Orissa High Court
Dolamani Behera vs Puspanjali Behera And Others .... ... on 31 January, 2023
Author: R.K. Pattanaik
Bench: R.K. Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.2781 of 2021
Dolamani Behera .... Petitioner
Mr. A.K. Budhia, Advocate
-Versus-
Puspanjali Behera and Others .... Opposite Parties
Mr. M.K. Chand, Advocate for O.P. No.1
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
Order 31.01.2023 No. 02. 1. Mr. Budhia, learned counsel for the petitioner prays for
time in order to obtain instruction as to if any payment has been made by petitioner to opposite party No.1 in the meantime.
2. Mr. Chand, learned counsel for the opposite party No.1 submits that till date no payment has been received by opposite party No.1 despite the order of this Court dated 7th December, 2022 whereby he has been directed to deposit an amount of Rs.1 lac before the court of learned J.M.F.C., Khariar within the stipulated time and until then, execution of NBWA was directed to be stayed.
3. However, considering the prayer of Mr. Budhia, learned counsel for the petitioner, the matter is adjourned as a last chance. It is made clear that on the next date, there shall be no further adjournment.
4. It is also clarified that since the direction of this Court dated 7th December, 2022 is alleged not to have been complied with, opposite party No.1 is at liberty to proceed and initiate execution Page 1 of 2 proceeding against the petitioner to realize the outstanding dues of maintenance.
5. List on 15th February, 2023.
(R.K. Pattanaik) Judge Tudu Page 2 of 2