Bharati Behera @ Pradhan And vs Prasant Kumar Pradhan
2023 Latest Caselaw 1917 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 104 OF 2013
                      Bharati Behera @ Pradhan and             ....        Petitioners
                      another
                                                          Mr. S.B. Rath, Advocate
                                  on behalf of Mr. Prafulla Kumar Rath, Advocate
                                               -versus-
                      Prasant Kumar Pradhan                    ....     Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                           ORDER

     Order No.                            02.03.2023
        3.       1.      This matter is taken up through hybrid mode.

2. Judgment dated 12th November, 2013 (Annexure-1) passed by learned Judge, Family Court, Rourkela in Civil Proceeding No.250 of 2012 is under challenge in this RPFAM, whereby the Opposite Party has been directed to pay maintenance of Rs.5,000/- per month to Petitioner No.1 and Rs.3,000/- per month to Opposite Party No.2 with effect from the date of the application, i.e., from 24th August, 2011.

3. Mr. Rath, learned counsel appearing on behalf of Mr. Prafulla Kumar Rath, learned counsel for the Petitioners that inadvertently the RPFAM was filed assailing the order passed in a civil proceeding. Hence, he prays for withdrawal of the RPFAM and files a memo to that effect, which is taken on record.

4. Accordingly, the RPFAM stands dismissed as withdrawn.

                                                   (K.R. Mohapatra)
ms                                                       Judge