Gomulka Samantara vs Namita Ransingh
2023 Latest Caselaw 2103 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 156 OF 2016
                      Gomulka Samantara                      ....       Petitioner
                                                Mr. Prema Nanda Swain, Advocate
                                                -versus-
                      Namita Ransingh                         .... Opp. Parties
                                                    Mr. Debasish Sahoo, Advocate

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

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

2. Judgment dated 9th December, 2015 passed by learned Judge, Family Court, Khurda in Criminal Petition No.259 of 2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.3,000/- per month to the Opposite Party from the date of filing of the application, i.e., from 16th September, 2013.

3. Mr. Swain, learned counsel for the Petitioner by filing a memo submits that he has no instruction in the matter and files a memo to that effect, which is taken on record.

4. On perusal of the record, it appears that delay of one hundred forty six days in filing the RPFAM has not been condoned, as yet.

5. Accordingly, I.A. No.266 of 2019 filed for condonation of delay stands dismissed. Consequently, the RPFAM is dismissed being barred by limitation.

                                                   (K.R. Mohapatra)
ms                                                       Judge