Joshnarani Swain vs Jayanta Kumar Biswal
2023 Latest Caselaw 7664 Ori

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 17-Jul-2023 17:28:23


                                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                               RPFAM No. 3 OF 2019
                                               Joshnarani Swain                           ....       Petitioner
                                                                                    Mr. P.R. Nayak, Advocate
                                                                         -versus-
                                               Jayanta Kumar Biswal                       ....    Opp. Party


                                                    CORAM:
                                                    JUSTICE K.R. MOHAPATRA
                                                                      ORDER

                        Order No.                                    14.07.2023
                              8.          1.      This matter is taken up through hybrid mode.

2. Judgment dated 28th November, 2018 passed by learned Judge, Family Court, Nayagarh in Crl. M.P. No.122 of 2017 is under challenge in this RPFAM, whereby the Opposite Party has been directed to pay maintenance of Rs.3,000/- per month to the Petitioner from the date of filing of the case, i.e., from 27th May, 2017.

3. Mr. Nayak, learned counsel 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 In view of the memo filed, this RPFAM stands dismissed as withdrawn.

5. Interim order dated 25th March, 2019 passed in I.A. No.1 and 2019 stands vacated.

                                                                            (K.R. Mohapatra)
                ms                                                                Judge