Manoj Kumar Mallick vs Sasmita Malik And Another
2023 Latest Caselaw 1447 Ori

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                RPFAM No. 47 of 2016
                                 Manoj Kumar Mallick                     ....       Petitioner
                                                                     Mr.S.P.Swain, Advocate
                                                          -versus-
                                 Sasmita Malik and another             ....    Opp. Parties
                                                      Mr. Diptiranjan Mohapatra, Advocate

                                           CORAM:
                                           JUSTICE K.R. MOHAPATRA
                                                      ORDER

                Order No.                            10.02.2023

                 3.         1.      This matter is taken up through Hybrid mode.

2. Judgment dated 5th February, 2016 (Annexure-1) passed by learned Judge, Family Court, Jajpur in Criminal Proceeding No.69 of 2014 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance at the rate of Rs.2,000/- per month to Opposite Party No.1 and Rs.1,000/- per month to Opposite Party No.2 through her mother guardian (Opposite Party No.1) from the date of application, i.e., 23rd April, 2014.

3. Learned counsel for the Petitioner by filing a memo states he does not have any instruction in the matter. Hence, he prays for withdrawal of the RPFAM.

4. Accordingly, the RPFAM is dismissed as withdrawn. Memo so filed be kept on record.

(K.R. Mohapatra) Judge

s.s.satapathy