Ramesh Chandra Mohanty vs Smitarani Mohanty And Others
2023 Latest Caselaw 936 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 49 OF 2012
                      Ramesh Chandra Mohanty                     ....           Petitioner
                                                                                   None
                                                 -versus-
                      Smitarani Mohanty and others               ....     Opp. Parties


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             24.01.2023
        5.       1.      This matter is taken up through hybrid mode.

2. None appears for the Petitioner at the time of call.

3. Judgment dated 21st May, 2011 passed by learned Judge, Family Court, Puri in CRP No.31 of 2010 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.2,600/- per month to the Opposite Parties, namely, wife and minor children from the date of filing of the petition, i.e., from 23rd June, 2010.

4. On perusal of the case record, it appears that neither any step for condonation of delay has been taken nor other defects, pointed out by the S.R. have been removed. Thus, it appears that the Petitioner has lost interest in pursuing the matter.

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

                                                    (K.R. Mohapatra)
ms                                                        Judge