Benudhar Jena vs Saraswati Jena And Another
2023 Latest Caselaw 4481 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 352 OF 2017
                      Benudhar Jena                              ....       Petitioner
                                                                               None
                                                -versus-
                      Saraswati Jena and another                 ....    Opp. Parties


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             26.04.2023
        2.       1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 24th December, 2014 (Annexure-1) passed by learned Judge, Family Court, Keonjhar in Crl. Misc. Case No.514 of 2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.2,200/- per month to Opposite Party No.1 and Rs.2,000/- per month to Opposite Party No.2 from the date of filing of the application, i.e., from 15th July, 2013 along with litigation expenses of Rs.2,000/-.

4. S.R. has pointed out delay of one thousand eleven days in filing the RPFAM, which has not yet been condoned by leaned counsel for the Petitioner.

5. Since none appears for the Petitioner to pursue the matter, the RPFAM stands dismissed being barred by limitation.

                                                   (K.R. Mohapatra)
ms                                                       Judge