent

                                                   Represented By Adv. -


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

                                       ORDER

25.11.2024 Order No.

03. 1. Mr. Ray, learned advocate virtually appears on behalf of

appellant, who was husband in the marriage dissolved by judgment

dated 24th April, 2023. He submits, his client is aggrieved by direction

for permanent alimony at ₹60,00,000/-. On query made he submits, his

client will deposit ₹18,00,000/- as security for obtaining stay of the

judgment.

2. We find the appeal was presented in time and as such it is

admitted. There will be unconditional stay of operation of impugned

// 2 //

judgment dated 24th April, 2023 till 9th December, 2024. On or prior to

said date appellant will deposit ₹18,00,000/- by demand draft issued in

favour of Registrar (Judicial). If he does so, the order of stay will

continue till disposal of the appeal. In default, it will stand vacated on

and from 10th December, 2024.

3. In event the deposit is made, Registrar (Judicial) will keep said

deposit in an interest bearing deposit account with any nationalized

bank and keep it renewed to credit of the appeal.

4. Appellant will put in requisites for issuance of notice of appeal.

The lower Court record be called for.

5. List on 16th December, 2024.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge Sks