Citation : 2023 Latest Caselaw 7728 Ori
Judgement Date : 17 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM NO.163 OF 2019
Gunanidhi Mishra .... Petitioner
None
-versus-
Santosini Rath .... Opp. Party
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 17.07.2023 I.A. No.331 of 2019 and RPFAM No.163 of 2019
4. 1. This matter is taken up through hybrid mode.
2. None appears for the Petitioner at the time of call.
3. I.A. No.331 of 2019 has been filed for condonation of delay of 125 days in filing the RPFAM.
4. Although notices were directed to be issued vide order dated 6th March, 2020, but due to non-filing of requisites, notice in the limitation matter could not be issued.
5. Judgment dated 22nd January, 2016 (Annexure-1) passed by learned Judge, Family Court, Nayagarh in CMC No. 07 of 2014 is under challenge in this RPFAM, whereby allowing an application under Section 127 Cr.P.C., the Petitioner has been directed to pay maintenance at the enhanced rate of Rs.4,000/- per month to the Opposite party from the date of the order, i.e., from 22nd January, 2016.
6. Since none appears for the Petitioner to pursue the matter, the I.A. for condonation of delay is dismissed. Signature Not Verified Digitally Signed
7. Accordingly, the RPFAM stands dismissed being barred Signed by: ROJALIN NAYAK Designation: Junior Stenographer Reason: Authentication by limitation.
Location: High Court of Orissa, Cuttack Date: 18-Jul-2023 10:38:02 (K.R. Mohapatra) Rojalin Judge
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