Anisa Khatoon vs Ismail Khan
2023 Latest Caselaw 1247 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 12 OF 2007
                      Anisa Khatoon                              ....       Petitioner
                                                                               None

                                                -versus-
                      Ismail Khan                                ....    Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             06.02.2023
        6.       1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 18th December, 2006 passed by learned Judge, Family Court, Cuttack in Criminal Proceeding No.168 of 1999 is under challenge in this RPFAM, whereby the Opposite Party is directed to pay maintenance @ Rs.300/- per month to the Petitioner and Rs.200/- per month to minor son from the date of application, i.e., from 5th April, 1999. The Petitioner in this RPFAM seeks for enhancement of the maintenance, directed to be paid to her.

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

(K.R. Mohapatra) Judge ms