Citation : 2023 Latest Caselaw 1700 Ori
Judgement Date : 22 February, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No. 19 OF 2007
Habiba Bibi .... Petitioner
None
-versus-
Lalbahadur @ Biswanath Sharma @ .... Opp. Party
Lalmohammad
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. Judgment dated 28th February, 2007 (Annexure-3) passed by learned Judge, Family Court, Cuttack in Criminal Proceeding No.628 of 2000 is under challenge in this RPFAM, whereby the petition filed by the Petitioner under Section 125 Cr.P.C. has been dismissed.
4. Due to efflux of time, the matter has already become infructuous.
5. Since none appears for the Petitioner to pursue the matter, the RPFAM stands dismissed as infructuous.
(K.R. Mohapatra)
ms Judge
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