Citation : 2023 Latest Caselaw 13390 Ori
Judgement Date : 30 October, 2023
Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 31-Oct-2023 10:32:14
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM NO.294 OF 2019
Subash Sahoo @ Subash Chandra .... Petitioner
Sahoo
Mr. Rama Chandra Rath, Advocate
-versus-
Rita Sahoo .... Opp. Party
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 30.10.2023
05. 1. This matter is taken up through hybrid mode.
2. This RPFAM has been filed assailing the judgment dated 30th August, 2019 passed by learned Judge, Family Court, Bhubaneswar in Criminal proceeding No.90 of 2014 directing the Petitioner to pay maintenance at the rate of Rs.3,000/- per month to the Opposite Party from the date of the order, i.e., 30th August, 2019.
3. Mr. Rath, learned counsel for the Petitioner submits that the matter has already been amicably settled between the parties. Hence, he does not want to praise the RPFAM.
4. Accordingly, this RPFAM is disposed of as withdrawn.
(K.R. Mohapatra) Judge
Rojalin
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