Arun Samal vs Banaja Basini Samal And Another
2023 Latest Caselaw 2102 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 212 OF 2016
                      Arun Samal                               ....       Petitioner
                                                       Mr. J.K. Khuntia, Advocate
                                                -versus-
                      Banaja Basini Samal and another          ....     Opp. Parties
                                                                             None

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

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

2. Judgment dated 29th October, 2015 passed by learned Judge, Family Court, Jajpur in Criminal Proceeding No.23 of 2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.1,500/- per month to Opposite Party No.1 and Rs.1,000/- per month to Opposite Party No.2 through her mother guardian from the date of application, i.e., from 20th March, 2013.

3. Mr. Khuntia, learned counsel for the Petitioner submits that he has no instruction in the matter.

4. Accordingly, the RPFAM is dismissed for non- prosecution.

5. Interim order dated 16th November, 2017 passed in Misc. Case No.225 of 2017 stands vacated.

                                                   (K.R. Mohapatra)
ms                                                       Judge