Dalimba Behera vs Gopinath Behera
2023 Latest Caselaw 3584 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        RPFAM No. 126 OF 2017
                      Dalimba Behera                             ....       Petitioner
                                                                               None
                                                -versus-
                      Gopinath Behera                            ....    Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             17.04.2023
        4.       1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 12th April, 2016 passed by learned Judge, Family Court, Berhampur, Ganjam in Criminal Proceeding No.64 of 2014 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. Although the matter was filed on 5th May, 2017 and was listed on 3rd September, 2021 and 7th September, 2021, but none had appeared on behalf of the Petitioner to pursue the matter. Defect, as pointed out by the S.R. has also not been removed.

5. In view of the above, this Court feels that the Petitioner has lost interest in pursuing the matter.

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

                                                   (K.R. Mohapatra)
ms                                                       Judge