Suryamani Sahoo vs Banaja Kumari Sahoo And Another
2023 Latest Caselaw 2196 Ori

Citation : 2023 Latest Caselaw 2196 Ori
Judgement Date : 16 March, 2023

Orissa High Court

Suryamani Sahoo vs Banaja Kumari Sahoo And Another on 16 March, 2023

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                RPFAM No.70 of 2016
                                 Suryamani Sahoo                           ....        Petitioner
                                                                                          None
                                                           -versus-
                                 Banaja Kumari Sahoo and another     ....     Opp. Parties
                                                      Mr. Rabindra Nath Prusty, Advocate

                                          CORAM:
                                          JUSTICE K.R. MOHAPATRA
                                                       ORDER

                Order No.                             16.03.2023

                 7.         1.      This matter is taken up through Hybrid mode.

2. None appears for the Petitioner at the time of call. Mr. Prusty, learned counsel for Opposite Parties is present.

3. Judgment dated 3rd March, 2016 passed by learned Judge, Family Court, Dhenkanal in Cr.P. No.62 of 2015 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 No.1 and Rs.2,000/- per month to the Opposite Party No.2 from the date of the order.

4. Since none appears for the Petitioner to pursue the matter, the RPFAM stands dismissed for non-prosecution.

5. Interim order dated 31st August, 2016 passed in Misc. Case No.208 of 2016 stands vacated.

(K.R. Mohapatra) Judge

s.s.satapathy