Citation : 2023 Latest Caselaw 15217 Ori
Judgement Date : 29 November, 2023
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Senior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 30-Nov-2023 18:17:14
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No. 293 OF 2023
Prasanta Kumar Mishra .... Petitioner
None
-versus-
Nirupama Mishra and others .... Opp. Parties
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 29.11.2023
2. 1. This matter is taken up through hybrid mode.
2. None appears for the Petitioner at the time of call.
3. This RPFAM has been filed assailing the judgment dated 26th July, 2023 (Annexure-2) passed by learned Judge, Family Court, Jajpur in Cr.P.(Exn) Case No.108 of 2022, whereby D.W. and conditional N.B.W. was issued against the Petitioner for realization of arrear maintenance.
4. The matter was listed on 11th October, 2023 on which date, it was adjourned. Today, none appears for the Petitioner to pursue the matter.
5. In view of the above, the RPFAM stands dismissed for non-prosecution.
(K.R. Mohapatra)
ms Judge
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