Muralidhar Dash vs Lipina Das
2023 Latest Caselaw 4249 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 130 OF 2017
                      Muralidhar Dash                        ....       Petitioner
                                                 Mr. Jyotirmaya Sahoo, Advocate
                                               -versus-
                      Lipina Das                               ....     Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                           ORDER

     Order No.                            24.04.2023
        4.       1.      This matter is taken up through hybrid mode.

2. Judgment dated 8th March, 2017 passed by learned Judge, Family Court, Khurda in Criminal Petition No.189 of 2016 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.2,000/- per month to the Opposite Party from the date of filing of the application i.e., from 20th June, 2016.

3. Mr. Sahoo, learned counsel for the Petitioner by filing a memo submits that he has no instruction in the matter. Memo is taken on record.

4. In view of the memo filed, the RPFAM is dismissed for non-prosecution.

                                                  (K.R. Mohapatra)
ms                                                      Judge