Arati Tripathy vs Pratap Tripathy
2023 Latest Caselaw 1248 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        RPFAM No. 7 OF 2007
                      Arati Tripathy                              ....       Petitioner
                                                                                None

                                                 -versus-
                      Pratap Tripathy                             ....    Opp. Party


                            CORAM:
                            JUSTICE K.R. MOHAPATRA
                                             ORDER

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

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

3. Judgment dated 2nd March, 2002 passed by learned Judge, Family Court, Cuttack in Criminal Proceeding No.169 of 1998 is under challenge in this RPFAM, whereby an application filed under Section 125 Cr.P.C., has been rejected.

4. Order sheet reveals that no step has been taken either to remove the defects or to get the matter listed for issuance of notice on the Opposite Party.

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

(K.R. Mohapatra) Judge ms