Bidura Kanhar vs Jayalalita Pradhan And Another
2023 Latest Caselaw 8176 Ori

Citation : 2023 Latest Caselaw 8176 Ori
Judgement Date : 28 July, 2023

Orissa High Court

Bidura Kanhar vs Jayalalita Pradhan And Another on 28 July, 2023

Signature Not Verified
Digitally Signed
Signed by: SASANKA SEKHAR SATAPATHY
Designation: Secreatary
Reason: Authentication
Location: HIGH COURT OF ORISSA CUTTACK
Date: 28-Jul-2023 19:40:59



                                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                         RPFAM No. 37 of 2019
                                      Bidura Kanhar                                ....           Petitioner
                                                                                                      None
                                                               -versus-
                                      Jayalalita Pradhan and another               ....      Opp. Parties
                                                                                                      None
                                                 CORAM:
                                                JUSTICE K.R. MOHAPATRA
                                                              ORDER

                 Order No.                                   28.07.2023
                     3.          1.       This matter is taken up through hybrid mode.

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

3. Judgment dated 4th February, 2019 (Annexure-1) passed by learned Judge, Family Court, Phulbani in CRP No.54 of 2018 is under challenge in this RPFAM, whereby allowing an application under Section 127 Cr.P.C. the Petitioner has been directed to pay maintenance at the enhanced rate, i.e., 5,000/- per month to the Opposite Party No.1 and Rs.3,000/- per month to the Opposite Party No.2 from the month of February, 2019.

4. Since none appears for the parties to pursue the matter, this Court feels that they have lost interest in pursuing the matter.

5. Accordingly, the RPFAM stands dismissed for prosecution.

6. Interim order dated 12th March, 2019 passed in IA No.78 of 2019 stands vacated.

7. Office to intimate the order to learned Judge, Family Court, Phulbani forthwith.

(K.R. Mohapatra) Judge s.s.satapathy