Manas Ranjan Sethi vs Shantilata Sethi And Another
2023 Latest Caselaw 651 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        RPFAM No. 195 OF 2015
                      Manas Ranjan Sethi                      ....      Petitioner
                                             Mr. Mohan Charan Mohanty, Advocate
                                                 -versus-
                      Shantilata Sethi and another               ....     Opp. Parties


                             CORAM:
                             JUSTICE K.R. MOHAPATRA
                                             ORDER

     Order No.                              19.01.2023
        3.       1.        This matter is taken up through hybrid mode.

2. This RPFAM has been filed assailing the judgment and order dated 31st August, 2015 passed by learned Judge, Family Court, Kendrapara in Criminal Proceeding No.796 of 2012, whereby the Petitioner has been directed to pay maintenance @ Rs.4,000/- per month to the Opposite Party No.1 and Rs.2,000/- per month to the Opposite Party No.2 till he attains the age of majority with effect from the date of filing of the application i.e. from 26th December, 2012.

3. Mr. Mohanty, learned counsel for the Petitioner by filing a memo prays for withdrawal of the RPFAM, which is taken on record.

4. Accordingly, the RPFAM stands dismissed as withdrawn.

                                                     (K.R. Mohapatra)
ms                                                         Judge