Swarup Kumar Dhall vs Sarojini Dhall
2023 Latest Caselaw 2803 Ori

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  RPFAM No. 26 of 2017
                                 Swarup Kumar Dhall                          ....          Petitioner
                                                                                              None
                                                            -versus-
                                 Sarojini Dhall                              ....          Opp. Party
                                                                                              None
                                            CORAM:
                                           JUSTICE K.R. MOHAPATRA
                                                    ORDER

                Order No.                          04.04.2023
                 5.         1.       This matter is taken up through Hybrid mode.

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

3. Judgment dated 16th November, 2016 passed by learned Judge, Family Court, Dhenkanal in Cr.P No.12 of 2015 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.6,000/- per month to the Opposite Party from the date of application.

4. Since none appears at the time of call to pursue the matter, this Court feels that the parties have lost interest in pursuing the RPFAM.

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

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