Basanti Merli And Another vs Achuta Merli
2023 Latest Caselaw 3072 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 114 OF 2015
                      Basanti Merli and another                  ....     Petitioners
                                                         Mr. Kirtan Dang, Advocate

                                               -versus-
                      Achuta Merli                              ....      Opp. Party
                                                                               None

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                           ORDER

     Order No.                            10.04.2023
        5.       1.      This matter is taken up through hybrid mode.

2. Judgment dated 28th June, 2014 passed by learned Judge, Family Court, Balangir in Criminal Misc. Case No.94/111 of 2011-2013 is under challenge in this RPFAM, whereby an application filed by the Petitioners under Section 125 Cr.P.C., has been dismissed.

3. Mr. Dang, learned counsel for the Petitioners submits that he has no instruction in the matter. He also files a memo to that effect, which is taken on record.

4. Although, the Opposite Party is represented through learned counsel, but none appears on his behalf at the time of call.

5. In view of the memo filed, the RPFAM is dismissed for non-prosecution.

                                                     (K.R. Mohapatra)
ms                                                         Judge