Avimanyu Karan vs Riki Singha
2023 Latest Caselaw 3833 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 176 OF 2017
                      Avimanyu Karan                            ....       Petitioner
                                                        Mr. S.K. Pradhan, Advocate
                                                -versus-
                      Riki Singha                                ....    Opp. Party
                                                                              None

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

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

2. Judgment dated 30th June, 2017 passed by learned Judge, Family Court, Nayagarh in Crl.M.P. No.765 of 2016 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 petition, i.e., from 5th October, 2016..

3. Mr. Pradhan, learned counsel for the Petitioner submits that he has no instruction in the matter.

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

5. Interim order dated 11th January, 2018 passed in Misc. Case No.428 of 2017 stands vacated.

                                                   (K.R. Mohapatra)
ms                                                       Judge