Basir Khan vs Rousana Ara
2023 Latest Caselaw 998 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 16 OF 2012
                      Basir Khan                               ....       Petitioner
                                                        Mr. Manas Chand, Advocate
                                                -versus-
                      Rousana Ara                                .... Opp. Party
                                                        Mr. L. Samanatray, Advocate


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             30.01.2023
        10.      1.      This matter is taken up through hybrid mode.

2. Judgment dated 17th January, 2012 (Annexure-2) passed in Crl. Petition No.414 of 2010 is under challenge in this RPFAM, whereby learned Judge, Family Court, Khurda directed the Petitioner to pay maintenance @ Rs.2,000/- per month to the Opposite Party from the date of the application, i.e., from 5th June, 2009.

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

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

5. Interim order dated 31st July, 2012 passed in Misc. Case No.145 of 2012 stands vacated.

                                                   (K.R. Mohapatra)
ms                                                       Judge