Citation : 2023 Latest Caselaw 8124 Ori
Judgement Date : 24 July, 2023
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 25-Jul-2023 17:52:34
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No. 8 OF 2019
Mirza Niaz Hussain Baig .... Petitioner
None
-versus-
Baby @ Afroza Sahin .... Opp. Party
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 24.07.2023
5. 1. This matter is taken up through hybrid mode.
2. None appears for the Petitioner at the time of call.
3. This RPFAM has been filed assailing the judgment dated 17th December, 2018 passed by learned Judge, Family Court, Jajpur in Criminal Proceeding No.10 of 2016, whereby the Petitioner has been directed to pay maintenance of Rs.3,000/- per month to the Opposite Party from the date of filing of the application, i.e., from 8th January, 2016.
4. Since none appears for the Petitioner to pursue the matter, this RPFAM stands dismissed for non-prosecution.
(K.R. Mohapatra)
ms Judge
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