Basudeb Panda vs Sajani Panda
2023 Latest Caselaw 9922 Ori

                                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                        RPFAM NO.209 OF 2019
                                          Basudeb Panda                    ....                 Petitioner
                                                                                Mr. H.M. Dhal, Advocate

                                                                   -versus-
                                          Sajani Panda                             ....    Opp. Party


                                               CORAM:
                                               JUSTICE K.R. MOHAPATRA

                                                               ORDER

             Order No.                                        23.08.2023

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

2. Judgment dated 10th May, 2019 passed by learned Judge, Family Court, Jajpur in Criminal Proceeding No.04 of 2017 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.3,000/- per month to the Opposite Party from the date of application, i.e., from 5th January. 2017.

3. Mr. Dhal, learned counsel for the Petitioner submits that in the meantime, the Petitioner has died and thus the matter has become infructuous.

4. In view of such submission, the RPFAM is disposed of as infructuous.

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

Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 23-Aug-2023 18:49:07