Niranjan Chhatria vs Hirabati Chhatria @ Harijan @ Hira
2023 Latest Caselaw 2596 Ori

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 RPFAM No. 84 of 2016
                                 Niranjan Chhatria                       ....       Petitioner
                                                                   Mr. N.R. Sahoo, Advocate
                                                 on behalf of Mr. Suryakanta Dash, Advocate
                                                          -versus-
                                 Hirabati Chhatria @ Harijan @ Hira      ....      Opp. Party
                                 Karuan

                                            CORAM:
                                           JUSTICE K.R. MOHAPATRA

                                                       ORDER

                Order No.                             29.03.2023
                 4.         1.       This matter is taken up through Hybrid mode.

2. Judgment and order dated 27th February, 2016 (Annexure-3) passed by learned Judge, Family Court, Bhawanipatna in Criminal Proceeding No.35 of 2015 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.1,500/- per month to the Opposite Party from the date of application, i.e., 6th November, 2015.

3. Learned counsel for the Petitioner by filing a memo in Court states that he has no instruction in the matter.

4. Accordingly, the RPFAM is dismissed for non- prosecution. Memo so filed be kept on record.

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