Orissa High Court

R. Tillotamma vs R. Trinath Reddy on 1 July, 2025

Author: M.S. Sahoo

Bench: M.S. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MATA No. 55 of 2013
            R. Tillotamma                ....                               Appellant
                                                               Represented by Adv.-
                                                           Mr. K.K. Swain, Advocate
                                                           Mrs. S. Behera, Advocate
                                              -versus-
            R. Trinath Reddy             ....                              Respondent
                                                               Represented by Adv.-


            CORAM:
                          JUSTICE DIXIT KRISHNA SHRIPAD
                          JUSTICE M.S. SAHOO
                                               ORDER

01.07.2025 Order No.

03. 1. Challenge in this appeal is to the judgment dated 20.03.2013 passed by the learned Judge, Family Court, Berhampur in Cr.P.No.42 of 2012. By said judgment, the petition under Section 125 Cr.P.C. (since repealed) was dismissed.

2. The matter was filed in the year, 2013 and a Co-ordinate Bench, by order dated 29.09.2014, granted two weeks' time to the appellant to change the nomenclature of the petition, as pointed out by the Stamp Reporter. However, the said order has not been complied with. Today, when the matter is taken up, learned counsel for the appellant files a memo that she has no instruction and the matter may be disposed of granting liberty to the appellant to file a fresh petition if cause of action survives.

3. In view of the memo filed, the matter stands disposed of with liberty as aforesaid.

( Dixit Krishna Shripad ) Judge

( M.S. Sahoo ) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court Date: 01-Jul-2025 18:51:14