Dipak Kumar Rout vs Renubala Rout & Another .... Opposite ...
2025 Latest Caselaw 7908 Ori

Orissa High Court

Dipak Kumar Rout vs Renubala Rout & Another .... Opposite ... on 4 September, 2025

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                              RPFAM No.243 of 2025

                 Dipak Kumar Rout                   ....           Petitioner

                                               Mr. A.P. Bose, Proxy Counsel
                                    On behalf of Mr. S. Satapathy, Advocate

                                         -versus-
                 Renubala Rout & another            ....   Opposite Parties



                    CORAM: JUSTICE SANJAY KUMAR MISHRA


                                       ORDER

04.09.2025 Order No. RPFAM No.243 of 2025 & I.A. No.376 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 Parties along with a copy of this order 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 08.09.2025.

4. Accept one set of process fee.

5. As an interim measure, operation of the impugned judgment dated 19.07.2025 passed by the learned Judge, Family Court, Nayagarh in Criminal Misc. Case No.66 of 2022 is stayed till the next date, subject to depositing a sum of Rs.1,00,000/- (Rupees one lakh) in two equal installments of Rs.50,000/- (Rupees fifty thousands) each in shape of Demand Drafts, drawn in the name of Opposite

Party No.1-wife, before the learned Judge, Family Court, Nayagarh in Criminal Misc. Case No.66 of 2022 within three weeks hence.

6. It is made clear that, if such deposit is made, the learned Judge, Family Court, Nayagarh shall do well to hand over the said demand drafts to the Opposite Party No.1-wife immediately thereafter.

7. The matter be listed in the week commencing from 27th October, 2025.

8. Tracking report of notice to the Opposite Parties be kept on record before the next date of listing.

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

                                                             (S.K. MISHRA)
Prasant                                                          JUDGE

Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 05-Sep-2025 12:43:00