Subodh Badaik vs Sumitra Badaik
2023 Latest Caselaw 1949 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 2 OF 2014
                      Subodh Badaik                             ....       Petitioner
                                                            Mr. C.R. Kar, Advocate
                                                 -versus-
                      Sumitra Badaik                            ....      Opp. Party
                                                                               None

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             03.03.2023
        7.       1.      This matter is taken up through hybrid mode.

2. Judgment dated 22nd November, 2013 (Annexure-1) passed by learned Judge, Family Court, Rourkela in Criminal Proceeding No.59 of 2011 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.2,000/- per month to the Opposite Party from the date of the application, i.e., from 25th July, 2011.

3. Mr. Kar, learned counsel for the Petitioner submits that he has no instruction in the matter. He also files a memo to that effect, which is taken on record.

4. In view of the memo filed, the RPFAM is dismissed for non-prosecution.

                                                     (K.R. Mohapatra)
ms                                                         Judge