Samir Ranjan Khatua vs Waheda Begum
2023 Latest Caselaw 2637 Ori

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  RPFAM No. 151 of 2016
                                 Samir Ranjan Khatua                         ....        Petitioner
                                                                                            None
                                                              -versus-
                                 Waheda Begum                                ....       Opp. Party

                                            CORAM:
                                           JUSTICE K.R. MOHAPATRA
                                                    ORDER

                Order No.                          31.03.2023
                 4.         1.      This matter is taken up through Hybrid mode.

2. None appears for the Petitioner at the time of call.

3. Judgment dated 5th May, 2016 passed by learned Judge, Family Court, Khurda in Criminal Petition No.113 of 2015 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.4,000/- per month to the Opposite Party from the date of application, i.e., 3rd August, 2015.

4. Although the matter was filed since 22nd July, 2016, but none had appeared for the Petitioner on 13th September, 2021 when the matter was taken up. Thereafter, no step has been taken to get the matter listed.

5. In view of the above, it appears that the Petitioner has lost interest to pursue the matter.

6. Accordingly, the RPFAM is dismissed for non- prosecution.

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