Swarnalata Nayak @ Lily vs Manoj Kumar Nahak
2023 Latest Caselaw 3829 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        RPFAM No. 143 OF 2017
                      Swarnalata Nayak @ Lily              ....      Petitioner
                                            Mr. Arun Kumar Acharya, Advocate
                                                 -versus-
                      Manoj Kumar Nahak                        .... Opp. Party
                                                 Miss Deepali Mahapatra, Advocate

                             CORAM:
                             JUSTICE K.R. MOHAPATRA
                                             ORDER

     Order No.                              19.04.2023
        5.       1.        This matter is taken up through hybrid mode.

2. Judgment dated 12th May, 2017 (Annexure-4) passed by learned Judge, Family Court, Berhampur, Ganjam in Criminal Proceeding No.17 of 2015 is under challenge in this RPFAM, whereby the Opposite Party has been directed to pay maintenance of Rs.4,000/- per month to the Petitioner with effect from the date of filing of the order.

3. In the aforesaid revision, the Petitioner prays for enhancement of the maintenance awarded in her favour.

4. Mr. Acharya, learned counsel for the Petitioner by filing a memo prays for withdrawal of the RPFAM. Memo is taken on record.

5. In view of the memo filed, the RPFAM stands dismissed as withdrawn.

                                                    (K.R. Mohapatra)
ms                                                        Judge