Citation : 2023 Latest Caselaw 6390 Ori
Judgement Date : 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. 150 OF 2018
Anita Panda and another .... Petitioner
None
-versus-
Srikanta Panda .... Opp. Party
None
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 17.05.2023
4. 1. This matter is taken up through hybrid mode.
2. None appears for the parties at the time of call.
3. Judgment dated 22nd February, 2018 passed by learned Judge, Family Court, Berhampur in Criminal Proceeding No.109 of 2013 is under challenge in this RPFAM, whereby the Opposite Party has been directed to pay maintenance of Rs.2,000/- per month to Petitioner No.1 and Rs.1,000/- per month to Petitioner No.2 from the date of the order.
4. Since none appears for the parties, this Court feels that they have lost interest in pursuing the RPFAM.
5. Accordingly, the RPFAM stands dismissed for non- prosecution.
(K.R. Mohapatra)
ms Judge
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