Soubhagya Sahoo vs Padmavati Sahoo And Another
2022 Latest Caselaw 2519 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         RPFAM No.68 of 2016
                         Soubhagya Sahoo                         .....      Petitioner
                                                       Mr.Ajit Kumar Hota, Advocate

                                                -versus-
                         Padmavati Sahoo and another           ....    Opp. Parties
                                                Mr. Kalpataru Panigrahi, Advocate

                             CORAM:
                             JUSTICE K.R. MOHAPATRA
                                               ORDER

        Order No.                             09.05.2022
          11.       1.      This matter is taken up through Hybrid mode.

2. Mr. Ajit Kumar Hota, learned counsel by filing a Memo at Flag-Y submits that he has no instruction in the matter, as the Petitioner has taken back the brief.

3. This RPFAM has been filed assailing judgment and order dated 1st March, 2016 (Annexure-2) passed by learned Judge, Family Court in Cr.P. No.155 of 2014.

4. None appears for the Petitioner at the time of call. Mr. Panigrahi, learned counsel for Opposite Parties is present. He submits that the Petitioner has not complied with the order dated 10th March, 2022 passed in IA No.50 of 2022, as yet.

5. In that view of the matter, RPFAM stands dismissed for non-prosecution.

6. Interim order dated 10th March, 2022 passed in IA No.50 of 2022 stands vacated.

Issue urgent certified copy of the order on proper application.

s.s.satapathy                                         (K.R. Mohapatra)
                                                            Judge