S. Rabindra Reddy vs S.Tejashree Reddy & Anr. .... Opposite ...
2025 Latest Caselaw 5687 Ori

Orissa High Court

S. Rabindra Reddy vs S.Tejashree Reddy & Anr. .... Opposite ... on 20 August, 2025

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                               RPFAM No.80 of 2024

                 S. Rabindra Reddy                   ....            Petitioner

                                               Mr. S.K. Bhanjadeo, Advocate

                                          -versus-
                 S.Tejashree Reddy & anr.            ....    Opposite Parties



                    CORAM: JUSTICE SANJAY KUMAR MISHRA


                                         ORDER

20.08.2025 I.A. No.102 of 2024 Order No.

02. This matter is taken up through hybrid mode.

2. Pursuant to order dated 06.08.2024, learned Counsel for the Petitioner files a Memo enclosing thereto the Chalan in proof of deposit of Rs.40,000/- in Criminal Execution Case No.21 of 2023, before the Court of learned Judge, Family Court, Puri. The same is taken on record.

3. Issue notice on limitation to the Opposite Party by Registered/Speed Post with A.D. fixing a short returnable date. Requisites be filed by 22.08.2025.

4. The matter be listed in the week commencing from 13th October, 2025.

5. Tracking report of notice issued to the Opposite Party be kept on record before the next date of listing.

(S.K. MISHRA) JUDGE

03. 1. Since the delay is yet to be condoned, but the Petitioner has acted in terms of order dated 06.08.2024 and has deposited a sum of Rs.40,000/- in Criminal Execution Case No.21 of 2023, it is made clear that if the Petitioner, who is the Judgment Debtor in Criminal Execution Case No.21 of 2023, deposits a further sum of Rs.60,000/- in shape of demand draft drawn in the name of the Opposite Party No.1- Wife, in the said Execution Case, the Executing Court shall do well to adjourn the execution proceeding to any date beyond the week commencing from 13th October, 2025.

2. It is made further clear that on depositing the said amount of Rs.60,000/-, the learned Executing Court shall do well to hand over the demand draft to the Opposite Party No.1-Wife, who is the Petitioner-1 in Criminal Execution Case No.21 of 2023, so also disburse the sum of Rs.40,000/- in her favour, which has been deposited before it on 06.09.2024.

3. Urgent certified copy of this order be granted on proper application as per rules.

(S.K. MISHRA) JUDGE Banita

Signed by: BANITA PRIYADARSHINI PALEI

Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Aug-2025 17:36:19