Khirod Kumar Nayak vs Durgadevi Nayak And Another
2023 Latest Caselaw 5711 Ori

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               RPFAM No. 13 OF 2008
                              Khirod Kumar Nayak                         ....       Petitioner
                                                                                       None
                                                     -versus-
                              Durgadevi Nayak and another                ....    Opp. Parties


                                   CORAM:
                                   JUSTICE K.R. MOHAPATRA
                                                    ORDER

            Order No.                              10.05.2023
                2.       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 purportedly challenging the judgment dated 25th July, 2008 passed by learned Judge, Family Court, Cuttack in C.P. No.630 of 2002, whereby the Petitioner has been directed to pay maintenance of Rs.2,000/- per month to the Opposite Parties from the date of filing of the application, i.e., from 13th December, 2002 along with litigation cost of Rs.2,000/-.

4. Although the matter was filed on 25th August, 2008, no step thereafter has been taken either to remove the defects, as pointed out by the S.R. or to get the matter listed for admission.

5. Since none appears for the Petitioner to pursue the matter, the RPFAM stands dismissed for non-prosecution. MADHU Digitally signed by MADHUSMITA SMITA SAHOO Date: 2023.05.11 SAHOO 12:41:38 +05'30' (K.R. Mohapatra) ms Judge