Amulya Mohapatra vs Nirupama Mohapatra
2023 Latest Caselaw 1421 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  RPFAM No. 61 OF 2010
                 Amulya Mohapatra                           ....          Petitioner
                                                                             None

                                            -versus-
                 Nirupama Mohapatra                         ....     Opp. Party
                                                                          None

                      CORAM:
                      JUSTICE K.R. MOHAPATRA
                                        ORDER

Order No.                              10.02.2023
   10.      1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 2nd March, 2010 passed by learned Judge, Family Court, Cuttack in Criminal Proceeding No.97 of 2002 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.500/- to the Opposite Party from the date of the application, i.e., from 13th February, 2002 and thereafter to pay Rs.1,000/- per month from the date of the order.

4. On perusal of the record, it appears that vide order dated 16th August, 2013, this Court observed as under:

"Learned counsel for the petitioner files a memo in Court today stating therein that the petitioner has taken the file and consent memo from him to engage another Advocate in the matter. Hence, the name of Mr. P.P. Ray and associates be deleted from the cause list. The memo be kept on record.

In view of the aforesaid memo, the name of Mr. P.P. Ray and associates be deleted from the cause list.

Registry is directed to check up whether any other counsel has entered appearance on behalf of the petitioner in this case.

List this matter one week after."

// 2 //

Thereafter, no learned counsel has entered appearance on behalf of the Petitioner.

5. In view of the above, the RPFAM stands dismissed for non-prosecution.

6. Interim order dated 9th November, 2010 passed in Misc. Case No.103 of 2010 stands vacated.

(K.R. Mohapatra) Judge ms