Niranjan Sahoo vs Taramani Sahoo And Another
2023 Latest Caselaw 1811 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 142 OF 2014
                      Niranjan Sahoo                             ....          Petitioner
                                                                                  None

                                                -versus-
                      Taramani Sahoo and another                 ....      Opp. Parties
                                                                                None

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             27.02.2023
        7.       1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 15th February, 2014 (Annexure-1) passed by learned Judge, Family Court, Keonjhar in Crl. Misc. Case No.142-105 of 2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.300/- per month to each of the Opposite Parties from the date of the application, i.e., from 11th April. 2013.

4. There is a delay of one hundred forty days in filing the RPFAM, as pointed out by the S.R.. Opposite Parties have already entered appearance in this limitation matter.

5. Since none appears on behalf of the parties to press the petition (Misc. Case No.320 of 2014) for condonation of delay, the same stands dismissed for non-prosecution. Accordingly, the the RPFAM stands dismissed being barred by limitation.

                                                   (K.R. Mohapatra)
ms                                                       Judge