Minati Mohanty vs Biswa Mohan Mohanty
2023 Latest Caselaw 4484 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 250 OF 2017
                      Minati Mohanty                             ....       Petitioner
                                                                               None
                                                  -versus-
                      Biswa Mohan Mohanty                        ....    Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                               ORDER

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

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

3. Judgment dated 24th August, 2017 (Annexure-2) passed by learned Judge, Family Court, Bhubaneswar in Criminal Proceeding No.66 of 2014 is under challenge in this RPFAM, whereby the Opposite Party has been directed to pay maintenance of Rs.7,500/- per month to the Petitioner and Rs.9,000/- per month to his minor daughter from the date of filing of the petition, i.e., from 9th July, 2014.

4. Since none appears for the Petitioner to pursue the matter, the RPFAM stands dismissed for non-prosecution.

                                                    (K.R. Mohapatra)
ms                                                        Judge