Bhaskara Sahu @ Umakanta Sahu vs Julie @ Jharana Sahu .... Opp. Party
2024 Latest Caselaw 542 Ori

Orissa High Court

Bhaskara Sahu @ Umakanta Sahu vs Julie @ Jharana Sahu .... Opp. Party on 10 January, 2024

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

Signature Not Verified
Digitally Signed
Signed by: SASANKA SEKHAR SATAPATHY
Reason: Authentication
Location: HIGH COURT OF ORISSA CUTTACK
Date: 11-Jan-2024 18:17:30




                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 RPFAM No.126 OF 2019

                                 Bhaskara Sahu @ Umakanta Sahu                           Petitioner
                                                                       Mr. Trilochan Nanda, Advocate

                                                             -versus-

                                 Julie @ Jharana Sahu                          ....    Opp. Party

                                         CORAM:
                                         JUSTICE K.R. MOHAPATRA
                                                      ORDER

           Order No.                                10.01.2024
              3.            1.       This matter is taken up through hybrid mode.

2. Petitioner in this RPFAM seeks to assail the judgment judgement dated 19th April, 2019 (Annexure-1) passed by learned Judge, Family Court, Bargarh in Criminal Misc. Case No.58 of 2017 directing the Petitioner to pay maintenance of Rs.3,000/- per month to the Opposite Party with effect from the date of filing of the case, i.e., 6th June, 2017.

3. Mr. Nanda, learned counsel for the Petitioner submits that the RPFAM has already become infructuous and he prays for withdrawal of the same. He has also filed a memo to that effect, which is at Flag-'B'.

4. In view of the submission made by learned counsel for the Petitioner, the RPFAM is dismissed as withdrawn.

5. Interim order dated 1st July, 2019 passed in IA No.234 of 2019 stands vacated.

(K.R. Mohapatra) Judge s.s.satapathy