Gopal Chandra Mishra vs Puspanjali Mishra And Another
2023 Latest Caselaw 2228 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 87 OF 2015
                      Gopal Chandra Mishra                   ....       Petitioner
                                                   Mr. Banamali Sahoo, Advocate
                                               -versus-
                      Puspanjali Mishra 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 June, 2015 (Annexure-3) passed by learned Judge, Family Court, Bhubaneswar in Criminal Proceeding No.213 of 2011 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.4,000/- per month to Opposite Party No.1 and Rs.1,000/- per month to Opposite Party No.2 from the date of filing of the application, i.e., from 16th September, 2011.

3. Mr. Sahoo, learned counsel by filing a memo prays for withdrawal of the RPFAM. Memo is taken on record.

4. Accordingly, the RPFAM is dismissed as withdrawn.

                                                  (K.R. Mohapatra)
ms                                                      Judge