Rajesh Kumar Mohanty vs Manasi Pattnaik
2023 Latest Caselaw 3473 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        RPFAM No. 84 OF 2017
                      Rajesh Kumar Mohanty                    ....       Petitioner
                                                   Mr. Gopinath Mishra, Advocate
                                               -versus-
                      Manasi Pattnaik                          ....    Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

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

2. Judgment dated 7th October, 2016 passed by learned Judge, Family Court, Khurda in Criminal Petition No.47 of 2015 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.3,000/- per month to the Opposite Party from the date of filing of the application, i.e., from 2nd June, 2015.

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

4. On perusal of the record, it appears that although the matter was filed on 21st March, 2017, but no step either to remove the defect or to get the matter listed has yet been taken by learned counsel for the Petitioner.

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

                                                  (K.R. Mohapatra)
ms                                                      Judge