Bijaya Kumar Pattnaik vs Pratima Sethi
2023 Latest Caselaw 5487 Ori

Citation : 2023 Latest Caselaw 5487 Ori
Judgement Date : 8 May, 2023

Orissa High Court

Bijaya Kumar Pattnaik vs Pratima Sethi on 8 May, 2023

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               RPFAM No. 131 OF 2017
                              Bijaya Kumar Pattnaik                    ....       Petitioner
                                                      Mr. Chiranjib Mohapatra, Advocate
                                                   on behalf of Mr. Jaydeep Pal, Advocate
                                                        -versus-
                              Pratima Sethi                            ....     Opp. Party
                                                                                     None

                                    CORAM:
                                    JUSTICE K.R. MOHAPATRA
                                                    ORDER

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

2. Judgment dated 1st December, 2016 (Annexure-3) passed by learned Judge, Family Court, Bhubaneswar in Criminal Proceeding No.70 of 2012 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.2,500/- per month to the Opposite Party from the date of the order.

3. Mr. Mohapatra, learned counsel appearing on behalf of Mr. Pal, learned counsel for the Petitioner by filing a memo submits that the Petitioner has died in the meantime. He also files a copy of the death certificate, which discloses that the Petitioner has died on 31st October, 2022.

4. In view of the above, the RPFAM has become infructuous.

5. Accordingly, the RPFAM is disposed of as infructuous. MADHU Digitally by signed

SMITA MADHUSMITA SAHOO

SAHOO 14:33:26 +05'30' Date: 2023.05.08 (K.R. Mohapatra) ms Judge