Narmada Sahoo And Another vs Nrusingha Charan Sahoo
2023 Latest Caselaw 1151 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 101 OF 2012
                      Narmada Sahoo and another                  ....          Petitioners
                                                                                   None
                                                 -versus-
                      Nrusingha Charan Sahoo                     ....     Opp. Party
                                                                               None

                           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 parties at the time of call.

3. This RPFAM has been filed assailing the judgment dated 30th July, 2012 passed in Criminal Proceeding No.715 of 2009, whereby learned Judge, Family Court, Cuttack allowing an application under Section 127 Cr.P.C., directed the Opposite Party to pay maintenance @ Rs.1,000/- per month to Petitioner No.1 and Rs.500/- per month to Petitioner No.2 through Petitioner No.1 from the date of the order.

4. Since none appears on behalf of both the parties, this Court feels that the parties have lost interest in pursuing the matter.

5. Accordingly, the RPFAM stands dismissed for non- prosecution.

                                                    (K.R. Mohapatra)
ms                                                        Judge