Golakha Chandra Nayak vs Geetanjali Nayak And Another
2023 Latest Caselaw 1538 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 182 OF 2014
                      Golakha Chandra Nayak                      ....       Petitioner
                                                         Mr. P.K. Routray, Advocate

                                                   -versus-
                      Geetanjali Nayak and another               ....     Opp. Parties


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                           ORDER

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

2. Ex parte judgment dated 16th September, 2014 passed by learned Judge, Family Court, Kendrapara in Criminal Proceeding No.370 of 2012 (485 of 2013) is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.3,000/- per month to Opposite Party No.1 and Rs.2,000/- per month to Opposite Party No.2 from the date of the application, i.e., from 24th February, 2012.

3. Mr. Routray, learned counsel for the Petitioner submits that he has no instruction in the matter and prays for withdrawal of the RPFAM.

4. In view of such submission, the RPFAM stands dismissed as withdrawn.

                                                     (K.R. Mohapatra)
ms                                                         Judge