Smt.Sazid Bano vs State Of U.P.& Anothers.
2018 Latest Caselaw 4380 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CRIMINAL REVISION No. - 441 of 2007
 

 
Revisionist :- Smt.Sazid Bano
 
Opposite Party :- State Of U.P.& Anothers.
 
Counsel for Revisionist :- Shishir Pradhan
 
Counsel for Opposite Party :- Govt.Advocate,Dhirendra Singh
 

 
Hon'ble Mohd. Faiz Alam Khan,J.

List has been revised.

Learned counsel for the revisionist is present.

None present for opposite party No. 2 while learned A.G.A. is present for the State.

Learned counsel for the revisionist submits that the respondent No.2 is delaying the disposal of this revision and despite being provided so many opportunities his counsel is not argued in the case and, therefore, the revision be heard in absence of opposite party No.2.

No objection has been made by learned A.G.A. on the request of learned counsel for the revisionist.

It is also contended by learned counsel for the revisionist that by the pendency of this revision before this Court, the lower Court is not moving further into the matter in the execution application filed therein. Since there is no stay order passed by this Court in this revision restraining any Court from realising the amount of maintenance, there is no need to pass any order regarding realisation of maintenance allowance by the Court below.

On the request of learned counsel for the revisionist, the case is adjourned with a clear stipulation that if on the next date of listing, opposite party No.2 is not represented the case, shall be heard in absence and be decided in accordance with law.

List after two weeks.

Order Date :- 17.12.2018

Praveen