Madhusudan Pallei vs Jyostnarani Pallei .... Opp. Party
2024 Latest Caselaw 8555 Ori

Orissa High Court

Madhusudan Pallei vs Jyostnarani Pallei .... Opp. Party on 7 May, 2024

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                       RPFAM NO. 431 OF 2023
                                      Madhusudan Pallei                    ....       Petitioner
                                                                     Mr. P.K. Samal, Advocate
                                                            -versus-
                                      Jyostnarani Pallei                   .... Opp. Party


                                            CORAM:
                                            JUSTICE K.R. MOHAPATRA
                                                         ORDER

                Order No.                              07.05.2024
                    1.           1.       This matter is taken up through hybrid mode.

2. This RPFAM has been filed assailing the judgment dated 23rd December, 2022 passed by learned Judge, Family Court, Khurda at Banpur in Criminal Petition No.42 of 2019, whereby the Petitioner has been directed to pay maintenance of Rs.10,000/- per month to the Opposite Party No.1, Rs.15,000/- per month to the Opposite Party No.2 and Rs.5,000/- per month to the Opposite Party No.3 from the date of filing of the application under Section 125 Cr.P.C., i.e. 14th February, 2019.

3. Learned counsel for the Petitioner prays for withdrawal of the RPFAM. In support of his contention, he has filed a memo at Flag-A.

4. Accordingly, the RPFAM is dismissed as withdrawn.

Urgent certified copy of this order be granted on proper application.

bks (K.R. Mohapatra)

Location: High Court of Orissa, Cuttack