Ranjan Das vs Sujata Das
2023 Latest Caselaw 8459 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    CRLREV No.255 of 2023


                      Ranjan Das                                ....           Petitioner
                                                              Mr. H.C. Sahoo, Advocate

                                                   -versus-
                      Sujata Das                               ....      Opposite Parties


                                   CORAM:
                                   MR. JUSTICE D.DASH



                                                  ORDER

02.08.2023

Order No.

01. 1. This matter is taken up through hybrid arrangement (virtual/physical mode).

2. In course of hearing learned counsel for the Petitioner prays for withdrawal of this revision, which has been filed assailing the judgment of the learned District & Sessions Judge, Jajpur in Criminal Appeal No.7 of 2022 directing the Petitioner (husband) to pay sum of Rs.3,000/- (Rupees three thousand) towards monthly maintenance to the Opposite Party (wife) during pendency of the Original Proceeding.

3. In view of the above, the Revision stands dismissed as withdrawn.

The certified copy of the orders be returned to the learned counsel for the Petitioner on substitution of attested photocopies of the same.

Signature Not Verified (D. Dash) Digitally Signed Signed by: HIMANSU SEKHAR DASH Judge Reason: Authentication Location: OHC Date: 03-Aug-2023 16:35:20