Jhuni Biswal And Another vs Pravakar Biswal
2023 Latest Caselaw 937 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          RPFAM No. 227 OF 2015
                      Jhuni Biswal and another                 ....      Petitioners
                                                     Mr. H.N. Mohapatra, Advocate
                                                 -versus-
                      Pravakar Biswal                           ....    Opp. Party



                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                              ORDER

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

2. Judgment dated 10th March, 2015 (Annexure-1) passed by learned Judge, Family Court, Puri in C.R.P. No.55 of 2013 is under challenge in this RPFAM, whereby refusing maintenance to Petitioner No.2, the Opposite Party has been directed to pay maintenance @ Rs.1,000/- per month to the Petitioner No.1 from the date of the order.

3. On perusal of the case record, it appears that there is a delay of two hundred one days in filing the RPFAM. Although the RPFAM was filed on 26th December, 2015, but no step for issuance of notice in the limitation matter has yet been taken.

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

5. Accordingly, Misc. Case No.356 of 2015 for condonation of delay as well as the RPFAM stand dismissed for non- prosecution.

                                                   (K.R. Mohapatra)
ms                                                       Judge