Chitaranjan Mohapatra vs Swapnanjali Mishra @ Mohapatra ...
2023 Latest Caselaw 929 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 234 OF 2015
                      Chitaranjan Mohapatra                   ....      Petitioner
                                              Mr. Shib Sankar Mohanty, Advocate
                                                -versus-
                      Swapnanjali Mishra @ Mohapatra and ....           Opp. Parties
                      another


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             27.01.2023
        3.       1.      This matter is taken up through hybrid mode.

2. Judgment dated 21st September, 2015 passed by learned Judge, Family Court, Khurda in Criminal Petition No.9 of 2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.7,000/- per month to Opposite Party No.1 and Rs.3,000/- per month to Opposite Party No.2 (in total Rs.10,000/- per month) from the date of the application, i.e., 5th January, 2013.

3. Mr. Mohanty, learned counsel for the Petitioner submits that he has no instruction in the matter.

4. Accordingly, this RPFAM stands dismissed for non- prosecution.

                                                   (K.R. Mohapatra)
ms                                                       Judge