Prasanta Kumar Mahakuda vs Parbati Mahakuda And Others
2023 Latest Caselaw 1743 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 112 OF 2014
                      Prasanta Kumar Mahakuda                    ....       Petitioner
                                                                               None

                                                 -versus-
                      Parbati Mahakuda and others                ....    Opp. Parties


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                             ORDER

     Order No.                              23.02.2023
        3.       1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 27th December, 2013 passed by learned Judge, Family Court, Berhampur in Cr.P. No.296 of 2011 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.5,000/- per month to the Opposite Parties from the date of filing of the application, i.e., from 17th September, 2011.

4. Although the matter was filed on 3rd September, 2014, but thereafter no step has been taken by learned counsel for the Petitioner to get the matter listed.

5. Since none appears for the Petitioner to pursue the matter, the RPFAM stands dismissed for non-prosecution.

                                                    (K.R. Mohapatra)
ms                                                        Judge