Milli Srichandan And Another vs Bijaya Kumar Srichandan
2023 Latest Caselaw 2299 Ori

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 RPFAM No. 93 of 2013
                                 Milli Srichandan and another          ....       Petitioners
                                                           Mr. Parth Sarathi Das, Advocate

                                                           -versus-
                                 Bijaya Kumar Srichandan                   ....       Opp. Party


                                          CORAM:
                                          JUSTICE K.R. MOHAPATRA
                                                       ORDER

                Order No.                             21.03.2023

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

2. Judgment dated 12th August, 2013 passed by learned Judge, Family Court, Khurda in Criminal Petition No.130 of 2013 is under challenge in this RPFAM, whereby the Opposite Party has been directed to pay maintenance of Rs.3,000/- per month to the Petitioner No.1 and Rs.1,500/- per month to Petitioner No.2 per month from the date of application, i.e., 4th May, 2013.

3. Learned counsel for the Petitioners by filing a memo submits that he has no instruction in the matter.

4. In view of the memo filed, the RPFAM is dismissed for non-prosecution. Memo so filed be kept on record.

(K.R. Mohapatra) Judge

s.s.satapathy