Sanjay Kumar vs Kiran Kumari And Others
2023 Latest Caselaw 1954 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        RPFAM No. 27 OF 2015
                      Sanjay Kumar                           ....       Petitioner
                                               Mr. Khitish Kumar Jena, Advocate
                                 on behalf of Mr. Pabitra Kumar Nayak, Advocate

                                                -versus-
                      Kiran Kumari and others                 ....     Opp. Parties
                                                                            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 18th August, 2014 (Annexure-1) passed by learned Judge, Family Court, Rourkela in Criminal Proceeding No.52 of 2012 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.10,000/- to Opposite Party No.1 and Rs.4,500/- per month to Opposite Party Nos.2 and 3 from the date of the application, i.e., from 7th May, 2012.

3. Mr. Jena, learned counsel being authorized by Mr. Nayak, learned counsel for the Petitioner submits that they have 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 stands dismissed for non-prosecution.

                                                  (K.R. Mohapatra)
ms                                                      Judge