Biswaranjan Behera vs Sudhira Ganta & Another ... Opposite ...
2024 Latest Caselaw 16750 Ori

Orissa High Court

Biswaranjan Behera vs Sudhira Ganta & Another ... Opposite ... on 18 November, 2024

Author: G. Satapathy

Bench: G. Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                        RPFAM No.22 of 2024
       Biswaranjan Behera               ...            Petitioner
                                         Mr. A.Das, Advocate
         R
         O
         X


                            -versus-
       Sudhira Ganta & another          ... Opposite Parties


                              CORAM:
                       JUSTICE G. SATAPATHY
                            ORDER(ORAL)

Order No.                    18.11.2024

 06.          1.     This matter is taken up through Hybrid

Arrangement (Virtual/Physical Mode).

2. This is a revision petition by the petitioner- husband praying to set aside the impugned order dated 25.11.2023 passed by learned Judge Family Court, Parlakhemundi in Criminal Proceeding No. 11 of 2023 directing the petitioner to pay Rs.10,000/- per month to the opposite party No.1-cum-wife and Rs.5,000/- to opposite party No.2-cum-daughter.

3. In the course of hearing, when a question was asked as to whether the petitioner-husband by owning the daughter-cum-OP No.2 to be his own daughter has filed a separate proceeding, but he has disowned his relationship with the said daughter in the present proceeding, at that stage, Mr.Ashok Das, learned counsel for the petitioner only craves for a leave to withdraw the present revision petition by

praying to grant liberty to the petitioner to approach the concerned Court in appropriate application for setting aside the impugned order on the ground that he has not been heard in the matter.

4. In view of the aforesaid limited prayer as advanced for the petitioner, the present RPFAM stands disposed of as withdrawn with aforesaid liberty as prayed for.

The certified copy of the impugned order or judgment be returned back on proper substitution by filing the photocopy of it with duly authenticated.

(G. Satapathy) Judge

kishore

Signed by: KISHORE KUMAR SAHOO

Location: High Court of Orissa Date: 19-Nov-2024 13:05:33