Gopal Krushna Pradhan vs Japi Pradhan
2023 Latest Caselaw 4600 Ori

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 RPFAM No. 326 OF 2017
                                 Gopal Krushna Pradhan                      ....       Petitioner
                                                                                          None
                                                           -versus-
                                 Japi Pradhan                               ....       Opp. Party

                                           CORAM:
                                          JUSTICE K.R. MOHAPATRA
                                                       ORDER

                Order No.                             27.04.2023

                  3.        1.      This matter is taken up through Hybrid mode.

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

3. Judgment dated 27th November, 2017 passed in Criminal Misc. Case No.46-857 of 2014-16 by learned Judge, Family Court, Bargarh is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.4,000/- per month to the Opposite Party from the date of the order along with litigation expenses of Rs.10,000/-.

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

5. Interim order dated 26th April, 2018 passed in Misc. Case No.456 of 2017 stands vacated.

(K.R. Mohapatra) Judge

s.s.satapathy