Purna Chandra Naik vs Jharana Naik And Another
2023 Latest Caselaw 1592 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 RPFAM No. 56 OF 2014
                 Purna Chandra Naik                       ....        Petitioner
                                                        Ms. J. Naik, Advocate

                                           -versus-
                 Jharana Naik and another                  ....    Opp. Parties


                         CORAM:
                         JUSTICE K.R. MOHAPATRA
                                       ORDER

Order No.                             20.02.2023
   3.       1.      This matter is taken up through hybrid mode.

2. Judgment dated 14th March, 2014 (Annexure-1) passed by learned Judge, Family Court, Dhenkanal in Crl. Misc. Case No.37 of 2011/166 of 2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.4,000/- per month to the Opposite Parties from the date of filing of the application.

3. Ms. Naik, learned counsel for the Petitioner submits that in spite of her best effort, she could not contact the Petitioner. The matter might have been settled by the parties by now. She, however, prays for an adjournment to take definite instruction in the matter.

4. It appears that although the RPFAM was filed on 14th May, 2014, but no step either to remove the defect or to get the matter listed, has been taken by learned counsel for the Petitioner till date.

5. In view of the above, I am not inclined to grant the prayer for adjournment, as prayed for by learned counsel for the Petitioner.

// 2 //

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

                                   (K.R. Mohapatra)
ms                                       Judge