Bijay Kumar Jena vs Minati Jena
2023 Latest Caselaw 6342 Ori

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 18-May-2023 10:05:33

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                RPFAM No. 145 OF 2018
                                               Bijay Kumar Jena                           ....       Petitioner
                                                                                                        None
                                                                         -versus-
                                               Minati Jena                              .... Opp. Party
                                                                             Mr. Tribhuban Sethi, Advocate

                                                    CORAM:
                                                    JUSTICE K.R. MOHAPATRA
                                                                     ORDER

                       Order No.                                    17.05.2023
                             6.           1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 19th April, 2018 (Annexure-1) passed by learned Judge, Family Court, Jajpur in Criminal Proceeding No.673 of 2011 (arising out of Cr.P. No.545 of 2009 of J.M.F.C., Cuttack) 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 from the date of filing of the application, i.e., from 15th September, 2008.

4. Mr. Sethi, learned counsel for the Opposite Party submits that due to non-payment of arrear maintenance, the Petitioner has been arrested and is in custody.

5. Since none appears for the Petitioner to pursue the matter, the RPFAM stands dismissed for non-prosecution.

                                                                             (K.R. Mohapatra)
               ms                                                                  Judge