Kouser Begum And Another vs Naser Alli Khan
2023 Latest Caselaw 4116 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        RPFAM No. 215 OF 2017
                      Kouser Begum and another                  ....     Petitioners
                                                     Mr. Manish Nag Das, Advocate
                                        on behalf of Mr. Ramesh Agarwal, Advocate

                                                 -versus-
                      Naser Alli Khan                           ....    Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                             ORDER

     Order No.                              21.04.2023
        2.       1.      This matter is taken up through hybrid mode.

2. Judgment dated 18th July, 2017 (Annexure-3 series) passed by learned Judge, Family Court, Khurda in Criminal Petition No.73 of 2017 is under challenge in this RPFAM, whereby entertaining an application under Section 127 Cr.P.C., the Opposite Party has been directed to pay maintenance at the enhanced rate of Rs.7,000/- per month to Petitioner No.1 and Rs.5,000/- per month to Petitioner No.2 from the date of filing of the application, i.e., from 9th March, 2017.

3. Mr. Das, learned counsel being authorized by Mr. Agarwal, learned counsel for the Petitioners submits that the Petitioners have filed RPFAM No.72 of 2019 for enhancement of maintenance assailing the subsequent order dated 31st January, 2019. Hence, this RPFAM has become infructuous.

4. In view of such submission, the RPFAM is disposed of as infructuous.

                                                   (K.R. Mohapatra)
ms                                                       Judge