Sanjeet @ Sanjit Kumar Sahoo vs Chinmayee Prusty @ Sahoo And
2023 Latest Caselaw 4981 Ori

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              RPFAM No. 3 OF 2017
                              Sanjeet @ Sanjit Kumar Sahoo           ....       Petitioner
                                                 Mr. Bhawani Sankar Panigrahi, Advocate
                                                     -versus-
                              Chinmayee Prusty @ Sahoo and               ....    Opp. Parties
                              another
                                                                                        None

                                   CORAM:
                                   JUSTICE K.R. MOHAPATRA
                                                    ORDER

            Order No.                              02.05.2023
                  6.     1.      This matter is taken up through hybrid mode.

2. Judgment dated 18th November, 2016 passed by learned Judge, Family Court, Dhenkanal in Cr.P. No.74 of 2015 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.3,000/- per month to Opposite Party No.1 and Rs.2,000/- per month to Opposite Party No.2 from the date of filing of the application, i.e., from 30th May, 2015.

3. Mr. Panigrahi, learned counsel for the Petitioner by filing a memo submits that he has no instruction in the matter. Hence, he prays for withdrawal of the RPFAM.

4. Accordingly, the RPFAM is disposed of as withdrawn.

5. Interim order dated 11th April, 2017 passed in Misc. Case MADH Digitally signed No.6 of 2017 stands vacated.

      by
USMIT MADHUSMITA
      SAHOO
A     Date:
      2023.05.04
SAHOO 11:01:16 +05'30'                                     (K.R. Mohapatra)
     ms                                                          Judge