Citation : 2023 Latest Caselaw 6161 Ori
Judgement Date : 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 19:30:55
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No. 122 OF 2018
Baina Muduli .... Petitioner
None
-versus-
Nirupama Muduli and others .... Opp. Parties
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 16.05.2023
3. 1. This matter is taken up through hybrid mode.
2. None appears for the Petitioner at the time of call.
3. Judgment dated 31st March, 2018 (Annexure-4) passed by learned Judge, Family Court, Bhubaneswar in Criminal Proceeding No. 168 of 2014 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.1,500/- per month to each of the Opposite Parties from the date of filing of the application, i.e., from 3rd December, 2014.
4. Although the matter was listed on 17th April, 2019, no step thereafter has been taken to list the matter again. Thus, it appears that the Petitioner has lost interest in pursuing the RPFAM.
5. Accordingly the RPFAM stands dismissed for non- prosecution.
(K.R. Mohapatra) Judge
Rojalin
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!