Krushna Amanatya vs Sunamani Amanatya
2023 Latest Caselaw 7504 Ori

Signature Not Verified
Digitally Signed
Signed by: SASANKA SEKHAR SATAPATHY
Designation: Secreatary
Reason: Authentication
Location: HIGH COURT OF ORISSA CUTTACK
Date: 08-Jul-2023 14:51:38


                                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  RPFAM No. 178 of 2018
                                    Krushna Amanatya                  ....                  Petitioner
                                                                         Mr. Mangu Nandy, Advocate
                                                         On behalf Mr. Rajib Lochan Pattnaik, Advocate
                                                               -versus-
                                    Sunamani Amanatya                           ....       Opp. Party

                                                CORAM:
                                               JUSTICE K.R. MOHAPATRA
                                                            ORDER

               Order No.                                   07.07.2023
                   3.          1.        This matter is taken up through hybrid mode.

2. Judgment dated 7th May, 2018 (Annexure-4) passed by learned Judge, Family Court, Jeypore in Criminal Proceeding No.63 of 2017 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.2,000/- per month to the Opposite Party from the date of application, i.e., 20th June, 2017.

3. Mr. Nandy, learned counsel being authorized by Mr. Pattnaik, learned counsel for the Petitioner by filing a memo prays for withdrawal of the RPFAM.

4. Accordingly, the RPFAM is dismissed as withdrawn. Memo so filed be kept on record.

5. Interim order dated 19th March, 2019 passed in Misc. Case No.242 of 2018 stands vacated.

(K.R. Mohapatra) Judge s.s.satapathy