Citation : 2023 Latest Caselaw 7730 Ori
Judgement Date : 17 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM NO.81 OF 2019
Prafulla Kumar Nayak .... Petitioner
Mr. Monaranjan Acharya,
Advocate
-versus-
Mamata Martha .... Opp. Party
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 17.07.2023
3. 1. This matter is taken up through hybrid mode.
2. Judgment dated 8th March, 2019 passed by learned Judge, Family Court, Nayagarh in Crl.M.P. No.198 of 2017 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.4,000/- per month to the Opposite Party from the date of filing of the application, i.e., from 24th August, 2017.
3. Although notices were directed to be issued vide order dated 29th April, 2019, but due to non-filing of requisites, no notice could be issued to the sole Opposite Party.
4. Mr. Acharya, learned counsel for the Petitioner by filing a memo submits that the Petitioner has already died in the meantime. Hence, he prays for withdrawal of the RPFAM. The memo, so filed is taken on record.
5. In view of the memo filed, the RPFAM is disposed of as withdrawn.
Signature Not Verified Interim order 29th April, 2019 passed in I.A. No.164 of Digitally Signed Signed by: ROJALIN NAYAK 2019 stands vacated.
Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack (K.R. Mohapatra) Date: 18-Jul-2023 10:38:02 Rojalin Judge
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