Suryakanta Dalei vs Sarojini Behera
2023 Latest Caselaw 3255 Ori

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 RPFAM No.29 of 2017
                                 Suryakanta Dalei                         ....      Petitioner
                                                                Ms. Ekata Agarwal, Advocate
                                           on behalf of Mr. Manas Ranjan Satpathy, Advocate
                                                           -versus-
                                 Sarojini Behera                          ....     Opp. Party
                                                                                       None
                                            CORAM:
                                           JUSTICE K.R. MOHAPATRA

                                                         ORDER

                Order No.                               11.04.2023
                4.          1.       This matter is taken up through Hybrid mode.

2. Judgment dated 7th December, 2016 passed by learned Judge, Family Court, Khurda in Criminal Petition No.188 of 2016 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 the application, i.e., 20th June, 2016.

3. Learned counsel for the Petitioner prays for withdrawal of the RPFAM and to that effect she files a memo in Court, which is taken on record.

4. Accordingly, the RPFAM is dismissed as withdrawn.

5. Office shall communicate the order to learned Judge, Family Court, Khurda forthwith.

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