Rojalini Das vs Sanatan Mallik
2023 Latest Caselaw 1530 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  RPFAM No. 202 OF 2014
                 Rojalini Das                            ....      Petitioner
                                             Mr. Pranab Singhdeo, Advocate
                           on behalf of Mr. Dayananda Mohapatra, Advocate

                                          Mr. Kali Prasanna Mishra, Advocate

                                           -versus-
                 Sanatan Mallik                              ....   Opp. Party


                      CORAM:
                      JUSTICE K.R. MOHAPATRA
                                       ORDER

Order No.                             17.02.2023
   3.       1.      This matter is taken up through hybrid mode.

2. Judgment dated 12th February, 2014 passed by learned Judge, Family Court, Puri in C.R.P. No.164 of 2012 is under challenge in this RPFAM, whereby the application filed under 125 Cr.P.C. by the Petitioner has been partly allowed directing the Opposite Party to pay maintenance @ Rs.6,000/- per month to the Petitioner from the date of the order.

3. Mr. Singhdeo, learned counsel being authorized by Mr. Mohapatra, learned counsel for the Petitioner submits that the Petitioner has taken back the brief to engage some other counsel. Hence, they have no instruction in the matter.

4. Mr. Kali Prasanna Mishra, learned counsel submits that he has instruction to appear on behalf of the Petitioner and prays for an adjournment to file his appearance memo.

5. As in the meantime, more than eight years have already elapsed, I am not inclined to entertain the prayer made by learned counsel for the Petitioner.

// 2 //

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

                                  (K.R. Mohapatra)
ms                                      Judge