Pratap Kumar Dakua vs Chandana Behera
2023 Latest Caselaw 7069 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 19:00:46

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                RPFAM No. 10 OF 2018
                                               Pratap Kumar Dakua                       ....       Petitioner
                                                                             Mr. Ashutosh Mishra, Advocate
                                                                          -versus-
                                               Chandana Behera                             ....     Opp. Party


                                                    CORAM:
                                                    JUSTICE K.R. MOHAPATRA
                                                                      ORDER

                    Order No.                                        21.06.2023
                          3.              1.      This matter is taken up through hybrid mode.

2. This RPFAM has been filed assailing the judgment dated 31st October, 2017 (Annexure-1) passed by learned Judge, Family Court, Berhampur, Ganjam in Criminal Proceeding No.81 of 2016, whereby the Petitioner has been directed to pay maintenance of Rs.8,000/- per month to the Opposite Party from the date of filing of the petition, i.e., from 23rd April, 2016.

3. Mr. Mishra, learned counsel for the Petitioner submits that the matter has been settled out of Court. Hence, the RPFAM has become infructuous.

4. In view of such submission, the RPFAM stands disposed of as infructuous.

(K.R. Mohapatra) Judge ms