Kandarpa Biswal vs Geetanjali Biswal
2023 Latest Caselaw 1351 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 157 OF 2015
                      Kandarpa Biswal                            ....       Petitioner
                                                                               None

                                                -versus-
                      Geetanjali Biswal                          ....    Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             08.02.2023
        4.       1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 24th June, 2015 passed by learned Judge, Family Court, Bhawanipatna in Criminal Proceeding No.8 of 2015 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ 10,000/- per month to the Opposite Party from the date of application, i.e., from 2nd March, 2015 along with litigation expenses of Rs.3,000/-.

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

5. Interim order dated 29th September, 2015 passed in Misc. Case No.267 of 2015 stands vacated.

6. Registry is directed to communicate this order to learned Judge, Family Court, Bhawanipatna forthwith.

                                                   (K.R. Mohapatra)
ms                                                       Judge