Citation : 2023 Latest Caselaw 4978 Ori
Judgement Date : 2 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No. 297 OF 2017
Ranjita Behera and another .... Petitioners
None
-versus-
Ranjan Kumar Behera .... Opp. Party
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 02.05.2023
3. 1. This matter is taken up through hybrid mode.
2. None appears for the Petitioner at the time of call.
3. Judgment dated 5th August, 2017 passed by learned Judge, Family Court, Rourkela in Criminal Proceeding No.77 of 2015 is under challenge in this RPFAM, whereby the Opposite Party is directed to pay maintenance of Rs.8,000/- per month to Petitioner No.1 and Rs.6,000/- per month to Petitioner No.2 from the date of filing of the application, i.e., from 4th September, 2015.
4. Although there is a delay of seven days in filing the RPFAM, but, as yet, no step has been taken for condonation of delay. It also appears that the matter was filed on 10th November, 2017 and since then, the Petitioner has not taken any step either to remove the defect or to get the matter listed.
5. In view of the above, this Court feels that the Petitioner has lost interest in pursuing the RPFAM.
6. Accordingly, the RPFAM is dismissed being barred by Digitally signed limitation.
MADH byMADHUSMITA USMITA SAHOO Date:
SAHOO 2023.05.04
11:04:20 +05'30' (K.R. Mohapatra)
ms Judge
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