Sanjaya Kumar Sarangi vs Maheswata Mishra @ Sarangi And
2023 Latest Caselaw 6484 Ori

Citation : 2023 Latest Caselaw 6484 Ori
Judgement Date : 18 May, 2023

Orissa High Court

Sanjaya Kumar Sarangi vs Maheswata Mishra @ Sarangi And on 18 May, 2023

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication                       IN THE HIGH COURT OF ORISSA AT CUTTACK
Location: High Court of Orissa
Date: 19-May-2023 19:01:36
                                                         RPFAM No. 206 OF 2018
                                          Sanjaya Kumar Sarangi             ....                Petitioner
                                                                                               None
                                                                -versus-
                                          Maheswata Mishra @ Sarangi and            ....     Opp. Parties
                                          another


                                               CORAM:
                                               JUSTICE K.R. MOHAPATRA
                                                                ORDER

                         Order No.                             18.05.2023
                            4.       1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 24th February, 2018 (Annexure-1) passed by learned Judge, Family Court, Nayagarh in Crl. M.P. No.91 of 2017 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.3,000/- per month to Opposite Party No.1 and Rs.1,000/- per month to Opposite Party No.2 from the date of filing of the petition, i.e., from 1st May, 2017.

4. There is a delay of fifty six days in filling the RPFAM. Although notice in the limitation matter was directed to be issued vide order dated 21st December, 2018 in I.A. No.307 of 2018, but due to non-filing of the requisites, the same could not be issued. In the meantime, more than four years have elapsed.

5. Since none appears for the Petitioner to pursue the matter, I.A. No.307 of 2018 filed for condonation of delay is dismissed. Consequently, the RPFAM stands dismissed being barred by limitation.

(K.R. Mohapatra) Judge Rojalin