Kartika Sahoo vs Mami Sahoo And Another
2023 Latest Caselaw 8139 Ori

Citation : 2023 Latest Caselaw 8139 Ori
Judgement Date : 25 July, 2023

Orissa High Court

Kartika Sahoo vs Mami Sahoo And Another on 25 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 19:10:14
                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                RPFAM No. 269 OF 2017
                                               Kartika Sahoo                              ....       Petitioner
                                                                                                        None
                                                                         -versus-
                                               Mami Sahoo and another                     ....    Opp. Parties


                                                    CORAM:
                                                    JUSTICE K.R. MOHAPATRA
                                                                     ORDER

                     Order No.                                      25.07.2023
                           3.             1.      This matter is taken up through hybrid mode.

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

3. Judgment 18th May, 2017 (Annexure-1) passed by learned Judge, Family Court, Dhenkanal in Cr.P. No.132 of 2016 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.3,000/- per month to Opposite Party No.1 and Rs.2,000/- per month to Opposite Party No.2 from the date of filing of the application.

4. Although notices were directed to be issued vide order dated 18th January, 2018 in the matter of limitation as well as in the RPFAM, but due to non-filing of complete requisites, the same could not be issued.

5. In view of the above, Misc. Case No.377 of 2017 filed for condonation of delay is dismissed. Consequently, the RPFAM stands dismissed being barred by limitation.



                                                                            (K.R. Mohapatra)
              ms                                                                  Judge