Bhaskar Swain vs Jayanti Swain
2023 Latest Caselaw 1813 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        RPFAM No. 97 OF 2014
                      Bhaskar Swain                               ....       Petitioner
                                                                                None

                                                 -versus-
                      Jayanti Swain                               ....    Opp. Party


                            CORAM:
                            JUSTICE K.R. MOHAPATRA
                                             ORDER

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

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

3. Judgment dated 7th November, 2013 passed by learned Judge, Family Court, Dhenkanal in Misc. Case No.187 of 2012/30 of 2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.3,000/- per month to the Opposite Party from the date of filing of the application.

4. It appears that step for issuance of notice to the Opposite Party pursuant to the order dated 30th March, 2015 has not been taken.

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

6. L.C.R. in Misc. Case No.187 of 2012/30 of 2013 be sent back forthwith.

                                                    (K.R. Mohapatra)
ms                                                        Judge