T. Sankar Rao @ Linga vs A. Anita @ Usha
2023 Latest Caselaw 4258 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            RPFAM No. 135 OF 2017
                          T. Sankar Rao @ Linga               ....       Petitioner
                                              Mr. Soubhagya Kumar Dash, Advocate
                                                     -versus-
                          A. Anita @ Usha                           ....    Opp. Party


                                 CORAM:
                                 JUSTICE K.R. MOHAPATRA
                                                 ORDER

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

2. Judgment dated 20th March, 2017 passed by learned Judge, Family Court, Berhampur, Ganjam in Criminal Proceeding No.175 of 2015 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.5,000/- per month to the Opposite Party from the date of filing of the application i.e., from 25th August, 2015.

3. Mr. Dash, learned counsel for the Petitioner submits that he has no instruction in the matter and prays for withdrawal of the RPFAM. He also files a memo to that effect, which is taken on record.

4. In view of the memo filed, the RPFAM is dismissed as withdrawn

5. Interim order dated 10th April, 2018 passed in Misc. Case No.196 of 2017 stands vacated.

.

                                                       (K.R. Mohapatra)
    ms                                                       Judge