Citation : 2023 Latest Caselaw 5575 Ori
Judgement Date : 9 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No. 89 OF 2017
Ranjan Kumar Lenka .... Petitioner
None
-versus-
Pranati Pratap @ Lenka .... Opp. Party
None
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 09.05.2023
4. 1. This matter is taken up through hybrid mode.
2. None appears for the parties at the time of call.
3. Judgment dated 21st January, 2017 (Annexure-4) passed by learned Judge, Family Court, Jajpur in Criminal Proceeding No.20 of 2013 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.5,000/- per month to the Opposite Party from the date of filing of the application, i.e., from 13th March, 2013.
4. Since none appears for the parties, this Court feels that they have lost interest in pursuing the RPFAM.
5. Accordingly, the RPFAM stands dismissed for non- prosecution.
6. Interim order dated 16th October, 2017 passed in Misc. Case No.328 of 2017 stands vacated. MADHU Digitally by signed
SMITA MADHUSMITA SAHOO
SAHOO Date: 2023.05.10 11:40:53 +05'30' (K.R. Mohapatra) ms Judge
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