Nibedita Mohanty And Another vs Kailash Chandra Mohanty
2023 Latest Caselaw 611 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 129 OF 2011
                      Nibedita Mohanty and another               ....       Petitioners
                                                                                None
                                                 -versus-
                      Kailash Chandra Mohanty                    ....     Opp. Party
                                                                              None

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             18.01.2023
        5.       1.      This matter is taken up through hybrid mode.

2. None appears for the parties at the time of call although they are represented through their respective learned counsel.

3. This RPFAM has been filed assailing the judgment dated 12th August, 2011 passed by learned Judge, Family Court, Cuttack in Crl. Proceeding No.623 of 2000, which was disposed of along with Civil Proceeding No.295 of 2003 directing the Petitioner No.1 to resume conjugal life with the Opposite Party within three months in the house of the Opposite Party.

4. It appears that there is a delay of twelve days in filing the RPFAM, which has not yet been condoned.

5. Since none appears at the time of call, this Court feels that the parties have lost interest to pursue the matter.

6. Accordingly, the Misc. Case No.184 of 2011 as well as the RPFAM stand dismissed for non-prosecution.

                                                    (K.R. Mohapatra)
ms                                                        Judge