Laxmipriya Barik And Another vs Krushna Chandra Barik
2023 Latest Caselaw 1147 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 132 OF 2012
                      Laxmipriya Barik and another               ....      Petitioners
                                                                               None
                                                -versus-
                      Krushna Chandra Barik                     .... Opp. Party
                                                           Mr. P.K. Rath, Advocate

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             02.02.2023
        19.      1.      This matter is taken up through hybrid mode.

2. None appears for the Petitioners at the time of call.

3. Judgment dated 8th November, 2012 (Annexure-1) passed in Criminal Petition No.377 of 2011 is under challenge in this RPFAM, whereby learned Judge, Family Court, Khurda partly allowed the petition under Section 125 Cr.P.C. filed by the Petitioners refusing to grant of maintenance to Petitioner No.1 and directing the Opposite Party to pay Rs.1,000/- per month to Petitioner No.2 from the date of filing of the application.

4. Since none appears on behalf of the Petitioners to pursue the matter, the RPFAM stands dismissed for non-prosecution.

                                                   (K.R. Mohapatra)
ms                                                       Judge