Sd. Sultan Ahemmad vs Sanjida Khatun And Another
2023 Latest Caselaw 612 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 79 OF 2011
                      Sd. Sultan Ahemmad                         ....       Petitioner
                                                                               None
                                                -versus-
                      Sanjida Khatun and another                 ....    Opp. Parties


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             18.01.2023
        23.      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 29th March, 2011 (Annexure-3) passed by learned Judge, Family Court, Cuttack in Cr.P. No.106 of 2008, whereby the Petitioner has been directed to pay maintenance @ Rs.1,000/- per month to Opposite Party No.1 and Rs.200/- per month to Opposite Party No.2 with effect from the date of application i.e. 4th March, 2008.

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

5. Interim order dated 26th March, 2012 passed in Misc. Case No.157 of 2011, which was subsequently extended to 11th March, 2014 stands vacated.

                                                   (K.R. Mohapatra)
ms                                                       Judge