Laxmi Prasad Achari vs Meerabai Achari
2023 Latest Caselaw 3478 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        RPFAM No. 67 OF 2017
                      Laxmi Prasad Achari                        ....       Petitioner
                                                                               None
                                                -versus-
                      Meerabai Achari                            ....    Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

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

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

3. Judgment dated 3rd December, 2016 passed by learned Judge, Family Court, Jeypore, Koraput in Criminal Proceeding No.18 of 2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.3,500/- per month to the Opposite Party from the date of the order.

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

5. Interim order dated 17th May, 2017 passed in Misc. Case No.171 of 2017 stands vacated.

                                                   (K.R. Mohapatra)
ms                                                       Judge