Satyabrat Mangaraj vs Madhusmita Baral @ Mangaraj
2023 Latest Caselaw 2062 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 RPFAM No. 217 of 2016
                                Satyabrat Mangaraj                          ....        Petitioner
                                                                                           None
                                                            -versus-
                                Madhusmita Baral @ Mangaraj                 ....       Opp. Party
                                                                                          None
                                          CORAM:
                                          JUSTICE K.R. MOHAPATRA
                                                    ORDER

Order No. 10.03.2023 Misc. Case No.345 of 2016 & RPFAM No. 217 of 2016

5. 1. This matter is taken up through Hybrid mode.

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

3. Judgment dated 2nd May, 2013 passed by learned Judge, Family Court, Khurda in Criminal Petition No.102 of 2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance at the rate of Rs.3,000/- per month to the Opposite Party from the date of filing of the application, i.e., 8th April, 2013.

4. There is delay of 103 days in filing the RPFAM, as pointed out by SR. Since none-appears for the Petitioner at the time of call Misc. Case No.345 of 2016 filed for condonation of delay is dismissed. Consequently, the RPFAM also stands dismissed being barred by limitation.

(K.R. Mohapatra) Judge s.s.satapathy