Niranjan Pradhan vs Saudamini Padhan And Another
2023 Latest Caselaw 931 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      MATA No. 41 OF 2009
                      Niranjan Pradhan                        ....       Appellant
                                                        Mr. P.C. Dash, Advocate
                                     on behalf of Mr. Pravash Ch. Jena, Advocate
                                               -versus-
                      Saudamini Padhan and another             ....      Respondents


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                           ORDER

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

2. This appeal has been filed assailing the judgment and decree dated 7th March, 2009 and 20th March, 2009 respectively passed by learned Civil Judge (Senior Division), Bargarh in C.S. No.9 of 2007, whereby the Appellant has been directed to pay maintenance @ Rs.2,000/- per month to Respondent No.1 and Rs.1,500/- per month to Respondent No.2 with effect from the month of April, 2009.

3. Mr. Dash, learned counsel being authorized by Mr. Jena, learned counsel for the Appellant submits that they have instruction to withdraw the appeal. A memo to that effect is filed today, which is taken on record.

4. In view of the above, the appeal stands dismissed as withdrawn.

                                                    (K.R. Mohapatra)
ms                                                        Judge