Partha Sengupta vs Karabi Guha And Another
2023 Latest Caselaw 1698 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        RPFAM No. 66 OF 2014
                      Partha Sengupta                            ....       Petitioner
                                                                               None

                                                -versus-
                      Karabi Guha and another                    ....    Opp. Parties


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             22.02.2023
        6.       1.      This matter is taken up through hybrid mode.

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

3. This RPFAM has been filed assailing the judgment dated 20th January, 2014 (Annexure-3) passed by learned Judge, Family Court, Rourkela in Criminal Proceeding No.40 of 2010, whereby the Petitioner has been directed to pay maintenance of Rs.3,000/- per month to Opposite Party No.1 and Rs.2,000/- per month to Opposite Party No.2 from the date of the application, i.e., from 9th July, 2010.

4. Since none appears on behalf of the Petitioner to pursue the matter, the RPFAM stands dismissed for non-prosecution.

                                                   (K.R. Mohapatra)
ms                                                       Judge