Misharilal Nayak vs Dhaneswari Nayak & Anr. .... Opposite ...
2025 Latest Caselaw 8651 Ori

Orissa High Court

Misharilal Nayak vs Dhaneswari Nayak & Anr. .... Opposite ... on 23 September, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            RPFAM No.19 of 2025

                 Misharilal Nayak                   ....           Petitioner

                                                     Mr. A. Das, Advocate

                                         -versus-
                 Dhaneswari Nayak & anr.            .... Opposite Parties

                                                    Ms. B. Sahu, Advocate

                  CORAM: JUSTICE SANJAY KUMAR MISHRA

                                      ORDER

23.09.2025 RPFAM No.19 of 2025 & I.A. No.42 of 2025 Order No.

01. This matter is taken up through hybrid mode.

2. Ms. B. Sahu, learned Counsel is present and files Vakalatnama in the Court duly executed in favour of Mr. J. Sahoo, learned Counsel and associates representing the Opposite Party No.1, who is the mother guardian of Opposite Party No. 2. The same is taken on record.

3. Learned Counsel for the Petitioner is directed to serve copy of the Revision Petition with I.A. on the learned Counsel for the Opposite Parties by 24.09.2025.

4. The matter be listed in the week commencing from 17th November, 2025.

5. Counter/Objection to the revision petition so also I.A., if any, be filed in the meantime.

6. At this stage, learned Counsel for the Petitioner submits, based on the impugned judgment, the present Opposite Parties have filed Execution Case i.e. Cr.P. No.76 of 2024, which is now pending in the Court of learned Judge, Family Court, Nabarangpur. In the said execution case, the Petitioner has already deposited the entire arrear amount in terms of the impugned judgment. Accordingly, he prays for interim protection.

7. Hence, as an interim measure, operation of the impugned judgment dated 18.06.2024, passed in Cr.P. No.103 of 2023 as at Annexure-1, is stayed subject to the Petitioner going on paying an amount of Rs.3500/- (Three Thousand Find Hundred only) every month to the Opposite party No-1 during pendency of the present revision petition, to be deposited before the executing Court.

8. Urgent certified copy of this order be granted on proper application as per rules.

(S.K. MISHRA) JUDGE Banita

Location: HIGH COURT OF ORISSA, CUTTACK Date: 25-Sep-2025 17:57:54