Girish Sahu vs Payal @ Smruti Chandan .... Opposite ...
2025 Latest Caselaw 10974 Ori

Orissa High Court

Girish Sahu vs Payal @ Smruti Chandan .... Opposite ... on 3 December, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            RPFAM No.347 of 2025

                 Girish Sahu                           ....           Petitioner

                                                      Mr. S.S. Dash, Advocate

                                          -versus-
                 Payal @ Smruti Chandan                ....      Opposite Party
                 Bhoi


                  CORAM: JUSTICE SANJAY KUMAR MISHRA
                                          ORDER

03.12.2025

Order No. RPFAM No.347 of 2025 & I.A. No.493 of 2025

01. This matter is taken up through hybrid mode.

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

3. 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 05.12.2025.

4. As an interim measure, operation of the impugned judgment dated 17.07.2025 passed by the learned Judge, Family Court, Sonepur in Criminal Proceeding No.43 of 2024 is stayed, subject to the Petitioner depositing an amount of Rs.1,00,000/- (rupees one lakh), before the learned Judge, Family Court, Sonepur in shape of demand drafts, to be drawn in the name of Opposite Party-wife within four weeks hence in four equal installments. Apart from the same, the Petitioner shall go on paying Rs.10,000/-(rupees ten thousand) per month, by 10th of the succeeding months, to the Opposite Party-wife during pendency of the revision petition.

5. It is made clear that, if such Demand Drafts are deposited, the learned Judge, Family Court, Sonepur shall do well to handover the said Demand Drafts to the Opposite Party-wife, who is the Petitioner in Criminal Proceeding No.43 of 2024, forthwith.

6. The matter be listed in the week commencing from 2nd February, 2026.

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

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

                                                         (S. K. Mishra)
Kanhu                                                        Judge

Location: High Court of Orissa, Cuttack. Date: 04-Dec-2025 15:27:50