Pradipta Kumar Sahoo vs Namita Sahoo And Another
2023 Latest Caselaw 1919 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         RPFAM No. 33 OF 2013
                      Pradipta Kumar Sahoo                       ....       Petitioner
                                                                               None
                                                -versus-
                      Namita Sahoo and another                   ....    Opp. Parties


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                             ORDER

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

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

3. Judgment dated 27th April, 2012 passed by learned Judge, Family Court, Bhubaneswar in Crl. Proceeding No.181 of 2011 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.2,000/- per month to each of the Opposite Parties from the date of application, i.e., from 20th August, 2011.

4. On perusal of the record, it appears that there is a delay of two hundred seventy nine days in filing the RPFAM. Although vide order dated 15th May, 2013 passed in Misc. Case No.63 of 2013, notices were directed to be issued to the Opposite Parties in the matter of limitation, but no step was taken for issuance of notice, as yet.

5. In view of the above, Misc. Case No.63 of 2013 is dismissed. Accordingly, the RPFAM stands dismissed being barred by limitation.

                                                   (K.R. Mohapatra)
ms                                                       Judge