Jayakrushna Padhy vs Puspanjali Padhy And Others
2023 Latest Caselaw 8549 Ori

Citation : 2023 Latest Caselaw 8549 Ori
Judgement Date : 4 August, 2023

Orissa High Court

Jayakrushna Padhy vs Puspanjali Padhy And Others on 4 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 20:12:10                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                               RPFAM No. 152 OF 2019
                                               Jayakrushna Padhy                     ....       Petitioner
                                                                     Mr. Sanjay Kumar Pradhan, Advocate
                                                                       -versus-
                                               Puspanjali Padhy and others           .... Opp. Parties


                                                      CORAM:
                                                      JUSTICE K.R. MOHAPATRA
                                                                       ORDER

                     Order No.                                        04.08.2023
                           5.             1.        This matter is taken up through hybrid mode.

2. Judgment dated 7th August, 2018 (Annexure-3) passed by learned Judge, Family Court, Berhampur, Ganjam in Criminal Proceeding No.36 of 2016 is under challenge in this RPFAM, whereby refusing maintenance to Opposite Party No.2, the Petitioner has been directed to pay maintenance of Rs.6,000/- per month to Opposite Party No.1 and Rs.4,000/- per month to Opposite Party No.3 with effect from the date of filing of the petition, i.e., from 10th February, 2016.

3. There is a delay of two hundred thirty eight days in filing the RPFAM. Although I.A. No.276 of 2019 has been filed for condonation of delay, but no step has yet been taken to move the same.

4. Mr. Pradhan, learned counsel for the Petitioner by filing a memo prays for withdrawal of the RPFAM. Memo is taken on record.

5. In view of the above, this RPFAM is dismissed as withdrawn. I.A. No.276 of 2019 filed for condonation of delay is accordingly disposed of.



                                                                              (K.R. Mohapatra)
             ms                                                                     Judge