Badri Prasad Ram vs Sasmita Prasad Ram
2023 Latest Caselaw 3073 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        RPFAM No. 69 OF 2017
                      Badri Prasad Ram                          ....      Petitioner
                                                       Mr. Anirudha Das, Advocate

                                                 -versus-
                      Sasmita Prasad Ram                       ....      Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

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

2. Judgment dated 28th October, 2016 (Annexure-1) passed by learned Judge, Family Court, Khurda in Criminal Petition No.101 of 2014 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.4,000/- per month to the Opposite Party from the date of filing of the application, i.e., from 18th July, 2014.

3. Although the matter was filed on 8th March, 2017, no step thereafter has been taken by learned counsel for the Petitioner either to remove to the defects or to get the matter listed for admission.

4. Mr. Das, learned counsel for the Petitioner by filing a memo submits that he has no instruction in the matter. Memo is taken on record.

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

                                                    (K.R. Mohapatra)
ms                                                        Judge