Dambarudhar Behera vs Minati Behera
2023 Latest Caselaw 1150 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 102 OF 2012
                      Dambarudhar Behera                         ....       Petitioner
                                                                               None
                                                -versus-
                      Minati Behera                              ....    Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

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

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

3. Judgment dated 25th July, 2012 (Annexure-1) passed by learned Judge, Family Court, Khurda in Criminal Petition No.253 of 2011 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.2,500/- per month to the Opposite Party from the date of application, i.e., from 20th June, 2011.

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

5. Interim order dated 17th January, 2013 passed in M.C. No.180 of 2012 stands vacated.

                                                   (K.R. Mohapatra)
ms                                                       Judge