Nishith Kumar Samal vs Janhvi Samal
2023 Latest Caselaw 4015 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         RPFAM No. 194 OF 2017
                      Nishith Kumar Samal                        ....       Petitioner
                                                                               None
                                                  -versus-
                      Janhvi Samal                               ....    Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                               ORDER

     Order No.                                20.04.2023
        2.       1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 17th May, 2017 (Annexure-3) passed by learned Judge, Family Court, Berhampur, Ganjam in Criminal Proceeding No.132 of 2014 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.15,000/- per month to mother guardian of the Opposite Party, namely, Sovana Sahani from the date of filing of the application, i.e., from 1st July, 2014.

4. Although the matter was filed on 11th August, 2017, but no step was taken either to remove the defects or to get the matter listed for admission.

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

                                                    (K.R. Mohapatra)
ms                                                        Judge