Ananta Behera vs Jhili Sahu
2023 Latest Caselaw 8534 Ori

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    RPFAM NO. 214 OF 2023
                                      Ananta Behera                     ....       Petitioner
                                                             Ms. Aiswariya Dash, Advocate
                                                         -versus-
                                      Jhili Sahu                        ....    Opp. Party


                                            CORAM:
                                            JUSTICE K.R. MOHAPATRA
                                                            ORDER

Order No. 03.08.2023 RPFAM NO. 214 OF 2023 & I.A. No. 260 of 2023

1. 1. This matter is taken up through hybrid mode.

2. The Petitioner in this RPFAM seeks to assail the judgment dated 31st March, 2023 (Annexure-3) passed by learned Judge, Family Court, Angul in Criminal Proceeding No.49 of 2021, whereby the Petitioner has been directed to pay a sum of Rs.3,000/- per month as maintenance from the date of application, i.e. 26th August, 2021.

3. There is a delay of 18 days in filing the RPFAM. I.A. No. 260 of 2023 has been filed for condonation of delay.

4. Learned counsel for the Petitioner prays for withdrawal of RPFAM.

5. Accordingly, the I.A. and RPFAM are dismissed as withdrawn.

Signature Not Verified Digitally Signed Signed by: BIJAY KUMAR SAHOO (K.R. Mohapatra) Reason: Authentication Judge Location: High Court of Orissa, Cuttack bks 11:00:26 Date: 04-Aug-2023