Sidhartha Panda vs Payaswini Rath @ Panda .... Opposite ...
2025 Latest Caselaw 3324 Ori

Orissa High Court

Sidhartha Panda vs Payaswini Rath @ Panda .... Opposite ... on 11 August, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLREV No.673 of 2024
            Sidhartha Panda                       ....             Petitioner
                                                   Mr. B. Pujari, Advocate
                                       -Versus-
            Payaswini Rath @ Panda                ....       Opposite party


                     CORAM:
                     MR. JUSTICE R.K. PATTANAIK
                                      ORDER

11.08.2025 Order No.

01. 1. Heard Mr. Pujari, learned counsel for the petitioner.

2. Instant revision is filed by the petitioner assailing the impugned judgment in Criminal Appeal No.107 of 2022 by learned 2nd Additional Sessions Judge, Cuttack confirming the order in M.C. No.167 of 2014 of the Court of learned S.D.J.M.(S), Cuttack on the grounds stated.

3. In course of hearing, it is submitted by Mr. Pujari, learned counsel for the petitioner that the petitioner is the husband of the opposite party and in the meantime, their marriage has been dissolved in a proceeding under Section 13 of the Hindu Marriage Act by a judgment dated 25 th October, 2024 in C.P. No.598 of 2015 by the learned Judge, Family Court, Cuttack with payment of permanent alimony of Rs.20 lac to the latter and while claiming so, a copy of the said judgment is produced. At the same time, a copy of the demand draft in support of proof of such payment of alimony is also produced.

4. Considering the submission as above and facts pleaded on record and plea advanced assailing the impugned decision at Annexure-2 affirming the order of the Court of 1st instance as per Annexure-1, the Court is inclined to issue notice to the opposite party for a reply and response. Hence, it is ordered.

5. Notice to the opposite party by Registered Post with AD making returnable at an early date and for the said purpose, requisites shall be filed by Mr. Pujari, learned counsel for the petitioner within next seven days from today.

6. List on 15th September, 2025 for final orders.

(R.K. Pattanaik) Judge

1. Heard.

2. Instant petition is for interim orders.

3. In view of the permanent alimony paid and received by the opposite party pursuant to the decision of learned Judge, Family Court, Cuttack in C.P. No.598 of 2015, this Court, as an interim measure, awaiting appearance of opposite party stays the impugned order in Criminal Appeal No.107 of 2022.

4. List on the date fixed for further orders.

5. Urgent copy of this order be issued as per rules.

Signed by: ROJINA SAHOO                                                           Judge
Designation: Junior Stenographer
Reason: Authentication
Location: OHC, CTC
Date: 12-Aug-2025 13:01:18
       Rojina