Suneel Kumar Rowlo @ Sunil vs Kalpana Raulo @ Devi And ... Opposite ...
2025 Latest Caselaw 2315 Ori

Orissa High Court

Suneel Kumar Rowlo @ Sunil vs Kalpana Raulo @ Devi And ... Opposite ... on 10 January, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          RPFAM No.351 of 2024

     Suneel Kumar Rowlo @ Sunil   ...          Petitioner
     Kumar Raulo
                           Mr. S.S. Mohapatra, Advocate
                               -versus-
     Kalpana Raulo @ Devi and                ...    Opposite Parties
     another                                                           .




                                CORAM:
                         JUSTICE G. SATAPATHY
                             ORDER(ORAL)

10.01.2025 Order No.

03. RPFAM No.351 of 2024 & I.A. No.527 of 2024

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

2. This revision by the petitioner-husband is directed against the impugned judgment dated 13.09.2024 passed in Cr.P. No.299 of 2021 under Annexure-5 by which the learned Judge, Family Court, Berhampur refused to recall the earlier order and to stay execution of the NBW(A) and DW.

3. In the course of hearing of this revision, Mr. S.S. Mohapatra, learned counsel appearing for the petitioner undertakes to clear the arrear dues of the OPs and he suggested that the petitioner would pay Rs.50,000/- (Rupees Fifty Thousand) within ten(10) days from today and, thereafter, clear up the rest of the arrear dues of maintenance, for a total sum of Rs.2,65,000/- (Rupees Two Lakhs Sixty-five Thousand) only within three(3) months.

4. Since the petitioner agrees to clear up the arrear dues, notice against OPs stands dispensed with at this stage. It is, accordingly, ordered that pending this revision the execution of the NBW(A) and DW shall remain stayed, if the petitioner pays Rs.50,000/- (Rupees Fifty Thousand) on or before 20.01.2025 and rest of arrear maintenance amount of Rs.2,65,000/- (Rupees Two Lakhs Sixty-five Thousand) in three(3) equal monthly installments commencing w.e.f. 01.02.2025.

5. List this matter on 04.03.2025 for producing proof with regard to payment of first installment and Rs.50,000/- (Rupees Fifty Thousand).

(G. Satapathy) Judge

Subhasmita

Location: High Court of Orissa