Debendranath Sahoo vs Manjulata Sahoo
2023 Latest Caselaw 1202 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 134 OF 2012
                      Debendranath Sahoo                         ....       Petitioner
                                                                               None
                                                -versus-
                      Manjulata Sahoo                         .... Opp. Party
                                                    Ms. Tapaswini Sinha, Advocate

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             03.02.2023
        9.       1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 22nd August, 2012 (Annexure-3) passed by learned Judge, Family Court, Cuttack in Criminal Proceeding No.39 of 2005 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.200/- per month from the date of the application, i.e., from 13th January, 2005 till the date of the order and thereafter Rs.400/- per month.

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

5. Interim order dated 7th May, 2013 passed in Misc. Case No.231 of 2013 stands vacated.

                                                   (K.R. Mohapatra)
ms                                                       Judge