Hemanta Kumar Padhi vs Sudhanshubala Das
2023 Latest Caselaw 2100 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 211 OF 2016
                      Hemanta Kumar Padhi                        ....       Petitioner
                                                                               None
                                                -versus-
                      Sudhanshubala Das                          ....    Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             13.03.2023
        5.       1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 29th April, 2016 passed by learned Judge, Family Court, Balasore in Cr.P. No.99 of 2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.5,000/- per month to the Opposite Party from the date of application.

4. Perusal of the order sheet reveals that although pursuant to the order dated 18th November, 2016, notice in the limitation matter was issued, but the same could not be served on the Opposite Party due to non-filing of the requisites. Hence, it appears that the Petitioner has lost interest in pursuing the RPFAM.

5. Accordingly, Misc. Case No.331 of 2016 filed for condonation of delay of ninety five days in filing the RPFAM is dismissed. Consequently, the RPFAM also stands dismissed being barred by limitation.

                                                   (K.R. Mohapatra)
ms                                                       Judge