Kalandi Kandi vs Supriya Pradhan And Another
2023 Latest Caselaw 656 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             RPFAM No. 199 of 2015

                           Kalandi Kandi                                ....       Petitioner
                                                                                      None
                                                         -versus-
                           Supriya Pradhan 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. None appears for the Petitioner at the time of call.

3. This RPFAM has been filed assailing the judgment and order dated 7th August, 2015 (Annexure-3) passed by learned Judge, Family Court, Jeypore in Cr.P. No.28 of 2014, whereby the Petitioner has been directed to pay maintenance at the rate of Rs.2,000/- to Opposite Party No.1 and Rs.1,000/- to Opposite Party No.2 per month with effect from the date of filing of the case, i.e., 20th February, 2014.

4. On perusal of the order sheet, it appears that after filing of the RPFAM on 19th November, 2015 no step has been taken to get the matter listed. Even defects pointed out by SR have not been removed. As such, the Petitioner lost interest to pursue the matter.

5. Accordingly, the RPFAM is dismissed for non- prosecution.

s.s.satapathy                                                 (K.R. Mohapatra)
                                                                   Judge