Kishore Ch. Rout @ Kishor Rout vs Sakuntala Rout And Another
2023 Latest Caselaw 5378 Ori

Citation : 2023 Latest Caselaw 5378 Ori
Judgement Date : 5 May, 2023

Orissa High Court

Kishore Ch. Rout @ Kishor Rout vs Sakuntala Rout And Another on 5 May, 2023

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              RPFAM No. 101 OF 2017
                              Kishore Ch. Rout @ Kishor Rout            ....       Petitioner
                                                                Mr. P.R. Chhatoi, Advocate
                                                      -versus-
                              Sakuntala Rout and another                 ....    Opp. Parties


                                   CORAM:
                                   JUSTICE K.R. MOHAPATRA
                                                    ORDER

            Order No.                              05.05.2023
                4.       1.      This matter is taken up through hybrid mode.

2. Judgment dated 19th December, 2016 passed by learned Judge, Family Court, Kendrapara in Criminal Proceeding No.56 of 2013 (306 of 2005) is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.1,000/- per month to each of the Opposite Parties from the date of filing of the application, i.e., from 12th May, 2005.

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

4. There is a delay of five days in filing the RPFAM, which has not yet been condoned.

5. Accordingly, Misc. Case No.131 of 2017 filed for condonation of delay is dismissed. Consequently, the RPFAM stands dismissed being barred by limitation. MADHU Digitally by signed

SMITA MADHUSMITA SAHOO

SAHOO Date: 2023.05.05 18:42:50 +05'30' (K.R. Mohapatra) ms Judge