Santanu Digal vs Lalita Digal And Another
2023 Latest Caselaw 6051 Ori

Citation : 2023 Latest Caselaw 6051 Ori
Judgement Date : 15 May, 2023

Orissa High Court

Santanu Digal vs Lalita Digal And Another on 15 May, 2023

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 15-May-2023 19:01:08
                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                 RPFAM No. 84 OF 2018
                                               Santanu Digal                               ....       Petitioner
                                                                                                         None
                                                                          -versus-
                                               Lalita Digal and another                    ....    Opp. Parties


                                                     CORAM:
                                                     JUSTICE K.R. MOHAPATRA
                                                                      ORDER

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

2. None appears for the Petitioner at the time of call.

3. Judgment dated 4th October, 2016 (Annexure-1) passed by learned Judge, Family Court, Phulbani in C.R.P. No.114 of 2015 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.2,000/- per month to Opposite Party No.1 and Rs.1,500/- per month to Opposite Party No.2 from the date of filing of the application, i.e., from 30th November, 2015.

4. There is a delay of three hundred eighteen days in filing the RPFAM. Although Misc. Case No.108 of 2018 has been filed for condonation of delay, but no step has yet been taken to move the same.

5. Since none appears for the Petitioner, Misc. Case No.108 of 2018 filed for condonation of delay is dismissed. Consequently, the RPFAM stands dismissed being barred by limitation.


                                                                             (K.R. Mohapatra)
              ms                                                                   Judge