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Rabindra Kumar Sahoo vs Sashi Sahoo And Others
2023 Latest Caselaw 6157 Ori

Citation : 2023 Latest Caselaw 6157 Ori
Judgement Date : 16 May, 2023

Orissa High Court
Rabindra Kumar Sahoo vs Sashi Sahoo And Others on 16 May, 2023
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 16-May-2023 19:29:08

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                RPFAM No. 325 OF 2017
                                               Rabindra Kumar Sahoo                       ....        Petitioner
                                                                                                         None
                                                                          -versus-
                                               Sashi Sahoo and others                     ....     Opp. Parties


                                                    CORAM:
                                                    JUSTICE K.R. MOHAPATRA
                                                                     ORDER
                     Order No.                                      16.05.2023
                           4.             1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 30th August, 2017 (Annexure-2) passed by learned Judge, Family Court, Bhubaneswar in Criminal Proceeding No.13 of 2015 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.3,900/- per month to each of Opposite Party Nos.1 and 2 from the date of filing of the application, i.e., from 19th January, 2015.

4. There is a delay of eleven days in filing the RPFAM. Although Misc. Case No.454 of 2017 has been filed for condonation of delay, but the same has not yet been moved.

5. Since none appears for the Petitioner, Misc. Case No.454 of 2017 is dismissed. Consequently, the RPFAM stands dismissed being barred by limitation.

6. Interim order dated 11th January, 2018 passed in Misc. Case No.460 of 2017 stands vacated.


                                                                             (K.R. Mohapatra)
             ms                                                                    Judge


 

 
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