Citation : 2023 Latest Caselaw 7530 Ori
Judgement Date : 13 July, 2023
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 14-Jul-2023 10:16:11
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No. 1 OF 2019
U.Kalia Dora @ Kailash .... Petitioner
Ms. Ashworiya Dash, Advocate
on behalf of Mr. Arijeet Mishra, Advocate
-versus-
Akula Soujanya and another .... Opp. Parties
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 13.07.2023
3. 1. This matter is taken up through hybrid mode.
2. Judgment dated 29th November, 2018 (Annexure-1) passed by learned Judge, Family Court, Jeypore, Koraput in Criminal Proceeding No.112 of 2017 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.4,000/- per month to Opposite Party No.1 and Rs.2,000/- per month to Opposite Party No.2 from the date of filing of the application, i.e., from 21st September, 2017 along with other directions.
3. Ms. Dash, learned counsel being authorized by Mr. Mishra, learned counsel for the Petitioner by filing a memo prays for withdrawal of the RPFAM. Memo is taken on record.
4. In view of the memo filed, this RPFAM stands dismissed as withdrawn.
(K.R. Mohapatra)
ms Judge
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