Jyotirmay Dey vs Smt. Minati Dey
2022 Latest Caselaw 2477 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM NO. 6 OF 2011
                       Jyotirmay Dey                          .....    Petitioner
                                                      Mr. Aparesh Bhoi, Advocate
                                                -versus-
                       Smt. Minati Dey                        .... Opp. Party
                                                         Mr. B. Baug, Advocate

                              CORAM:
                              JUSTICE K.R. MOHAPATRA
                                           ORDER

      Order No.                          06.05.2022
         4.       1.      This matter is taken up through hybrid mode.

2. This RPFAM has been filed assailing the judgment and order dated 6th December, 2010 passed by learned Judge, Family Court, Balasore in Cr.P. No. 1379 of 2010 (Misc. Case No. 238 of 2004), whereby he directed the Petitioner to pay maintenance of Rs.1,500/- to the Opposite Party No.1 and Rs.1,000/- to the Opposite Party No.2 from the date of application, i.e. from 11th October, 2004.

3. Mr. Bhoi, learned counsel for the Petitioner submits that the matter has been settled between the parties since 2015. In support of his contention, he files a memo in Court today, which is taken on record. Hence, he prays for withdrawal of the writ petition.

4. In view of such submission, the RPFAM is dismissed as withdrawn.

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

                                                  (K.R. Mohapatra)
bks                                                     Judge