Santosh Kumar Sahoo And Another vs Narasingha Sahoo And Another
2023 Latest Caselaw 2226 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 15 OF 2016
                      Santosh Kumar Sahoo and another      ....      Petitioners
                                               Mr. Jyotirmaya Sahoo, Advocate
                                            -versus-
                      Narasingha Sahoo and another              ....     Opp. Parties


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             17.03.2023
        3.       1.      This matter is taken up through hybrid mode.

2. Judgment dated 17th October, 2015 passed by learned Judge, Family Court, Khurda in Criminal Petition No.8 of 2013 is under challenge in this RPFAM, whereby the Petitioners have been directed to pay maintenance of Rs.500/- per month to each of the Opposite Parties from the date of the order.

3. Mr. Sahoo, learned counsel for the Petitioners by filing a memo submits that he has no instruction in the matter. Memo is taken on record.

4. Perusal of the order sheet reveals that although the matter was filed on 22nd January, 2016, but no step either to remove the defect or to get the matter listed has yet been taken by learned counsel for the Petitioner.

5. In view of the memo filed, the RPFAM is dismissed for non-prosecution.

                                                   (K.R. Mohapatra)
ms                                                       Judge