Pradeep Kumar Mohanty vs Kiranbala Mohanty And Another
2023 Latest Caselaw 1593 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 RPFAM No. 23 OF 2014
                 Pradeep Kumar Mohanty                  ....       Petitioner
                                              Mr. H.N. Mohapatra, Advocate

                                          -versus-
                 Kiranbala Mohanty and another             ....    Opp. Parties


                       CORAM:
                       JUSTICE K.R. MOHAPATRA
                                      ORDER

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

2. Judgment dated 6th June, 2007 (Annexure-1) passed by learned Judge, Family Court, Rourkela in Criminal Proceeding No.82 of 2005 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.500/- per month to each of the Opposite Parties from the date of application, i.e., from 21st December, 2005.

3. Mr. Mohapatra, learned counsel for the Petitioner submits that he has misplaced the brief and prays for an adjournment.

4. On perusal of the order sheet, it appears that although the matter was filed on 7th August, 2009 and it was converted to RPFAM vide order dated 20th February, 2014, but thereafter no step has been taken by the Petitioner to issue notice to the Opposite Parties. In the meantime almost fourteen years have elapsed.

5. In that view of the matter, I am not inclined to grant the prayer made by learned counsel for the Petitioner.

// 2 //

6. It further appears that the quantum of maintenance is meager. Hence, this RPFAM stands dismissed for want of instruction.

                                     (K.R. Mohapatra)
ms                                         Judge