Citation : 2023 Latest Caselaw 9031 Ori
Judgement Date : 10 August, 2023
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 11-Aug-2023 13:11:25
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No. 133 OF 2019
Ratikant Moharana .... Petitioner
Mr. S.P. Patra, Advocate
-versus-
Chandini Prava Sahoo .... Opp. Party
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 10.08.2023
4. 1. This matter is taken up through hybrid mode.
2. Judgment dated 17th May, 2019 (Annexure-3) passed by learned Judge, Family Court, Jajpur in Criminal Proceeding No.171 of 2017 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.4,000/- per month to the Opposite Party from the date of the application, i.e., from 22nd September, 2017.
3. The matter was listed on 2nd August, 2023 on which date, learned counsel for the Petitioner prayed for an adjournment to take instruction in the matter. Today, Mr. Patra, learned counsel for the Petitioner submits that in spite of his best efforts, no instruction could be obtained from the Petitioner.
4. In view of such submission, the RPFAM is dismissed as not pressed.
(K.R. Mohapatra)
ms Judge
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