Narayan Padhan vs Mahadei Padhan And Another
2023 Latest Caselaw 1663 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        RPFAM No. 36 OF 2014
                      Narayan Padhan                           ....       Petitioner
                                                        Mr. M. K. Panda, Advocate

                                                -versus-
                      Mahadei Padhan and another                ....     Opp. Parties


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

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

2. Judgment dated 18th January, 2014 (Annexure-1) passed by learned Judge, Family Court, Balangir in Criminal Misc. Case No.275/26 of 2011-2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.2,000/- per month to each of the Opposite Parties from the date of the order.

3. Mr. Panda, learned counsel submits that the Petitioner has died in the meantime. As such, the RPFAM has become infructuous.

4. Accordingly, the RPFAM stands disposed of as infructuous.

5. Interim order dated 15th May, 2014 passed in Misc. Case No.53 of 2014 stands vacated.

                                                  (K.R. Mohapatra)
ms                                                      Judge