Orissa High Court
Mohanish Pratap Singh Chauhan vs Mitasha Singh on 19 September, 2025
Author: Mruganka Sekhar Sahoo
Bench: Mruganka Sekhar Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
M ATA No. 354 of 2025
Mohanish Pratap Singh Chauhan .... Appellant
Represented by Adv.-
Mr. S.P. Misra, Sr. Advocate
along with Mr. Soumya Mishra, Advocate
& Mr. R.K. Agrawal, Advocate
-Versus-
Mitasha Singh .... Respondent
Represented by Adv._
M ATA No. 355 of 2025
Mohanish Pratap Singh Chauhan .... Appellant
Represented by Adv.-
Mr. S.P. Misra, Sr. Advocate
along with Mr. Soumya Mishra, Advocate
& Mr. R.K. Agrawal, Advocate
-Versus-
Mitasha Singh .... Respondent
Represented by Adv._
CORAM:
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
AND
HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO
ORDER
Order No. 19.09.2025
(Hybrid mode)
02. 1. The appellant-husband is before this Court challenging the
common judgment passed by the learned Judge, Family Court,
Bhubaneswar in C.P. No.289 of 2022, filed by the respondent-wife
as well as in C.P. No.593 of 2024 filed by the appellant-husband in
the marriage.
2. By the respondent-wife, petition was filed under Section-
27 of the Special Marriage Act and the appellant-husband filed
Civil Proceeding, seeking relief of dissolution of marriage under
Section-13(1)(i-a) of the Hindu Marriage Act. Both the C.Ps. have
been decided together by grant of decree of divorce dissolving the
marriage solemnized between the appellant-husband and the
respondent-wife at Indore, Madhya Pradesh on 23rd December,
2015.
3. It is submitted by the learned Senior Counsel that the
maintenance granted is exorbitant and is not qualified reasons
given by the learned Court. On being asked by the Court to secure
the decree for us to interfere, it is fairly submitted by the learned
Senior Advocate that the appellant will make a deposit of
Rs.30,00,000/- (Rupees thirty lakh) only before this Court within
six weeks and the appellant may be granted permission to deposit
the amount in installments.
4. Issue notice along with this order, subject to the appellant
depositing Rs.30,00,000/- within six weeks in installments. The
installment that would be deposited before this Court shall be in
favour of the Registrar Judicial. The amount deposited shall be
invested in a high interest yielding short term deposit in any
Nationalized Bank with auto renewal clause to the credit of the
appeal.
Requisites for issuance of notice to the respondent by
Speed/ Registered Post with AD be filed within five working days.
Early returnable date be fixed.
5. List after SR. Liberty to mention.
I.A. No.447 of 2025 & I.A. No.458 of 2025
6. Subject to deposit of Rs.30,00,000/- (Rupees thirty lakh)
only in installments as directed above within six weeks, the
operation of the judgment and decree impugned to the extent of the
direction to pay permanent alimony of Rs.1,50,00,000/- shall
remain stayed.
Regarding compliance of the direction regarding deposit of
Rs.30,00,000/- in installment, it is submitted by the learned Senior
Advocate that within three weeks the first instalment shall be
deposited.
7. List for orders on 27th October, 2025 for reporting
compliance of the order regarding deposit of the first instalment.
(Manash Ranjan Pathak)
Judge
(Mruganka Sekhar Sahoo)
Judge.
Narayan/Ranjeeta
Location: HIGH COURT OF ORISSA
