Sunil Kumar Jena vs Sailabala Paschimkabata @ Jena
2023 Latest Caselaw 942 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 226 OF 2015
                      Sunil Kumar Jena                           ....       Petitioner
                                                                               None
                                                -versus-
                      Sailabala Paschimkabata @ Jena             ....    Opp. Party

                                             Mr. Rashmi Ranjan Mishra, Advocate

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

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

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

3. Judgment dated 20th November, 2015 passed in Criminal Petition No.122 of 2013 is under challenge in this RPFAM, whereby learned Judge, Family Court, Khurda directed the Petitioner to pay maintenance @ Rs.4,000/- per month to the Opposite Party from the date of the application i.e. 1st May, 2013.

4. Since none appears on behalf of the Petitioner to pursue the matter, the RPFAM stands dismissed for non-prosecution.

5. Interim order dated 19th August, 2016 passed in Misc. Case No.242 of 2016 stands vacated.

                                                   (K.R. Mohapatra)
ms                                                       Judge