Krushna Ch. Panda vs Mitarani Panda And Others
2023 Latest Caselaw 8551 Ori

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                      RPFAM NO. 116 OF 2019
                                      Krushna Ch. Panda                  ....  Petitioners
                                                                                  None
                                                              -versus-
                                      Mitarani Panda and others          .... Opp. Parties
                                                                                   None
                                            CORAM:
                                           JUSTICE K.R. MOHAPATRA
                                                             ORDER

Order No. 04.08.2023 RPFAM No. 116 of 2019 and I.A. No. 290 of 2019

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

2. None appears for the parties at the time of call.

3. Judgment dated 21st August, 2017 passed by learned Judge, Family Court, Nayagarh in Crl.M.P. No.783 of 2016 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.2,000/- per month to the Opposite Party No.1 and Rs.750/- per month to each of the Opposite Party Nos.2 and 3 from the date of filing of the application, i.e. 8th November, 2016.

4. There is a delay of 520 days in filing the RPFAM. It appears that delay in filing the RPFAM has not yet been condoned

5. As none appears for the parties to pursue the limitation petition, the I.A. is dismissed. Consequently, the RPFAM stands dismissed being barred by limitation.

6. The interim order dated 5th August, 2019 passed in I.A. Signature Not Verified Digitally Signed No.290 of 2019 stands vacated.

Signed by: BIJAY KUMAR SAHOO Reason: Authentication Location: High Court of Orissa, Cuttack Date: 05-Aug-2023 11:18:57 (K.R. Mohapatra) Judge bks