Citation : 2023 Latest Caselaw 8375 Ori
Judgement Date : 1 August, 2023
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 02-Aug-2023 10:28:33
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No. 196 OF 2019
Pradipta Kumar Bisoi @ Manas .... Petitioner
None
-versus-
Swarnalata Sahoo .... Opp. Party
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 01.08.2023
4. 1. This matter is taken up through hybrid mode.
2. None appears for the Petitioner at the time of call.
3. Judgment dated 22nd March, 2018 (Annexure-1) passed by learned Judge, Family Court, Nayagarh in Crl.M.P. No.750 of 2016 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.3,000/- per month to the Opposite Party from the date of filing of the application, i.e., from 15th March, 2016.
4. There is a delay of four hundred twenty seven days in filing the RPFAM. In spite of the order dated 6th March, 2020, no step has yet been taken for issuance of notice to the Opposite Party in the matter of limitation.
5. In that view of the matter, this RPFAM is dismissed being barred by limitation.
(K.R. Mohapatra)
ms Judge
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