Minakshi Deep And Another vs Sushil Deep
2023 Latest Caselaw 7032 Ori

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 22-Jun-2023 19:16:31



                                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                     RPFAM No. 238 OF 2018
                                                Minakshi Deep and another                  ....      Petitioners

                                                                                                       None
                                                                           -versus-
                                                Sushil Deep                                ....    Opp. Party
                                                                                                    None

                                                     CORAM:
                                                     JUSTICE K.R. MOHAPATRA
                                                                        ORDER

                        Order No.                                      21.06.2023
                                          I.A No.351 OF 2018 &
                                          RPFAM NO. 238 OF 2018

                              5.           1.      This matter is taken up through hybrid mode.

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

3. The Petitioners in this RPFAM seek to assail the judgment dated 30th April, 2018 passed by learned Judge, Family Court, Bargarh in Criminal Misc. Case No. 203-399 of 2008-16, whereby the Opposite Party has been directed to pay maintenance of Rs.1,000/- per month to the Petitioner No.2 through Petitioner No.1 from June, 2015 after deducting the amount paid towards interim maintenance granted in his favour. A further direction was made to pay litigation cost of Rs.3,000/- to the Petitioner No.2.

` 4. The matter was listed on 18th May, 2023. On the request of learned counsel for the Petitioners, it was taken up on 19th May, 2023. There is a delay of 25 days in filing the RPFAM. I.A.No 351 of 2018 has been filed for condonation of delay.

Signature Not Verified Digitally Signed // 2 // Signed by: MADHUSMITA SAHOO Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 22-Jun-2023 19:16:31

5. Since none appears to pursue the matter, I.A. No.351 of 2018 for condonation of delay stands dismissed for non- prosecution. Consequently, the RPFAM stands dismissed.

Urgent certified copy of this order be granted on proper application.

(K.R. Mohapatra) Judge Rojalin