Satyabrata Dash vs Laxmipriya Dash And Another
2023 Latest Caselaw 1205 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        RPFAM No. 94 OF 2012
                      Satyabrata Dash                          ....      Petitioner
                                                    Ms. Kabita Mohanty, Advocate
                                                -versus-
                      Laxmipriya Dash and another               .... Opp. Parties
                                                        Mr. B.P. Pradhan, Advocate

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

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

2. Judgment dated 13th July, 2012 passed by learned Judge, Family Court, Khurda in Criminal Petition No.149 of 2010 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.2,000/- per month to Opposite Party No.1 and Rs.1,000/- per month to Opposite Party No.2 from the date of application, i.e., from 7th September, 2010.

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

4. In view of such submission, the RPFAM stands dismissed for non-prosecution.

5. Interim order dated 20th November, 2012 passed in Misc. Case No.161 of 2012 stands vacated.

                                                   (K.R. Mohapatra)
ms                                                       Judge