Alok Barik vs Sundari Barik
2023 Latest Caselaw 1056 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 120 OF 2011
                      Alok Barik                                 ....          Petitioner
                                                                                  None
                                                -versus-
                      Sundari Barik                              ....    Opp. Party
                                                                              None

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

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

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

3. Judgment dated 14th October, 2011 passed by learned Judge, Family Court, Bhubaneswar in Criminal Proceeding No.131 of 2011 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.3,000/- per month to the Opposite Party from the date of application, i.e., from 16th May, 2011.

4. Since none appears on behalf of both the parties, this Court feels that the parties have lost interest in pursuing the RPFAM.

5. Accordingly, the RPFAM stands dismissed for non- prosecution.

6. Interim order dated 4th April, 2012 passed in Misc. Case No.40 of 2012 stands vacated.

                                                   (K.R. Mohapatra)
ms                                                       Judge