Biswa Ranjan Sarangi vs Snigdha Ram Dash
2023 Latest Caselaw 2141 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     RPFAM No. 39 OF 2014
                      Biswa Ranjan Sarangi               ....        Petitioner
                                                Mr. Basudev Pujari, Advocate
                                           -versus-
                      Snigdha Ram Dash                       .... Opp. Party
                                                  Mr. Akansh Acharya, Advocate
                                    on behalf of Mr. Dhananjaya Mund, Advocate

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             14.03.2023
        6.       1.      This matter is taken up through hybrid mode.

2. Judgment dated 19th February, 2014 passed by learned Judge, Family Court, Bhawanipatna in Criminal Proceeding No.200 of 2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.2,500/- per month to the Opposite Party from the date of the application, i.e., from 12th December, 2011.

3. Mr. Acharya, learned counsel appearing on behalf of Mr. Mund, learned counsel for the Opposite Party submits that they have instruction to submit that the Opposite Party has passed away in the meantime.

4. Mr. Pujari, learned counsel for the Petitioner submits that he has no instruction to that effect. If the wife of the Petitioner has passed away in the meantime, nothing remains to be adjudicated in this RPFAM.

5. Accordingly, the RPFAM is disposed of as infructuous.

6. Interim order dated 9th April, 2014 passed in Misc. Case No.57 of 2014 stands vacated.

                                                   (K.R. Mohapatra)
ms                                                       Judge