Ramesh Kumar Bibhar vs Girija Naik @ Jharana Bibhar
2023 Latest Caselaw 1596 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    RPFAM No. 73 OF 2014
                      Ramesh Kumar Bibhar              ....                 Petitioner
                                                                               None
                                                -versus-
                      Girija Naik @ Jharana Bibhar               ....    Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

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

2. None appears for the Petitioner at the time of call.

3. Judgment dated 12th May, 2014 (Annexure-3) passed by learned Judge, Family Court, Bhawanipatna in Criminal Proceeding No.187 of 2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.2,500/- per month to the Opposite Party from the date of filing of the application, i.e., from 19th March, 2013.

4. It appears that admission and stay notice issued to the Opposite Party has been returned undelivered with a report "not known". No step, thereafter, has been taken to issue fresh notice to the Opposite Party.

5. Since none appears for the Petitioner to pursue the matter, the RPFAM stands dismissed for non-prosecution.

6. Interim order dated 17th July, 2014 passed in Misc. Case No.118 of 2014 stands vacated.

7. Registry shall communicate this order to learned Judge, Family Court, Bhawanipatna forthwith.

                                                   (K.R. Mohapatra)
ms                                                       Judge