Ganadhar @ Gandadhar Jani vs Ahalaya Jani And Another
2023 Latest Caselaw 1778 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 11 OF 2014
                      Ganadhar @ Gandadhar Jani                  ....       Petitioner
                                                                               None

                                                 -versus-
                      Ahalaya Jani and another                   ....    Opp. Parties


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             24.02.2023
        5.       1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 4th January, 2014 (Annexure-3) passed by learned Judge, Family Court, Bhawanipatna in Criminal Proceeding No.191 of 2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.5,000/- per month to each of the Opposite Party Nos.1 and 2 with effect from the date of filing of the petition, i.e., from 9th April, 2013.

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

5. Interim order dated 3rd February, 2014 passed in Misc. Case No.19 of 2014 stands vacated.

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

                                                   (K.R. Mohapatra)
ms                                                       Judge