Anand Pradhan vs A. Indira Patra
2023 Latest Caselaw 2352 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        RPFAM No. 134 OF 2014
                      Anand Pradhan                           ....       Petitioner
                                             Mr. Sidharth Goutam Dash, Advocate
                                 on behalf of Mr. Lalatendu Samantaray, Advocate
                                               -versus-
                      A. Indira Patra                          ....    Opp. Party
                                                                            None

                            CORAM:
                            JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             22.03.2023
        15.      1.       This matter is taken up through hybrid mode.

2. Judgment dated 26th August, 2014 passed by learned Judge, Family Court, Berhampur in Cr.P. No.201 of 2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.6,000/- per month to the Opposite Party from the date of filing of the petition, i.e., from 19th August, 2013.

3. Mr. Dash, learned counsel being authorized by Mr. Samantaray, learned counsel for the Petitioner by filing a memo submits that they have no instruction in the matter. Memo is taken on record.

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

5. Interim order dated 30th September, 2014 passed in Misc. Case No.219 of 2014 stands vacated.

                                                  (K.R. Mohapatra)
ms                                                      Judge