Rajendra Mohapatra vs Truptimayee Mishra @ Mohapatra ...
2023 Latest Caselaw 2593 Ori

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    RPFAM No. 57 of 2016
                                 Rajendra Mohapatra                   ....        Petitioner
                                                     Mr. Paresh Kumar Mohanty, Advocate
                                                        -versus-
                                 Truptimayee Mishra @ Mohapatra and ....       Opp. Parties
                                 another
                                                               Ms. Bharati Dash, Advocate
                                           CORAM:
                                          JUSTICE K.R. MOHAPATRA

                                                        ORDER

                Order No.                              29.03.2023
                 8.         1.      This matter is taken up through Hybrid mode.
                            2.      Judgment    and     order   dated   3rd   February,   2016

(Annexure-5) passed by learned Judge, Family Court, Puri in CRP No.74 of 2014 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.2,000/- per month to the Petitioner No.2 from the date of application, i.e., 14th May, 2014.

4. Learned counsel for the Petitioner on instruction submits that the parties are living jointly. Hence, he submits that the matter has become infructuous.

5. Ms. Dash, learned counsel for Opposite Parties agrees to such submission.

6. In view of submissions made by learned counsel for the parties, the RPFAM is disposed of as infructuous.

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