Citation : 2023 Latest Caselaw 8519 Ori
Judgement Date : 3 August, 2023
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 04-Aug-2023 10:16:55
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No. 122 OF 2019
Namadipta Mahapatra .... Petitioner
Mr. Mohendra Kumar Mohapatra,
Advocate
-versus-
Parimita Rout .... Opp. Party
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 03.08.2023
3. 1. This matter is taken up through hybrid mode.
2. Judgment dated 10th April, 2019 (Annexure-3) passed by learned Judge, Family Court, Baripada in Criminal Proceeding No.118 of 2017 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.5,000/- per month to the Opposite Party from the date of the order.
3. Mr. Mohapatra, learned counsel for the Petitioner by filing a memo submits that the matter has become infructuous in the meantime. Hence, he prays for withdrawal of the RPFAM.
4. In view of the memo filed, this RPFAM stands disposed of as withdrawn.
5. Interim order dated 28th June, 2019 passed in I.A. No.230 of 2019 stands vacated.
(K.R. Mohapatra) Judge ms
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