Shabbir Ahmad vs State Of U.P. & Another
2013 Latest Caselaw 1138 ALL

Citation : 2013 Latest Caselaw 1138 ALL
Judgement Date : 22 April, 2013

Allahabad High Court

Shabbir Ahmad vs State Of U.P. & Another on 22 April, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 1329 of 2009
 

 
Petitioner :- Shabbir Ahmad
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Rajeev Kumar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the revisionist is present and submits that counter affidavit has not been filed.

A perusal of the record shows that opportunity of hearing and notice with regard to the same has already been served on the opposite party. Very initial order dated 9.4.2009 clearly shows that only 50% maintenance amount is directed that it shall remain stayed. Regarding remaining 50% of the amount, no document has been filed or shown to prove that it is being regularly paid.

Due to non compliance of the order of the court and also by efflux of time, it appears that the revision has become infructuous and it is accordingly dismissed.

The revision is dismissed as infructuous.

Order Date :- 22.4.2013

Monika