Saurav Raiguru vs Ananya Mishra .... Opposite Party
2025 Latest Caselaw 9480 Ori

Orissa High Court

Saurav Raiguru vs Ananya Mishra .... Opposite Party on 28 October, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLREV No.627 of 2025
            Saurav Raiguru                    ....                Petitioner
                                         Mr. G.K.Acharya, Senior Advocate
                                       along with Mr. S.K.Sahoo, Advocate
                                        -Versus-

            Ananya Mishra                     ....             Opposite Party
                                                                        None

                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK

                                       ORDER

28.10.2025 Order No.

01. 1. Heard Mr. Acharya, learned Senior Advocate appearing for the petitioner.

2. Instant revision is filed by the petitioner assailing the impugned judgment as at Annexure-1 in Criminal Appeal No.173 of 2024 disposed of along with Criminal Appeal No. 174 of 2024 by the learned 2nd Additional Sessions Judge, Cuttack enhancing the interim maintenance in connection with the proceeding in D.V. Misc. Case No. 25 of 2024 of the file of learned JMFC (City), Cuttack on the grounds stated.

3. Considering the plea of the petitioner and grounds stated and submission of Mr. Acharya, learned Senior Advocate appearing for the petitioner that the opposite party was in job till recently but she resigned and thereafter, registered the claim

of maintenance against the petitioner, the Court is inclined to issue notice to the opposite party for a reply and response.

4. Hence, it is ordered.

5. Issue notice to the opposite party by Speed Post with a short returnable date and for the said purpose, Mr. Sahoo, learned counsel for the petitioner shall file the requisites within seven days from today.

6. List on 2nd December, 2025 for final hearing and orders.

(R.K. Pattanaik) Judge

1. Heard Mr. Acharya, learned Senior Advocate for the petitioner.

2. Instant petition is filed for interim orders.

3. The submission is that the proceeding in D.V. Execution Case No.50 of 2025 is pending before the learned court below and in so far as the impugned judgment in appeal as at Annexure-1 is concerned, it should be stayed in the interest of justice.

4. Considering the submission as above and the fact that the interim maintenance has been enhanced to Rs. 30,000/- besides monthly expenses towards house rent for an amount of

Rs. 10,000/-, this Court, as an interim measure, pending appearance of the opposite party, directs the petitioner to pay a lump sum amount of Rs.1,00,000/- against the outstanding due claimed to be Rs.3,00,000/- and some odd besides payment of Rs.10,000/- towards the house rent till the next date of hearing. It is directed that in case the above order is complied with, there shall be stay in respect of D.V. Execution Case No.50 of 2025 and also the impugned judgment in appeal of the learned court below.

5. List on the date fixed for further orders.

6. Urgent copy of this order be issued as per rules.

(R.K. Pattanaik) Judge

Kabita