Citation : 2023 Latest Caselaw 9272 Ori
Judgement Date : 14 August, 2023
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. 238 OF 2019
Dr. P.R. Naren .... Petitioner
Ms. Shelly Das, Advocate
-versus-
R. Uma and another .... Opp. Parties
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 14.08.2023
6. 1. This matter is taken up through hybrid mode.
2. Judgment dated 9th August, 2019 passed by learned Judge, Family Court, Rayagada in Cr.P. No.25 of 2019 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay Rs.15,000/- per month towards the maintenance of Opposite Party No.2 from the date of filing of the petition.
3. Ms. Das, learned counsel for the Petitioner by filing a memo prays for withdrawal of the RPFAM. Memo is taken on record.
4. In view of the memo filed, the RPFAM stands dismissed as withdrawn.
(K.R. Mohapatra)
ms Judge
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!