Citation : 2025 Latest Caselaw 10902 Ori
Judgement Date : 10 December, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No.325 of 2025
Kailash Chandra Sahoo .... Petitioner
Mr. Dayananda Mohapatra, Sr. Advocate
assisted by Mr. G.R. Mahapatra, Advocate
-versus-
Manorama Sahoo .... Opposite Party
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
10.12.2025
RPFAM No.325 of 2025 & I.A. No.466 of 2025 Order No.
01. This matter is taken up through hybrid mode.
2. Mr. G.R. Mahapatra, learned Counsel for the Petitioner files Memorandum duly executed in favour of Mr. D. Mohapatra, learned Senior Counsel in the Court, which be kept on record.
3. Heard Mr. D. Mohapatra, learned Senior Counsel, being assisted by Mr. G.R. Mahapatra, learned Counsel for the Petitioner.
4. Issue notice on admission and stay to the Opposite Party by Speed Post with A.D. fixing a short returnable date. Requisites be filed by 12.12.2025.
5. As an interim measure, operation of the impugned judgment dated 22.08.2025, passed by the learned Judge, Family Court, Bhubaneswar in Cr. P. No.152 of 2015 is stayed subject to the Petitioner going on paying Rs.10,000/- (rupees ten thousand) every month, by 10th of
the succeeding months, to the Opposite Party-wife during pendency of the Revision Petition.
6. It is made clear that the first payment of Rs.10,000/- 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 10 th of the succeeding month.
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.
(S. K. Mishra)
Kanhu Judge
Location: High Court of Orissa, Cuttack. Date: 11-Dec-2025 15:11:14
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