Mahendra Kumar Behera vs Chapala Nayak And Another
2023 Latest Caselaw 5486 Ori

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               RPFAM No. 105 OF 2017
                              Mahendra Kumar Behera                     ....      Petitioner
                                                                  Mr. Ashok Das, Advocate
                                                     -versus-
                              Chapala Nayak and another            .... Opp. Parties
                                                        Mr. Gopinath Mishra, Advocate

                                   CORAM:
                                   JUSTICE K.R. MOHAPATRA
                                                    ORDER

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

2. Judgment dated 28th December, 2016 (Annexure-5) passed by learned Judge, Family Court, Berhampur, Ganjam in Criminal Proceeding No.49 of 2012, whereby the Petitioner has been directed to pay maintenance of Rs.10,000/- per month to Opposite Party No.1 and Rs.5,000/- per month to Opposite Party No.2 from the date of filing of the petition, i.e., from 7th March, 2012.

3. In course of hearing, Mr. Das, learned counsel for the Petitioner prays for withdrawal of the RPFAM.

4. Accordingly, the RPFAM is dismissed as withdrawn.

5. Interim order dated 13th March, 2018 passed in Misc. Case No.54 of 2018 stands vacated.

MADHU Digitally signed by MADHUSMITA SMITA SAHOO Date: 2023.05.08 SAHOO 14:32:30 +05'30' (K.R. Mohapatra) ms Judge