Prasanta Kumar Swain @ Prasanta vs Ahalya Swain And Others
2023 Latest Caselaw 10586 Ori

Citation : 2023 Latest Caselaw 10586 Ori
Judgement Date : 1 September, 2023

Orissa High Court

Prasanta Kumar Swain @ Prasanta vs Ahalya Swain And Others on 1 September, 2023

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 01-Sep-2023 18:09:58

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                               RPFAM No. 61 OF 2020
                                               Prasanta Kumar Swain @ Prasanta             ....      Petitioner
                                               Swain
                                                                                                         None
                                                                         -versus-
                                               Ahalya Swain and others                     ....   Opp. Parties


                                                    CORAM:
                                                    JUSTICE K.R. MOHAPATRA
                                                                     ORDER

                        Order No.                                   01.09.2023
                              4.          1.      This matter is taken up through hybrid mode.

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

3. Judgment dated 25th November, 2019 passed by learned Judge, Family Court, Kendrapara in Criminal Proceeding No.129 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 each of the Opposite Party Nos.2 and 3 from the date of filing of the petition, i.e., from 24th September, 2016.

4. Although the matter was filed on 24th February, 2020 and it was once listed on 16th July, 2020, but thereafter no step has yet been taken to get the matter listed.

5. Since none appears for the Petitioner, this Court feels that he has lost interest in pursuing the matter.

6. Accordingly, the RPFAM stands dismissed for non- prosecution.



                                                                            (K.R. Mohapatra)
                ms                                                                Judge