Subrat Kumar Nayak @ Subrat Nayak vs Mamina Nayak And Others
2023 Latest Caselaw 7482 Ori

                                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                        RPFAM NO.270 OF 2018
                                          Subrat Kumar Nayak @ Subrat Nayak ....                Petitioner
                                                                           Mr. Amit Prasad Bose, Advocate
                                                                 -versus-
                                          Mamina Nayak and others                   ....    Opp. Parties
                                                                      Mr. Sujit Kumar pattanaik, Advocate


                                               CORAM:
                                               JUSTICE K.R. MOHAPATRA

                                                               ORDER

             Order No.                                        06.07.2023

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

2. Judgment dated 26th October, 2016 passed by learned Judge, Family Court, Khurda in Criminal Proceeding No.50 of 2016 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay a maintenance of Rs.1,500/- pr month to the Opposite Party No.1 and Rs.1,000/- per month to each of the Opposite Party Nos.2, 3 and 4 from the date of the application, i.e., from 9th February, 2016.

3. Mr. Bose, learned counsel for the Petitioner by filing a memo submits that he has no instruction in the matter.

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

5. Interim order dated 24th July, 2019 in I.A. No.414 of 2018 stands vacated.

Signature Not Verified (K.R. Mohapatra) Rojalin Digitally Signed Judge Signed by: ROJALIN NAYAK Designation: Junior Stenographer Reason: Authentication Location: HIgh Court of Orissa, Cuttack Date: 07-Jul-2023 10:25:37