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Kishore Ghadei vs Mitali @ Bishnupriya Ghadei And
2023 Latest Caselaw 6485 Ori

Citation : 2023 Latest Caselaw 6485 Ori
Judgement Date : 18 May, 2023

Orissa High Court
Kishore Ghadei vs Mitali @ Bishnupriya Ghadei And on 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. 146 OF 2018
                                               Kishore Ghadei                           ....       Petitioner
                                                                             Mr. Amitav Tripathy, Advocate
                                                                       -versus-
                                               Mitali @ Bishnupriya Ghadei 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. Judgment dated 3rd February, 2017 (Annexure-1) passed by learned Judge, Family Court, Nayagarh in Crl. M.P. No.325 of 2016 (arising out of C.M.C. No.81 of 2016) 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.2,000/- per month to Opposite Party No.2 from the date of filing of the application, i.e., from 19th August, 2016.

3. Mr. Triapthy, 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 In view of the memo filed, the RPFAM is dismissed as withdrawn.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 12th July, 2018 passed in I.A. No.201 of 2018 stands vacated.


                                                                            (K.R. Mohapatra)
                ms                                                                Judge

 

 
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