Manasi Naik vs Dipty Ranjan Nayak
2023 Latest Caselaw 3471 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 105 OF 2015
                      Manasi Naik                                ....       Petitioner
                                                                               None
                                                -versus-
                      Dipty Ranjan Nayak                      .... Opp. Party
                                                  Mr. Sourav Kanungo, Advocate
                                     on behalf of Mr. Bibhu Prasad Das, Advocate

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

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

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

3. Judgment dated 9th July, 2015 passed by learned Judge, Family Court, Puri in C.R.P. No.104 of 2012 is under challenge in this RPFAM, whereby an application filed by the Petitioner under Section 125 Cr.P.C., has been dismissed on contest.

4. Since none appears for the Petitioner to pursue the matter, the RPFAM stands dismissed for non-prosecution.

                                                   (K.R. Mohapatra)
ms                                                       Judge