Bhagaban Das vs Ranjita Das & Anr. ....... Opposite ...
2026 Latest Caselaw 1625 Ori

Orissa High Court

Bhagaban Das vs Ranjita Das & Anr. ....... Opposite ... on 20 February, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CRLMC No. 534 of 2026
                             Bhagaban Das                             ........  Petitioner(s)
                                                              Mr. Nityananda Mohapatra, Adv.
                                                         -Versus-
                             Ranjita Das & Anr.                      .......        Opposite Party (s)

                                     CORAM:
                                     DR. JUSTICE SANJEEB K PANIGRAHI
                                                    ORDER

20.02.2026 Order No.

01.

1. This matter is taken up through hybrid arrangement.

2. Heard.

3. The Petitioner has filed this CRLMC challenging the order dated

13.03.2024 passed by the learned S.D.J.M., Nilgiri in Execution

Misc. Case No.79 of 2023, issuing N.B.W. against him.

4. Considering the facts and submissions made by the learned

counsel for the Petitioner, this Court is inclined to allow the

CRLMC. Accordingly, the order dated 13.03.2024 passed by the

learned S.D.J.M., Nilgiri in the aforesaid case, so far it relates to

issuance of N.B.W. against the Petitioner, is hereby quashed.

5. The Petitioner is directed to surrender before the learned Court in

seisin over the matter within a period of fifteen (15) working days

hence from the date of this order and move an application for

to payment of Rs.80,000/- (Rupees eight thousand only) as part of

the arrear maintenance and rest of the amount shall be paid in the

phase manner. Failure to comply with the aforesaid condition

shall entail taking of appropriate steps in accordance with law.

The learned court in seisin over the mater shall ensure that the

Opposite Party No.1/wife should get at least 50% of the said

amount.

6. Accordingly, the CRLMC is disposed of.

( Dr. Sanjeeb K Panigrahi) Judge Murmu