Arindam Banerjee vs State Of Odisha And Another
2023 Latest Caselaw 7842 Ori

Citation : 2023 Latest Caselaw 7842 Ori
Judgement Date : 20 July, 2023

Orissa High Court

Arindam Banerjee vs State Of Odisha And Another on 20 July, 2023

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 21-Jul-2023 13:06:56

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                 RPFAM No. 183 OF 2019
                                               Arindam Banerjee                            ....       Petitioner
                                                                                                         None
                                                                        -versus-
                                               State of Odisha and another                 ....    Opp. Parties


                                                     CORAM:
                                                     JUSTICE K.R. MOHAPATRA
                                                                      ORDER

                      Order No.                                      20.07.2023
                            3.            1.       This matter is taken up through hybrid mode.

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

3. Judgment dated 28th August, 2018 passed by learned Judge, Family Court, Kendrapara in Criminal Proceeding No.99 of 2016 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.10,000/- per month to Opposite Party No.2 from the date of filing of the application, i.e., from 26th August, 2016 along with litigation expenses of Rs.5,000/-.

4. There is a delay of four hundred fifty days in filing the RPFAM. Although I.A. No.336 of 2019 has been filed for condonation of delay, but no step has yet been taken to move the same.

5. In view of the above, I.A. No.336 of 2019 filed for condonation of delay is dismissed. Consequently, the RPFAM stands dismissed being barred by limitation.

(K.R. Mohapatra) Judge ms