Srinibas Das vs Sagarika Sethi And Another
2023 Latest Caselaw 6343 Ori

Citation : 2023 Latest Caselaw 6343 Ori
Judgement Date : 17 May, 2023

Orissa High Court

Srinibas Das vs Sagarika Sethi And Another on 17 May, 2023

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. 133 OF 2018
                                               Srinibas Das                               ....       Petitioner
                                                                                                        None
                                                                        -versus-
                                               Sagarika Sethi and another           .... Opp. Parties
                                                                        Mr. Arun Kumar Nayak, Advocate

                                                    CORAM:
                                                    JUSTICE K.R. MOHAPATRA
                                                                     ORDER

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

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

3. Judgment dated 26th March, 2018 passed by learned Judge, Family Court, Bhubaneswar in Criminal Proceeding No.167 of 2016 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.3,000/- per month to each of the Opposite Parties from the date of filing of the petition, i.e., from 1st September, 2016. The Petitioner has been further directed to pay Rs.3,750/- per month to each of the Opposite Parties as maintenance with effect from the date of the order.

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

5. Interim order dated 11th January, 2019 passed in I.A. No.180 of 2018 stands vacated.


                                                                            (K.R. Mohapatra)
               ms                                                                 Judge