Sk. Wazeer Ahmed vs Nagina Banu And Another
2023 Latest Caselaw 5072 Ori

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                      RPFAM No.212 of 2017
                                      Sk. Wazeer Ahmed                           ....        Petitioner
                                                                                                 None
                                                                -versus-
                                      Nagina Banu and another                    ....     Opp. Parties
                                                                  Mr. Jayakrushna Mohapatra, Advocate
                                                             on behalf of Mr. Tanmaya Mishra, Advocate
                                                CORAM:
                                               JUSTICE K.R. MOHAPATRA
                                                            ORDER

                     Order No.                             03.05.2023
                       9.        1.      This matter is taken up through Hybrid mode.

2. None appears for the Petitioner at the time of call. Mr. Mohapatra, learned counsel on behalf of Mr. Mishra, learned counsel for Opposite Parties is present.

3. Judgment dated 1st March, 2017 (Annexure-2) passed by learned Judge, Family Court, Nabarangpur in Cr.P. No.41 of 2016 (MC No.98 of 2012), is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.3,500/- per month to the Opposite Party No.1 and Rs.2,000/- per month to the Opposite Party No.2 from the date of filing of the application

4. Since none appears to pursue the matter, the RPFAM stands dismissed for non-prosecution. SASANKA Digitally by SASANKA signed

5. Interim order dated 12th April, 2018 stands vacated. SEKHAR SEKHAR SATAPATHY SATAPAT Date:

2023.05.05 HY 19:52:03 +05'30' (K.R. Mohapatra) Judge s.s.satapathy