Sukanta Kumar Mangaraj vs Geeta Mangaraj
2023 Latest Caselaw 3468 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 147 OF 2015
                      Sukanta Kumar Mangaraj                       ....        Petitioner
                                                                                  None
                                                -versus-
                      Geeta Mangaraj                               ....   Opp. Party
                                                                               None

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             13.04.2023
        6.       1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 19th August, 2015 passed by learned Judge, Family Court, Cuttack in Criminal Proceeding No.02 of 2010 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.4,000/- per month to the Opposite Party from the date of the application.

4. Since none appears for the parties, this Court feels that they have lost interest in pursuing the matter.

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

6. Interim order dated 14th October, 2015 stands vacated.

7. Case record in CRLMP No.312 of 2014 be sent back to the concerned Section immediately.

                                                   (K.R. Mohapatra)
ms                                                       Judge