Papuni @ Kallola Malla vs Sujata @ Puspa Mohanty
2023 Latest Caselaw 8729 Ori

                                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                         RPFAM NO.62 OF 2019
                                          Papuni @ Kallola Malla            ....                 Petitioner
                                                                         Ms. Ranjita Mohapatra, Advocate

                                                                   -versus-
                                          Sujata @ Puspa Mohanty                     ....     Opp. Party
                                                                              Mr. H.N. Mohapatra, Advocate

                                               CORAM:
                                               JUSTICE K.R. MOHAPATRA
                                                            ORDER

             Order No.                                    07.08.2023

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

2. Judgment dated 13th February, 2019 (Annexure-1) passed by learned Judge, Family Court, Dhenkanal in Cr.P. No.100 of 2018 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.3,000/- per month the Opposite Party-Wife from the date of application, i.e., from 6th August, 2018.

3. Ms. Mohapatra, learned counsel for the petitioner, by filing a memo, prays for withdrawal of the RPFAM. The same is taken on record.

4. Accordingly, the RPFAM is disposed of as withdrawn.

5. Interim order dated 11th April, 2029 passed in I.A. No.129 of 2019 stands vacated.

                                                                     (K.R. Mohapatra)
Signature Not Verified                                                    Judge
Digitally Signed
SignedRojalin
         by: ROJALIN NAYAK

Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 08-Aug-2023 11:22:55