Saroj Kumar Das vs Mitanjali Das @ Nayak And Another
2023 Latest Caselaw 561 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 102 OF 2011
                      Saroj Kumar Das                            ....       Petitioner
                                                                               None
                                                -versus-
                      Mitanjali Das @ Nayak and another          ....    Opp. Parties


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             17.01.2023
        3.       1.      This matter is taken up through hybrid mode.

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

3. This RPFAM has been filed assailing the judgment dated 4th August, 2011 (Annexure-1) passed by learned Judge, Family Court, Bhubaneswar in Crl. Proceeding No.20 of 2011, whereby the Petitioner has been directed to pay maintenance @ Rs.5,000/- per month i.e. Rs.3,000/- per month to Opposite Party No.1(Wife) and Rs.2,000/- per month to Opposite Party No.2 (Minor Daughter) from the date of filing of the application i.e. from 27th April, 2009.

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

                                                   (K.R. Mohapatra)
ms                                                       Judge