Citation : 2023 Latest Caselaw 5710 Ori
Judgement Date : 10 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No. 104 OF 2017
Gayatri Sahu .... Petitioner
Mr. Rajesh Kumar Mahapatra, Advocate
-versus-
Susant Kumar Sahoo .... Opp. Party
Mr. Manas Chand, Advocate
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 10.05.2023
5. 1. This matter is taken up through hybrid mode.
2. Judgment dated 12th December, 2016 (Annexure-2) passed by learned Judge, Family Court, Berhampur, Ganjam in Criminal Proceeding No.148 of 2014 is under challenge in this RPFAM, whereby the Opposite Party has been directed to pay maintenance of Rs.10,000/- per month to the Petitioner from the date of the order.
3. Copy of the RPFAM was not served on Mr. Chand, learned counsel for the Opposite Party, who is appearing in the connected matter for the Petitioner.
4. In view of the order passed today (10th May, 2023) in RPFAM No.109 of 2017, no further order is required to be passed in this RPFAM.
5. Accordingly, thIS RPFAM is disposed of in terms of the order passed in RPFAM No.109 of 2017. MADHU Digitally signed by
SMITA MADHUSMITA SAHOO
SAHOO Date: 2023.05.11 12:43:03 +05'30' (K.R. Mohapatra) ms Judge
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