Sagar Ranjan Pal vs Italirani Pal And Another
2023 Latest Caselaw 5485 Ori

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 RPFAM No. 332 OF 2017
                              Sagar Ranjan Pal                            ....       Petitioner
                                                                                        None
                                                         -versus-
                              Italirani Pal and another                .... Opp. Parties
                                                    Ms. Pragnya Paramita Barika, Advocate
                                           on behalf of Mr. Gyaneswar Satapathy, Advocate

                                    CORAM:
                                    JUSTICE K.R. MOHAPATRA
                                                     ORDER

            Order No.                               08.05.2023
                 6.      1.       This matter is taken up through hybrid mode.

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

3. This RPFAM has been filed assailing the judgment dated 5th October, 2015 (Annexure-1 series) passed by learned Judge, Family Court, Bhubaneswar in Criminal Proceeding No.90 of 2013, whereby the Petitioner has been directed to pay maintenance of Rs.4,000/- per month to Opposite Party No.1 and Rs.3,000/- per month to Opposite Party No.2 from the date of filing of the application, i.e., from 27th May, 2013.

4. There is a delay of eight hundred sixteen days in filing the RPFAM, as pointed out by the S.R.. No step for condonation of delay has been taken, as yet.

5. In view of the above, the RPFAM stands dismissed being barred by limitation.

6. Interim order dated 26th April, 2018 passed in Misc. Case No.463 of 2017 stands vacated. MADHU Digitally by signed

SMITA MADHUSMITA SAHOO

SAHOO Date: 2023.05.08 14:35:37 +05'30' (K.R. Mohapatra) ms Judge