Basanta Kumar Satapathy vs Reeta Satapathy & Others .... Opposite ...
2026 Latest Caselaw 3319 Ori

Orissa High Court

Basanta Kumar Satapathy vs Reeta Satapathy & Others .... Opposite ... on 9 April, 2026

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               RVWPET No.21 of 2026

              Basanta Kumar Satapathy     ....         Petitioner
                                    Mr. Mohammed Riaz, Advocate


                                           -versus-
              Reeta Satapathy & others                ....    Opposite Parties

                                                   Mr. N. Maharana, Advocate
                                                (For Opposite Party Nos.1 to 3)

                  CORAM: JUSTICE SANJAY KUMAR MISHRA

                                           ORDER

09.04.2026 Order No.

03. This matter is taken up through hybrid mode.

2. Learned Counsel for the Opposite Parties files objection to the Review Petition, after handing over a copy thereof to the learned Counsel for the review Petitioner. The same is taken on record.

3. Since it is disputed by the learned Counsel for the Opposite Parties, learned Counsel for the review Petitioner is directed to take instruction as to whether the review Petitioner has acted in terms of the order dated 18.08.2025 passed by the learned Judge, Family Court, Bhubaneswar regarding payment of cost of Rs.2000/- to the present Opposite Party No.1-wife and file an affidavit to the said effect.

4. The matter be listed on 14th May, 2026.

5. As an interim measure, the learned Judge, Family Court, Bhubaneswar is directed to adjourn the execution

proceeding to any date beyond 14th May, 2026.

6. It is made clear that if the Petitioner is yet to act in terms of the order dated 18.08.2025 passed by the learned Judge, Family Court, Bhubaneswar, pendency of the present Review Petition shall not be a bar for him to act in terms of the said order.

7. On payment of cost, the learned Judge, Family Court, Bhubaneswar, in consultation with the parties, more particularly with the Opposite Party-wife, who is the Petitioner No-1 in the execution proceeding, shall fix a date for her appearance before the office of the Superintendent of Police, Berhampur/Treasury Officer, Berhampur to complete the paper work regarding pension of the Review Petitioner, with due intimation to the office of the Superintendent of Police, Berhampur/Treasury Officer, Berhampur. In such event, the Opposite Party -wife shall cooperate with the Petitioner in terms of the order dated 29.04.2025 passed by the learned Judge, Family Court, Bhubaneswar in Crl. Execution Case No.41 of 2023 and ensure her presence on the date fixed.

8. In view of apprehension of danger to her life, as expressed before the learned Court below, the IIC, Baidyanathpur Police Station shall provide necessary assistance and protection to the Opposite Party-wife during her attendance in the office of the Superintendent of Police, Berhampur so also Treasury Officer, Berhampur on the date, to be fixed by the learned Judge, Family Court, Bhubaneswar.

9. Office is directed to communicate a copy of this order

urgently to the learned Judge, Family Court, Bhubaneswar so also to the office of the Superintendent of Police, Berhampur for information and necessary action.

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

                                                    (S.K. MISHRA)
Mona                                                   JUDGE






         Signed by: PRASANT KUMAR PRADHAN

Location: High Court of Orissa, Cuttack. Date: 11-Apr-2026 13:05:45