Bijay Nayak vs Chandrakanti Nayak And ... Opposite ...
2025 Latest Caselaw 3775 Ori

Orissa High Court

Bijay Nayak vs Chandrakanti Nayak And ... Opposite ... on 7 February, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                       RPFAM No.283 of 2023

     Bijay Nayak                           ...         Petitioner
                                      Mr. S.C. Mekap, Advocate
                             -versus-
     Chandrakanti Nayak and                ...   Opposite Parties
     another
                                Proxy Counsel on behalf of
                                   Mr. A.S. Paul, Advocate
                              CORAM:
                       JUSTICE G. SATAPATHY
                             ORDER(ORAL)

07.02.2025 Order No.

07. I.A. No.62 of 2025

1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This is an application for modification of the judgment of this Court for limited extent of enlarging the number of installments and the date of payment of installments.

3. Heard, Mr. Sarat Chandra Mekap, learned counsel for the petitioner and learned Proxy Counsel appearing on behalf of Mr. Amlan Shakti Paul, learned counsel for the OPs and perused the record.

4. After having considered the rival submissions and on going through the averments taken in the IA, since the prayer is only for to the extent of enlarging the installments as well as the date of payment of installments, this Court by taking a lenient view and appreciating the intention of the parties to give an

effect to the order modifies, the five installments to ten installments and the date of commencement for payment of installments to 01.03.2025. Rest part of the judgment remains unaltered.

5. Accordingly, the IA stands disposed of.

(G. Satapathy) Judge

Subhasmita