Sourav Kumar Panda vs Pratikshya Padhi .... Opposite Party
2025 Latest Caselaw 9133 Ori

Orissa High Court

Sourav Kumar Panda vs Pratikshya Padhi .... Opposite Party on 16 October, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               RPFAM No.276 of 2025

                 Sourav Kumar Panda                  ....          Petitioner
                                                     Mr. A. Mishra, Advocate

                                          -versus-
                                              ,




                 Pratikshya Padhi                    ....     Opposite Party



                    CORAM: JUSTICE SANJAY KUMAR MISHRA

                                       ORDER

16.10.2025 RPFAM No.276 of 2025 & I.A. No.413 of 2025 Order No.

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 indicating therein that the matter is likely to be disposed of at the stage of admission. Requisites be filed by 22nd October, 2025.

4. Accept one set of process fee.

5. As an interim measure, operation of the impugned judgment dated 18.06.2025, passed by the learned Judge, Family Court, Bhawanipatna, in Crl. P. No.31 of 2024, shall remain stayed subject to the Petitioner depositing an amount of Rs.80,000/- (Rupees Eighty Thousand) in the shape of Demand Draft drawn in favour of the Opposite

Party-Wife within three weeks hence before the learned Judge, Family Court, Bhawanipatna. That apart the Petitioner shall go on paying Rs.5,000/- as monthly maintenance, instead of Rs.10,000/-, as ordered by the learned Court below during pendency of the Revision Petition. It is made clear that if such Demand Draft is deposited by the Petitioner, the learned Court below shall do well to hand over the same to the Opposite Party-Wife forthwith.

6. It is made clear that, if the Petitioner fails to act in terms of the order passed within the stipulated period, the Opposite Party-Wife will be at liberty to take necessary steps for execution of the impugned judgment passed in Crl.P. No.31 of 2024.

7. As prayed by the learned Counsel for the Petitioner, he is permitted to carry out necessary correction in the prayer portion of I.A. No.413 of 2025 , wherein, it has been wrongly typed as learned Judge, Family Court, Cuttack, instead of learned Judge, Family Court, Bhawanipatna.

8. The matter be listed in the week commencing from 1st December, 2025.

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

(S.K. Mishra) Judge Amit

Signed by: PRASANT KUMAR PRADHAN Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 17-Oct-2025 13:29:02