AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 165 wordsI.A. no.429 of 2023
Mr. Mishra, learned advocate appears on behalf of appellant-husband. He submits, by common impugned judgment dated 29th August, 2022 the family Court dismissed his client’s civil proceeding for dissolution of marriage and allowed the restitution petition of respondent-wife. His client has paid interim maintenance and is interested to prosecute the appeal in hope that impugned judgment will be set aside and the marriage dissolved. As such, interim application has been made for stay of execution lodged by respondent-wife to enforce restitution. Mr. Sahoo, learned advocate appears on behalf of respondent-wife and submits, objection is to be filed. He prays for adjournment.
There is no necessity for objection to be filed as on query from Court we have ascertained that the interim maintenance has been paid.
Execution Case no.04 of 2023 in Family Court, Sambalpur will remain stayed till next disposal of the appeal.
The application is disposed of.
By consent, list on 4th January, 2024.
…………………………