Nikunja Kishore Behera vs Smt. Sangita Behera ..... Opposite ...
2026 Latest Caselaw 3633 Ori

Orissa High Court

Nikunja Kishore Behera vs Smt. Sangita Behera ..... Opposite ... on 20 April, 2026

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLMP No. 195 of 2026
Nikunja Kishore Behera                .....                            Petitioner
                                                      Mr. S.R. Behera, Advocate
                                   -versus-
Smt. Sangita Behera                   .....                       Opposite Party
                                                     Mr. Amitabh Pradhan, ASC
            CORAM:
                  HON'BLE MISS JUSTICE SAVITRI RATHO
                                  ORDER

20.04.2026 Order No. (Through hybrid mode)

02.

1. Mr. S.R. Behera, learned counsel for the Petitioner submits that

pursuant to order dated 23.02.2026, the Petitioner has deposited an

amount of Rs.1,50,000/- on 06.03.2026 before the learned court below.

He produces a type copy of the order dated 06.03.2026 of the learned

Judge, Family Court, Dhenkanal in Cr.P. (Exn.) 98 of 2022 indicating

the deposit of amount of Rs.1,50,000/-. He also produces a xerox copy

of the demand draft dated 02.03.2026 for Rs.1,50,000/- in the name of

Smt. Sangita Behera.

2. He is directed either to file certified copy of the order dated

06.03.2026 or an affidavit indicating deposit of Rs.1,50,000/- in the

name of Smt. Sangita Behera.

3. Ms. Mamata Mohanty, learned counsel appearing on behalf of

the Opposite Party submits that she does not have any instructions

about the said deposit. She prays for two weeks times to get

instructions and also to file an objection in the CRLMP.

4. List this matter on 07.05.2026.

5. Objection, if any, shall be filed by 04.05.2026 after serving copy

on the learned counsel for the Petitioner.

(Savitri Ratho) Judge

puspa

Signed by: PUSPANJALI MOHAPATRA