Citation : 2025 Latest Caselaw 9871 Ori
Judgement Date : 11 November, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No.269 of 2025
Sourava Kuamr Sahu .... Petitioner
Mr. B. Das, Advocate
-versus-
Nishipadma Sahoo .... Opposite Party
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
11.11.2025 Order No. RPFAM No.269 of 2025 & I.A. No.420 of 2025
01. This matter is taken up through hybrid mode.
2. Heard 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 day after tomorrow (13.11.2025).
4. Accept one set of process fee.
5. The matter be listed in the week commencing from 12th January, 2026.
6. Tracking report of notice to the Opposite Party be kept on record before the next date of listing.
7. As an interim measure, operation of the impugned judgment dated 28.07.2025, passed in Criminal Proceeding No.223 of 2022, is stayed subject
to the Petitioner depositing an amount of Rs.1,00,000/- (Rupees One Lakh) only in shape of Demand Draft before the learned Judge, Family Court, Bhubaneswar, to be drawn in the name of the Opposite Party-wife, and going on paying Rs.8,000/- (Rupees eight thousands) only by 10th of each month to the Opposite Party-wife during pendency of the present revision petition.
8. It is made clear that, such deposit is to be made within four weeks hence and on depositing so; the learned Court below shall do well to handover the said demand draft to the Opposite Party-wife forthwith.
9. Urgent certified copy of this order be granted on proper application as per rules.
(S.K. MISHRA)
Prasant JUDGE
Signed by: PRASANT KUMAR PRADHAN Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 12-Nov-2025 19:19:30
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