Durga Madhab Parida vs Monalisa Biswal
2023 Latest Caselaw 2137 Ori

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                RPFAM No. 231 of 2016
                                 Durga Madhab Parida                      ....       Petitioner
                                                                  Mr. Bisal Baivab, Advocate
                                              on behalf of Mr. Suvashish Pattanaik, Advocate
                                                           -versus-
                                 Monalisa Biswal                          ....        Opp. Party
                                                                                         None
                                          CORAM:
                                          JUSTICE K.R. MOHAPATRA
                                                      ORDER

                Order No.                            14.03.2023
                 11.        1.      This matter is taken up through Hybrid mode.

2. Judgment dated 28th November, 2016 passed by learned Judge, Family Court, Bhubaneswar in Criminal Proceeding No.59 of 2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.5,000/- per month to Opposite Party with effect from 9th April, 2013.

4. Mr. Baivab, learned counsel on behalf of Mr. Pattanaik, learned for the Petitioner submits that there is out of Court settlement between the parties and for that reason the Petitioner does not want to pursue the RPFAM.

5. Accordingly, the RPFAM is disposed of as withdrawn. Memo so filed be kept on record.

6. Interim order dated 28th February, 2017 stands vacated.

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