Debendra Hathi vs Kuni Hathi
2023 Latest Caselaw 944 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 225 OF 2015
                      Debendra Hathi                            ....        Petitioner
                                                           Mr. G.P. Dutta, Advocate
                                                -versus-
                      Kuni Hathi                                 ....    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 30th July, 2015 passed by learned Judge, Family Court, Sambalpur in Criminal Misc. Case No.20 of 2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs. 1,500/- per month to the Opposite Party from the date of filing of the petition i.e. from 5th February, 2013.

3. On perusal of the record, it appears that there is a delay of twenty six days in filing the RPFAM. But, no step has been taken for condonation of delay.

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

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

                                                   (K.R. Mohapatra)
ms                                                       Judge