Jaya Narayana Patel vs Indu Patel And Another
2023 Latest Caselaw 2197 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  RPFAM No. 55 of 2017
                             Jaya Narayana Patel                      ....       Petitioner
                                                      Mr. Swayambhu Mishra, Advocate
                                               on behalf of Mr. Arijeet Mishra, Advocate
                                                     -versus-
                             Indu Patel and another                   ....    Opp. Parties
                                                         Mr. Rajendra N. Rout, Advocate
                                          CORAM:
                                         JUSTICE K.R. MOHAPATRA
                                                        ORDER

                Order No.                              16.03.2023
                 4.         1.        This matter is taken up through Hybrid mode.

2. Judgment dated 19th January, 2017 passed by learned Judge, Family Court, Jeypore in Criminal Proceeding No.13 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.5,000/- per month to the Opposite Party No.2 from the date of application, i.e., 7th February, 2015.

3. Mr. Mishra, learned counsel appearing on behalf of Mr. Arijeet Mishra, learned counsel for the Petitioner submits that the Petitioner has died in the meantime and a memo has been filed for withdrawal of the RPFAM. Memo so filed be kept on record.

4. In view of the memo filed, the RPFAM is dismissed as withdrawn.

5. Interim order dated 10th March, 2017 passed in Misc. Case No.75 of 2017 stands vacated.

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