Manoram Mallick vs Gunanidhi Mallick
2023 Latest Caselaw 1661 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 30 OF 2014
                      Manoram Mallick                            ....       Petitioner
                                                                               None

                                                -versus-
                      Gunanidhi Mallick                          ....    Opp. Parties


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             21.02.2023
        4.       1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 6th January, 2014 (Annexure-1) passed by learned Judge, Family Court, Puri in C.R.P. No.231 of 2011 is under challenge in this RPFAM, whereby the Opposite Party has been directed to pay a sum of Rs.1,000/- per month to the Petitioner from the date of the order.

4. Although the matter was filed on 7th March, 2014, but no step for listing the matter for admission has been taken by learned counsel for the Petitioner. Thus, it appears that the Petitioner has lost interest in pursuing the matter.

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

                                                   (K.R. Mohapatra)
ms                                                       Judge