Citation : 2023 Latest Caselaw 6483 Ori
Judgement Date : 18 May, 2023
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 19-May-2023 18:08:31
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No. 229 OF 2018
Nagendra Das .... Petitioner
Mr. Ashok Kumar Sahoo, Advocate
-versus-
Sarojin Das .... Opp. Party
None
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 18.05.2023
6. 1. This matter is taken up through hybrid mode.
2. Judgment dated 15th March, 2017 (Annexure-1) passed by learned Judge, Family Court, Kendrapara in Criminal Proceeding No.421 of 2011 (C.R.P. No.406 of 2013) is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.2,500/- per month to the Opposite Party from the date of the application, i.e., from 25th July, 2011.
3. Mr. Sahoo, learned counsel for the Petitioner by filing a memo submits that he has no instruction in the matter. Hence, he prays for withdrawal of the RPFAM.
4. In view of the memo filed, the RPFAM is dismissed as withdrawn.
5. Interim order dated 22nd August, 2019 passed in I.A. No.334 of 2018 stands vacated.
(K.R. Mohapatra)
ms Judge
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