Parambrahma Tripathy vs Nibedita Mishra And Another
2022 Latest Caselaw 2941 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     RPFAM NO. 86 OF 2011
                       Parambrahma Tripathy                                 Petitioner
                                                                             None
                                               -versus-
                       Nibedita Mishra and another                ....    Opp. Parties
                                                            Mr. B. Nayak, Advocate

                            CORAM:
                            JUSTICE K.R. MOHAPATRA
                                         ORDER

      Order No.                        30.06.2022

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

2. None appears for the Petitioner at the time of call.

3. This RPFAM has been filed assailing the judgment and order dated 24th February, 2011 passed by learned Judge, Family Court, Bhubaneswar in Crl. Petition No.34 of 2011 (arising out of Misc. Case No. 115 of 2010).

4. It appears that after issuance of notice to the Opposite Parties on 29th September, 2011, the matter was listed on 30th April, 2012 on which date the matter was adjourned on the prayer of learned counsel for the Petitioner. Thereafter, no step was taken by either of the parties to get the matter listed. Thus, this Court is of the considered view that the Petitioner is not interested to pursue the matter.

5. Accordingly, the RPFAM stands dismissed for non- prosecution.

                                                    (K.R. Mohapatra)
bks                                                     Judge