Jyotishankar Das vs Mira Sahu .... Opposite Party
2025 Latest Caselaw 10838 Ori

Orissa High Court

Jyotishankar Das vs Mira Sahu .... Opposite Party on 9 December, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             RPFAM No.323 of 2025

                 Jyotishankar Das                 ....          Petitioner

                                 Mr. Bhabani Sankar Mishra, Advocate

                                       -versus-
                 Mira Sahu                        ....    Opposite Party



                  CORAM: JUSTICE SANJAY KUMAR MISHRA
                                      ORDER

09.12.2025 RPFAM No.323 of 2025 & I.A. No.480 of 2025 Order No.

01. This matter is taken up through hybrid mode.

2. Heard Mr. Mishra, learned Counsel for the Petitioner.

3. Issue notice on admission and stay along with a copy of this order to the Opposite Party by Speed Post with A.D. fixing a short returnable date indicating therein that the matter is likely to be disposed of at the stage of admission. Requisites be filed by 11.12.2025.

4. As an interim measure, operation of the impugned judgment dated 27.09.2025, passed in Cr. P. No.232 of 2023, by the learned Judge, Family Court, Jajpur is stayed, subject to the Petitioner depositing an amount of Rs.1,00,000/- (rupees one lakh), in shape of demand draft, to be drawn in the name of the Opposite Party-wife, before the learned Judge, Family Court, Jajpur within four weeks hence so also going on paying an amount of Rs.7,500/- (rupees seven thousand five hundred) every month, by 10 th of succeeding months, during pendency of the revision

petition.

5. It is made clear that, if the demand draft is deposited before the learned Judge, Family Court, Jajpur, it shall do well to handover the said demand draft to the Opposite Party-wife, who is the Petitioner in Cr. P. No.232 of 2023, forthwith.

6. It is made further clear that the first payment of Rs.7,500/- for the month of November, 2025 shall be made by 19.12.2025. Thereafter, the Petitioner shall go on paying such maintenance from December, 2025 onwards by 10th of the succeeding months.

7. The matter be listed in the week commencing from 9 th February, 2026.

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

9. Urgent certified copy of this order be granted as per rules.

                                                          (S. K. Mishra)
Kanhu                                                         Judge

Location: High Court of Orissa, Cuttack. Date: 10-Dec-2025 18:07:21