Citation : 2023 Latest Caselaw 1948 Ori
Judgement Date : 3 March, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No. 321 OF 2022
Rajat Kumar Sahoo .... Petitioner
Miss Baisakhi Mohanty, Advocate
on behalf of Mr. Prasanta Kumar Sahoo, Advocate
-versus-
Mitali Madhusmita and another .... Opp. Parties
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 03.03.2023 3. 1. This matter is taken up through hybrid mode.
2. The Petitioner in this RPFAM seeks to assail the judgment dated 11th November, 2022 (Annexure-4) passed by learned Judge, Family Court, Dhenkanal in Cr.P. No.133 of 2021, whereby the Petitioner has been directed to pay maintenance of Rs.10,000/- per month to each of the Opposite Parties from the date of filing of the application.
3. On perusal of the record, it appears that on the prayer of learned counsel for the Petitioner, the matter was adjourned on 16th December, 2022. Again on 27th January, 2023, a prayer for adjournment was made on behalf of the Petitioner and the matter stood adjourned to be listed today.
4. Miss Mohanty, learned counsel appearing on behalf of Mr. Sahoo, learned counsel for the Petitioner again prays for a short adjournment on the ground of illness of Mr. Sahoo, learned counsel.
5. In view of the fact that the matter has already been adjourned twice on the prayer of learned counsel for the Petitioner
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and there are numbers of learned counsel representing the Petitioner, this Court is not inclined to entertain the prayer made by Miss Mohanty, learned counsel appearing on behalf of Mr. Sahoo, learned counsel for the Petitioner.
6. Accordingly, the RPFAM stands dismissed for non- prosecution.
(K.R. Mohapatra)
ms Judge
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