Laxmidhar Muduli vs Hemalata Muduli And Another
2023 Latest Caselaw 6162 Ori

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                             RPFAM NO. 115 OF 2022
                                               Laxmidhar Muduli                 ....                  Petitioner
                                                                                                        None
                                                                       -Versus-
                                               Hemalata Muduli and another                ....      Opp. Parties



                                                    CORAM:
                                                    JUSTICE K.R. MOHAPATRA

                                                                      ORDER

                    Order No.                                        16.05.2023

                        4.                1.      This matter is taken up through hybrid mode.

2. Judgment dated 30th April, 2022 (Annexure-5) passed by learned Judge, Family Court, Jajpur in Criminal Proceeding No.71 of 2016 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.4,000/- per month to the Opposite Party No.1-Wife from the date of application, i.e. 20th June, 2016.

3. This matter was earlier dismissed for non-prosecution pursuant to the order dated 23rd September, 2023. Subsequently, it was restored pursuant to the order dated 21st April, 2023 passed in CMAPL No.640 of 2022. Today, none appears for the Petitioner to pursue the matter. As such, this Court feels that the Petitioner has lost interest in pursuing the RPFAM.

4. Accordingly, the RPFAM stands dismissed for non- Signature Not Verified prosecution.

Digitally Signed Signed by: BIJAY KUMAR SAHOO Designation: Ex-Secretary Reason: Authentication (K.R. Mohapatra) bks Location: High Court of Orissa, Cuttack Date: 17-May-2023 11:02:31 Judge