Sashikanta Saibabu vs Madhusmita Mediniray And Another
2023 Latest Caselaw 4841 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 79 OF 2010
                      Sashikanta Saibabu                         ....       Petitioner
                                                            Mr. S.P. Dhal, Advocate
                                             -versus-
                      Madhusmita Mediniray and another             ....   Opp. Party
                                                                               None

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             01.05.2023
        5.       1.      This matter is taken up through hybrid mode.

2. Judgment dated 1st December, 2010 (Annexure-1) passed by learned Judge, Family Court, Balasore in Cr.P. No.66 of 2010 (Misc. Case No.31 of 2007) is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.5,000/- per month to the Opposite Party from the date of filing of the application, i.e., from 27th July, 2001.

3. Mr. Dhal, learned counsel for the Petitioner submits that he has no instruction in the matter.

4. None appears for the Opposite Party although she is represented through learned counsel.

5. In view of the above, the RPFAM is dismissed for non- prosecution.

6. Interim order dated 17th February, 2011 passed in Misc. Case No.133 of 2010 stands vacated.

                                                    (K.R. Mohapatra)
ms                                                        Judge