Prasanta Kumar Mallik vs Kuni Jena
2023 Latest Caselaw 1740 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 128 OF 2014
                      Prasanta Kumar Mallik                      ....       Petitioner
                                                                               None

                                                -versus-
                      Kuni Jena                                  ....    Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             23.02.2023
        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 June, 2014 (Annexure-3) passed by learned Judge, Family Court, Jajpur in Criminal Proceeding No.55 of 2012 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.1,500/- per month to the Opposite Party from the date of application, i.e., from 21st March, 2012.

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

5. Interim order dated 23rd March, 2015 passed in Misc. Case No.79 of 2015 stands vacated.

6. Registry shall communicate this order to learned Judge, Family Court, Jajpur forthwith.

                                                   (K.R. Mohapatra)
ms                                                       Judge