Citation : 2023 Latest Caselaw 10016 Ori
Judgement Date : 24 August, 2023
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 25-Aug-2023 15:18:34
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No. 217 OF 2019
Sk. Abdul Safiq .... Petitioner
Mr. Jyotirmaya Sahoo, Advocate
-versus-
Safibun Nisha .... Opp. Party
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 24.08.2023
3. 1. This matter is taken up through hybrid mode.
2. Judgment dated 8th July, 2019 passed by learned Judge, Family Court, Khurda in Criminal Petition No.296 of 2018 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.3,500/- per month to the Opposite Party from the date of the order.
3. Mr. Sahoo, learned counsel for the Petitioner by filing a memo submits that he has no instruction in the matter. Hence, he prays for withdrawal of the RPFAM. Memo so filed is taken on record.
4. In view of the memo filed, this RPFAM stands dismissed as not pressed.
(K.R. Mohapatra)
ms Judge
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