Citation : 2025 Latest Caselaw 9479 Ori
Judgement Date : 28 October, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No.292 of 2025
Harichandan Tripathy ... Petitioner
Mr. A. Priya, Adv.
-versus-
Pritishree Priyadarshini ... Opposite Party
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
28.10.2025 Order No. RPFAM No.292 of 2025 & I.A. No.431 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 (30.10.2025).
4. Accept one set of process fee.
5. The matter be listed in the week commencing from 15th December, 2025.
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 26.07.2025, passed in CRLMP No.248 of 2023, is stayed subject to the
Petitioner depositing an amount of Rs.1,50,000/- (Rupees One Lakh Fifty Thousand Only) in four equal instalments within four weeks hence, in shape of demand drafts to be drawn in the name of the Opposite Party-wife, before the learned Judge, Family Court, Nayagarh and shall go on paying of Rs. 7500/-(Rupees Seven Thousand Five Hundred only) every month to the Opposite Party-wife during pendency of the present revision petition.
8. It is made clear that, if such deposits are made, the learned Court below shall do well to handover the said demand drafts to the Opposite Party-wife forthwith.
9. Urgent certified copy of this order be granted on proper application as per rules.
(S.K. MISHRA) JUDGE Mona
Location: High Court of Orissa
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