Md. Nasrulla vs Tabasum Parween
2023 Latest Caselaw 1249 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 6 OF 2007
                      Md. Nasrulla                           ....       Petitioner
                                               Mr. Khitish Kumar Jena, Advocate
                                 on behalf of Mr. Pabitra Kumar Nayak, Advocate

                                                -versus-
                      Tabasum Parween                           ....    Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

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

2. This RPFAM has been filed assailing the judgment dated 28th November, 2006 passed by learned Judge, Family Court, Rourkela in Criminal Proceeding No.49 of 2004, whereby the Petitioner has been directed to pay maintenance @ Rs.600/- per month to Opposite Party and Rs.300/- per month to minor daughter from the date of application, i.e., from 2nd August, 2004.

3. On perusal of the record, it appears that steps for issuance of admission notice on Opposite Party has not yet been taken in spite of direction of this Court dated 18th December, 2008.

4. Mr. Jena, learned counsel being authorized by Mr. Nayak, learned counsel for the Petitioner by filing a memo, prays for withdrawal of the RPFAM.

5. Accordingly, the RPFAM stands dismissed as withdrawn.

(K.R. Mohapatra) Judge ms