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Harekrushna Puthal vs Smt. Sanjukta Biswal And Others
2022 Latest Caselaw 2940 Ori

Citation : 2022 Latest Caselaw 2940 Ori
Judgement Date : 30 June, 2022

Orissa High Court
Harekrushna Puthal vs Smt. Sanjukta Biswal And Others on 30 June, 2022
                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          RPFAM NO. 66 OF 2011
                       Harekrushna Puthal                                Petitioner
                                                           Mr. B.P. Dhal, Advocate
                                                -versus-
                       Smt. Sanjukta Biswal and others           ....    Opp. Parties



                             CORAM:
                             JUSTICE K.R. MOHAPATRA
                                          ORDER
      Order No.                         30.06.2022

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

2. This RPFAM has been filed assailing the judgment and order dated 30th November, 2010 passed by learned Judge, Family Court, Balasore in Cr.P. No.235 of 2010 (Misc. Case No.79 of 2004).

3. Learned counsel for the Petitioner submits that he has no instruction in the matter.

4. Accordingly, the RPFAM is dismissed for non- prosecution.

(K.R. Mohapatra) Judge bks

 
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