Sapan Kumar Mohapatra vs Anuradha Nayak
2023 Latest Caselaw 9921 Ori

                                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                       RPFAM NO.296 OF 2019
                                          Sapan Kumar Mohapatra           ....                  Petitioner
                                                                                 Mr. S.S. Bhuyan, Advocate
                                                            on behalf of Mr. Bibekananda Bhuyan, Advocate

                                                                   -versus-
                                          Anuradha Nayak                            ....     Opp. Party


                                               CORAM:
                                               JUSTICE K.R. MOHAPATRA

                                                               ORDER

             Order No.                                        23.08.2023

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

2. Petitioner in this RPFAM seeks to assail the judgment dated 26th October, 2019 (Annexure-3) passed by learned Judge, Family Court, Baripada in CMA No.3 of 2017 (arising out of CMC No.117 of 2015), whereby an application filed by the Petitioner under Section 126(2) Cr.P.C. to set aside the ex-parte order dated 23rd May, 2017 in CMC No.117 of 2015 has been dismissed.

3. Mr. S.S. Bhuyan, learned counsel being authorized by Mr. Bibekananda Bhuyan, learned counsel for the Petitioner by filing a memo submits that the matter has already been amicably settled between the parties. Hence he prays for withdrawal of the RPFAM.

4. In view of the memo filed and submission made, the RPFAM is dismissed as withdrawn.

Signature Not Verified Digitally Signed Signed by: ROJALIN NAYAK Designation: Junior Stenographer (K.R. Mohapatra) Reason: Authentication Rojalin Location: High Court of Orissa, Cuttack Judge Date: 23-Aug-2023 18:49:08