Ahalya Budhia vs Prafulla Budhia
2023 Latest Caselaw 9242 Ori

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 14-Aug-2023 18:43:41


                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                 RPFAM No. 78 OF 2019
                                               Ahalya Budhia                          ....      Petitioner
                                                                             Ms. Mohini Sahoo, Advocate
                                                          on behalf of Mr. Kausik Ananda Guru, Advocate
                                                                        -versus-
                                               Prafulla Budhia                          ....       Opp. Party

                                                    CORAM:
                                                    JUSTICE K.R. MOHAPATRA
                                                                     ORDER

                     Order No.                                      14.08.2023
                           4.             1.      This matter is taken up through hybrid mode.

2. Judgment dated 18th July, 2018 passed by learned Judge, Family Court, Sambalpur in C.M.C. No.19 of 2017 is under challenge in this RPFAM, whereby the Opposite Party is directed to pay maintenance of Rs.2,000/- per month to the Petitioner from the date of filing of the petition, i.e., from 15th July, 2017.

3. There is a delay of one hundred seventy one days in filing the RPFAM. It appears that no step for condonation of delay has yet been taken by the Petitioner.

4. Ms. Sahoo, learned counsel being authorized by Mr. Guru, learned counsel for the Petitioner by filing a memo submits that they have no instruction in the matter. Memo is taken on record.

5. In view of such submission, this RPFAM stands dismissed being barred by limitation.

                                                                              (K.R. Mohapatra)
             ms                                                                     Judge