Pabitra Kumar Moharana vs Sumitra Moharana And Another
2023 Latest Caselaw 1109 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 204 OF 2015
                      Pabitra Kumar Moharana              ....      Petitioner
                                            Mr. Aurovinda Mohanty, Advocate
                                                -versus-
                      Sumitra Moharana and another              .... Opp. Parties
                                                       Mr. Anirudha Das, Advocate

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             01.02.2023
        7.       1.      This matter is taken up through hybrid mode.

2. Judgment dated 8th September, 2015 (Annexure-3) passed by learned Judge, Family Court, Dhenkanal in Cr.P. No.271 of 2014 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.3,000/- per month to the Opposite Party No.1-Wife and Rs.2,000/- per month to Opposite Party No.2-minor daughter from the date of the order, i.e., from 8th September, 2015.

3. Mr. Mohanty, learned counsel for the Petitioner submits that he has no instruction in the matter.

4. Accordingly, this RPFAM stands dismissed for non- prosecution.

5. Interim order dated 20th January, 2017 passed in Misc. Case No.365 of 2016 stands vacated.

                                                   (K.R. Mohapatra)
ms                                                       Judge