Citation : 2023 Latest Caselaw 8331 Ori
Judgement Date : 31 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM NO. 159 OF 2019
Rabi @ Rabinarayan Naik .... Petitioner
None
-versus-
Santi Naik and another .... Opp. Parties
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 31.07.2023
5. 1. This matter is taken up through hybrid mode.
2. None appears for the Petitioner at the time of call.
3. Judgment dated 4th May, 2019 (Annexure-1) passed by learned Judge, Family Court, Dhenkanal in Criminal Proceeding No.105 of 2016 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.2,000/- per month to each of the Opposite Parties from the date of filing of the application, i.e. 23rd August, 2016.
4. Since none appears to pursue the matter, the RPFAM stands dismissed for non-prosecution.
(K.R. Mohapatra) bks Judge
Signature Not Verified Digitally Signed Signed by: BIJAY KUMAR SAHOO Reason: Authentication Location: High Court of Orissa, Cuttack Date: 01-Aug-2023 19:37:52
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