Purna Chandra Sahu vs Smt. Rasmita Sahu
2022 Latest Caselaw 4088 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM NO. 265 OF 2018
                       Purna Chandra Sahu                 .....      Petitioner
                                               Mr. H.N. Mohapatra, Advocate
                                            -versus-
                       Smt. Rasmita Sahu                  .... Opp. Party




                            CORAM:
                            JUSTICE K.R. MOHAPATRA
                                         ORDER

      Order No.                        22.08.2022

         6.       1.      This matter is taken up through hybrid mode.

2. This RPFAM has been filed assailing the judgment and order dated 5th July, 2018 passed by learned Judge, Family Court, Berhampur in Criminal Proceeding No.229 of 2016.

3. In course of hearing, Mr. Mohapatra, learned counsel for the Petitioner prays for withdrawal of RPFAM. In support of his contention, he has filed a memo at Flag-B.

4. Accordingly, the RPFAM is dismissed as withdrawn.

Urgent certified copy of this order be granted on proper application.

(K.R. Mohapatra) Judge bks