Biswaranjan Bairiganjan @ ... vs Sandhya Rani Barada
2023 Latest Caselaw 5712 Ori

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              RPFAM No. 68 OF 2017
                              Biswaranjan Bairiganjan @ Shahadev ....        Petitioner
                                                       Mr. Ashok Kumar Das, Advocate
                                                        -versus-
                              Sandhya Rani Barada                       ....     Opp. Party


                                   CORAM:
                                   JUSTICE K.R. MOHAPATRA
                                                    ORDER

            Order No.                              10.05.2023
                 4.      1.      This matter is taken up through hybrid mode.

2. Judgment dated 28th January, 2017 passed by learned Judge, Family Court, Khurda in Criminal Petition No.124 of 2015 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 filing of the application, i.e., from 17th August, 2015.

3. Mr. Das, learned counsel for the Petitioner by filing a memo submits that he has no instruction in the matter. Memo is taken on record.

4. In view of the memo filed, the RPFAM is dismissed for non-prosecution.

5. Interim order dated 21st December, 2017 passed in Misc. Case No.333 of 2017 stands vacated. MADHU Digitally signed by MADHUSMITA SMITA SAHOO Date: 2023.05.11 SAHOO 12:42:37 +05'30' (K.R. Mohapatra) ms Judge