Padmanav Behera vs Malli Behera And Another
2023 Latest Caselaw 4115 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 218 OF 2017
                      Padmanav Behera                            ....        Petitioner
                                                                                None
                                                 -versus-
                      Malli Behera and another                   ....    Opp. Parties


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             21.04.2023
        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 June, 2017 (Annexure-1) passed by learned Judge, Family Court, Nayagarh in Crl.M.P. No.638 of 2016 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.2,000/- per month to Opposite Party No.1 and Rs.1,000/- per month to Opposite Party No.2 from the date of filing of the application, i.e., from 4th April, 2016.

4. Although the matter was filed on 29th August, 2017, but no step thereafter was taken either to remove the defect, as pointed out by the S.R. 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