Manoj Kumar Sahu @ Sahoo vs State Of Odisha And Another
2023 Latest Caselaw 1055 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 7 OF 2012
                      Manoj Kumar Sahu @ Sahoo                   ....          Petitioner
                                                                                  None
                                                -versus-
                      State of Odisha and another                ....    Opp. Parties
                                                                              None

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             31.01.2023
        8.       1.      This matter is taken up through hybrid mode.

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

3. The Petitioner in this RPFAM seeks to assail the judgment dated 30th November, 2011 (Annexure-1) passed by learned Judge, Family Court, Khurda in Crl. Petition No.574 of 2010, whereby he has been directed to pay maintenance @ Rs.2,000/- per month to the Opposite Party No.2 from the date of application, i.e., from 6th September, 2010.

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

5. Interim order dated 12th April, 2012 passed in Misc. Case No.14 of 2012 stands vacated.

                                                    (K.R. Mohapatra)
ms                                                        Judge