Patia Mohapatra vs Sumati Behera @ Dei And Others
2023 Latest Caselaw 1359 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        RPFAM No. 118 OF 2011
                      Patia Mohapatra                            ....       Petitioner
                                                           Mr. J.K. Nayak, Advocate

                                                -versus-
                      Sumati Behera @ Dei and others            .... Opp. Parties
                                                           Mr. R.K. Rout, Advocate

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                             ORDER

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

2. This RPFAM has been filed assailing the judgment dated 9th September, 2011 passed by learned Judge, Family Court, Khurda in Crl. P. No.20 of 2010, whereby the Petitioner has been directed to pay maintenance @ Rs.1000/- to Opposite Party No.1 and Rs.500/- each to Opposite Party Nos.2 and 3 per month from the date of application.

3. Mr. Nayak, learned counsel for the Petitioner submits that he has no instruction in the matter.

4. Accordingly, the RPFAM stands dismissed for non- prosecution.

                                                   (K.R. Mohapatra)
ms                                                       Judge