Citation : 2023 Latest Caselaw 4012 Ori
Judgement Date : 20 April, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No. 115 OF 2017
Pradeep Kumar Patanayak .... Petitioner
None
-versus-
Subhasree Pattanayak .... Opp. Party
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 20.04.2023
4. 1. This matter is taken up through hybrid mode.
2. None appears for the Petitioner at the time of call.
3. Judgment dated 18th February, 2017 (Annexure-4) passed by learned Judge, Family Court, Berhampur, Ganjam in Criminal Proceeding No.20 of 2015 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.3,000/- per month to the Opposite Party from the date of the application, i.e., on 16th February, 2015.
4. Since none appears for the Petitioner to pursue the matter, the RPFAM stands dismissed for non-prosecution.
5. Interim order dated 21st December, 2017 passed in Misc. Case No.160 of 2017 stands vacated.
(K.R. Mohapatra)
ms Judge
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