Satyajit Patra vs Swatirani Dey .... Opposite Party
2025 Latest Caselaw 10423 Ori

Orissa High Court

Satyajit Patra vs Swatirani Dey .... Opposite Party on 25 November, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             RPFAM No.97 of 2025

                 Satyajit Patra                    ....          Petitioner
                                               Mr. K.C. Rajguru, Advocate

                                        -versus-
                 Swatirani Dey                     ....    Opposite Party

                                                Mr. S.K. Swain, Advocate

                  CORAM: JUSTICE SANJAY KUMAR MISHRA

                                       ORDER

25.11.2025 RPFAM No.97 of 2025 & Order No. I.A. No.154 of 2025

07. This matter is taken up through hybrid mode.

2. Heard learned Counsel for the parties.

3. Objection to the revision petition so also I.A., if any, be filed within two weeks' hence.

4. As an interim measure, operation of the impugned judgment dated 20.02.2024 passed in Criminal Proceeding No.64 of 2023 is stayed, subject to the Petitioner depositing an amount of Rs.1,00,000/- in two equal installments within four weeks' hence. That apart the Petitioner shall go on paying the Opposite Party-Wife an amount of Rs.5,000/- every month by 10th of the succeeding month during pendency of the present revision petition.

5. The deposits are to be made before the Court of learned Judge, family Court, Bhubaneswar in shape of demand drafts, to be drawn in the name of the Opposite Party-Wife

6. If such deposits are made, the learned Court below shall do well to hand over the demand drafts to the Opposite Party-wife forthwith.

7. It is made clear that the conditional stay order has been passed by this Court keeping in view the order dated 18.07.2023 passed in CMC No.575 of 2022 in favour of the Opposite Party-wife, who is the Petitioner in the said case, by the learned JMFC-II, Bhubaneswar, vide which it has been directed to pay an amount of Rs.15,000/- per month to her towards the maintenance so also pendency of D.V. Appeal No.59 of 2025 against the said order preferred by the Petitioner.

8. The matter be listed in the week commencing from 19th January, 2026.

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

(S.K. MISHRA) Banita JUDGE

Signed by: BANITA PRIYADARSHINI PALEI

Location: HIGH COURT OF ORISSA, CUTTACK Date: 26-Nov-2025 15:57:10