Ranjit Kumar Mantry vs Rachana Mantry .... Opp. Party
2024 Latest Caselaw 471 Ori

Orissa High Court

Ranjit Kumar Mantry vs Rachana Mantry .... Opp. Party on 9 January, 2024

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Senior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 10-Jan-2024 11:58:51

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                              W.P.(C) No. 42246 OF 2023
                                               Ranjit Kumar Mantry                 ....               Petitioner
                                                                                                         None
                                                                          -versus-
                                               Rachana Mantry                                ....   Opp. Party


                                                    CORAM:
                                                    JUSTICE K.R. MOHAPATRA
                                                                     ORDER

                        Order No.                                   09.01.2024
                             3.           1.      This matter is taken up through hybrid mode.

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

3. This writ petition has been filed with a prayer to set aside the ex parte judgment dated 20th January, 2022 passed by learned Civil Judge (Senior Division), Banki in MAT (C.P.) Case No.4 of 2020, whereby allowing an application under Section 18 of the Hindu Adoption and Maintenance Act, 1956, the Petitioner has been directed to pay monthly maintenance of Rs.7,000/- to the Opposite Party throughout her life. The order was made effective from the date of application, i.e., from 13th February, 2020.

4. On perusal of the order sheet, it appears that learned counsel for the Petitioner also absent on the last occasion, i.e., on 11th December, 2023. As such, this Court feels that the Petitioner has lost interest in pursuing the writ petition.

5. Accordingly, the writ petition stands dismissed for non- prosecution.

                                                                             (K.R. Mohapatra)
                ms                                                                 Judge