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Debasis Mohapatra vs Sanjukta Mohapatra And Another
2022 Latest Caselaw 3057 Ori

Citation : 2022 Latest Caselaw 3057 Ori
Judgement Date : 11 July, 2022

Orissa High Court
Debasis Mohapatra vs Sanjukta Mohapatra And Another on 11 July, 2022
                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                RPFAM No.222 of 2018
                 Debasis Mohapatra                        .....        Petitioner
                                                                          None
                                        -versus-
                 Sanjukta Mohapatra and another           ....     Opp. Parties
                                            Mr. Amit Prasad Bose, Advocate

                      CORAM:
                      JUSTICE K.R. MOHAPATRA
                                   ORDER
Order No.                        11.07.2022

 7.         1.      This matter is taken up through Hybrid mode.

2. None appears for the Petitioner at the time of call. Mr. Bose, learned counsel for Opposite Parties is present.

3. This RPFAM has been filed assailing the judgment and order dated 25th May, 2018 (Annexure-1) passed by learned Judge, Family Court, Bhubaneswar in Cr.P No.161 of 2015.

4. This Court, while issuing notice vide order dated 14th December, 2018, as an interim measure, directed that there shall be stay realization of enhanced monthly maintenance amount pursuant to judgment dated 25th May, 2018 passed by learned Judge, Family Court, Bhubaneswar in Cr.P. No.161 of 2015 till disposal of the revision subject to the condition that the Petitioner shall go on paying the amount awarded by the trial Court every month. Thereafter, on 2nd August, 2021, none had appeared on behalf of the Petitioner to pursue the matter although Mr.Bose, learned counsel for the Opposite Parties was

// 2 //

present. Again on 12th August, 2021, the matter stood adjourned.

5. In view of the above, it appears that the Petitioner has lost interest in pursuing the matter. Accordingly, the RPFAM is dismissed for non-prosecution.

6. Interim order dated 14th December, 2018 passed in IA No.315 of 2018 stands vacated.

Issue urgent certified copy of the order on proper application.

(K.R. Mohapatra) Judge

s.s.satapathy

 
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