Bairagi Charan Dash vs Babita Kumari Satapathy
2023 Latest Caselaw 4850 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       RPFAM No. 322 OF 2017
                      Bairagi Charan Dash                        ....       Petitioner
                                                                               None
                                                -versus-
                      Babita Kumari Satapathy                    ....    Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

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

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

3. Judgment dated 7th November, 2017 passed by learned Judge, Family Court, Berhampur, Ganjam in Criminal Proceeding No.13 of 2017 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 filing of the application, i.e., from 11th January, 2017.

4. From the order sheet, it appears that on the last occasion, i.e., on 2nd September, 2021, none had appeared on behalf of the Petitioner to pursue the matter. Office note discloses that admission notice issued on the Opposite Party returned unserved with an endorsement "addressee left".

5. Since none appears for the Petitioner to pursue the matter, the RPFAM stands dismissed for non-prosecution.

                                                   (K.R. Mohapatra)
ms                                                       Judge