Bhaskar Bhatia vs Monalisa Bhatia
2023 Latest Caselaw 7268 Ori

                                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                         RPFAM NO.247 OF 2018
                                          Bhaskar Bhatia                    ....      Petitioner
                                                                           Mr.Sanjeev Udgata,
                                                                                    Advocate

                                                                   -versus-
                                          Monalisa Bhatia                          ....     Opp. Party




                                               CORAM:
                                               JUSTICE K.R. MOHAPATRA

                                                               ORDER

             Order No.                                        04.07.2023

                 4.                1.        This matter is taken up through hybrid mode.

2. The Petitioner in this RPFAM seeks to assail the judgment dated 16th July, 2018 passed by learned Judge, Family Court, Rourkela in Criminal Proceeding No.61 of 2016, whereby the Petitioner is directed to pay a maintenance of Rs.15,000/- per month to the Opposite Party from the date of application, i.e., from 7th October, 2016.

3. It is submitted by Mr. Udgata, learned counsel for the Petitioner that the matter has already become infructuous. He also files a memo to that effect, which is taken on record.

4. Accordingly, the RPFAM stands dismissed as infructuous.

                                                                     (K.R. Mohapatra)
   Rojalin                                                                 Judge
Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK

Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 05-Jul-2023 10:25:38