Rajeshwar Samantaray vs Sudhansubala Samantaray
2023 Latest Caselaw 7733 Ori

Citation : 2023 Latest Caselaw 7733 Ori
Judgement Date : 17 July, 2023

Orissa High Court

Rajeshwar Samantaray vs Sudhansubala Samantaray on 17 July, 2023

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 18-Jul-2023 13:00:18

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                RPFAM No. 6 OF 2017
                                               Rajeshwar Samantaray                       ....        Petitioner
                                                                                                         None
                                                                     -versus-
                                               Sudhansubala Samantaray                    ....     Opp. Party


                                                    CORAM:
                                                    JUSTICE K.R. MOHAPATRA
                                                                     ORDER

                       Order No.                                    17.07.2023
                             4.           1.      This matter is taken up through hybrid mode.

2. None appears for the Petitioner at the time of call.

3. Judgment dated 21st December, 2016 passed by learned Judge, Family Court, Khurda in Criminal Petition No.102 of 2016 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.2,500/- per month to the Opposite Party from the date of filing of the application, i.e., from 30th March, 2016.

4. This Court vide order dated 15th May, 2017 issued notice in the matter and passed an interim order. Instead of filing of requisites, learned counsel for the Petitioner by filing a memo dated 4th June, 2018 (Flag-X) prayed for withdrawal of the RPFAM.

5. In view of the above, this RPFAM stands dismissed as withdrawn.

6. Interim order dated 15th May, 2017 passed in Misc. Case No.8 of 2017 stands vacated.



                                                                            (K.R. Mohapatra)
               ms                                                                 Judge