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Sasmita Mohapatra And Another vs Srasmini Ranjan Mohanty
2023 Latest Caselaw 6344 Ori

Citation : 2023 Latest Caselaw 6344 Ori
Judgement Date : 17 May, 2023

Orissa High Court
Sasmita Mohapatra And Another vs Srasmini Ranjan Mohanty 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. 126 OF 2018
                                               Sasmita Mohapatra and another           ....      Petitioners
                                                                             Miss Aisorya Dash, Advocate
                                                                on behalf of Mr. Arijeet Mishra, Advocate
                                                                      -versus-
                                               Srasmini Ranjan Mohanty                  ....     Opp. Party


                                                     CORAM:
                                                     JUSTICE K.R. MOHAPATRA
                                                                     ORDER
                       Order No.                                    17.05.2023
                             3.           1.       This matter is taken up through hybrid mode.

2. Judgment dated 6th December, 2017 (Annexure-2) passed by learned Judge, Family Court, Kendrapara in Criminal Proceeding No.83 of 2015 is under challenge in this RPFAM, whereby the Opposite Party has been directed to pay maintenance of Rs.3,500/- per month to Petitioner No.1 and Rs.1,500/- per month to Petitioner No.2 from the date of filing of the application, i.e., from 14th May, 2015.

3. Miss Dash, learned counsel being authorized by Mr. Mishra, learned counsel for the Petitioners by filing a memo prays for withdrawal of the RPFAM. Memo is taken on record.

4. In view of the memo filed, the RPFAM is dismissed as withdrawn.


                                                                           (K.R. Mohapatra)
               ms                                                                Judge





 

 
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