Durvhikya Singh vs Sarojini Singh And Another
2023 Latest Caselaw 1404 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 111 OF 2015
                      Durvhikya Singh                     ....       Petitioner
                                           Mr. Susanta Kumar Jethy, Advocate

                                                -versus-
                      Sarojini Singh and another                ....     Opp. Parties
                                                                              None

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             09.02.2023
        5.       1.      This matter is taken up through hybrid mode.

2. The Petitioner in this RPFAM seeks to assail the judgment dated 30th October, 2014 (Annexure-2) passed by learned Judge, Family Court, Baripada in C.M.C. No.1061/208 of 2013/09, whereby the Petitioner has been directed to pay maintenance @ Rs.2,500/- per month to Opposite Party No.1 and Rs.1,500/- per month to Opposite Party No.2 from the date of filing of the petition, i.e., 14th December, 2009.

3. On perusal of the record, it appears that there is a delay of one hundred eighty four days in filing the RPFAM.

4. Although the Opposite Parties are represented by their learned counsel, none appears at the time of hearing.

5. Mr. Jethy, learned counsel for the Petitioner also submits that he has no instruction in the matter.

6. Accordingly, Misc. Case No.22 of 2015 for condonation of delay is dismissed for non-prosecution. Consequently, the RPFAM stands dismissed.

                                                   (K.R. Mohapatra)
ms                                                       Judge