Pramod Jena vs Mamata Nayak
2023 Latest Caselaw 614 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 47 OF 2011
                      Pramod Jena                                ....       Petitioner
                                                                               None
                                                -versus-
                      Mamata Nayak                               ....    Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             18.01.2023
        6.       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 April, 2011 passed by learned Judge, Family Court, Bhubaneswar in Criminal Proceeding No.80 of 2011, whereby the Petitioner has been directed to pay maintenance @ Rs.1,500/- per month to the Opposite Party from the date of application i.e. from 21st April, 2010.

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

                                                   (K.R. Mohapatra)
ms                                                       Judge