Banamali Pradhan vs Swarnalata And Another
2023 Latest Caselaw 6047 Ori

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 15-May-2023 19:01:07
                                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                               RPFAM No. 61 OF 2018
                                               Banamali Pradhan                      ....       Petitioner
                                                                     Mr. Prasanta Kumar Nanda, Advocate
                                                                        -versus-
                                               Swarnalata and another               .... Opp. Parties
                                                                  Mr. Rajesh Kumar Mohapatra, Advocate

                                                    CORAM:
                                                    JUSTICE K.R. MOHAPATRA
                                                                    ORDER

                     Order No.                                     15.05.2023
                           8.             1.      This matter is taken up through hybrid mode.

2. Judgment dated 20th January, 2018 (Annexure-1) passed by learned Judge, Family Court, Berhampur, Ganjam in Criminal Proceeding No.269 of 2016 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.8,000/- per month to the Opposite Party No.2 (minor daughter) from the date of filing of the petition, i.e., from 16th November, 2016.

3. Mr. Nanda, learned counsel for the Petitioner by filing a memo submits that he has no instruction in the matter. Hence, he prays for withdrawal of the RPFAM. Memo is taken on record.

4. Mr. Mohapatra, learned counsel for the Opposite Parties has no objection to the prayer made by learned counsel for the Petitioner.

5. In view of the memo filed, the RPFAM is dismissed as withdrawn.

                                                                          (K.R. Mohapatra)
              ms                                                                Judge