Palivela Kondayya, vs Palivela Appalanarasa And ...
2021 Latest Caselaw 4563 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No.Crl.R.C.No.1966 of 2006

                            PROCEEDING SHEET

Sl.   DATE                              ORDER                           OFFICE
No.                                                                      NOTE
03.   09.11.2021 RNT, J

                         No representation for the petitioner.
                         This revision has been filed challenging the
                 judgment and order dated 24.08.2006, passed by
                 the Judicial First Class Magistrate, Tuni whereby
                 the maintenance has been awarded in favour of
                 the respondent-wife.

There was an interim stay subject to the condition of the petitioner paying/depositing Rs.700/- per month on or before 5th of every succeeding month and also arrears, if any within a period of four weeks, with a specific condition that within a stipulated period, if the petitioner fails to comply the conditions of the interim stay, the stay granted shall stand vacated without any further reference to the Court.

No one responds for the 1st respondent as well.

Sri Venkata Sai, Special Assistant Public Prosecutor representing the 2nd respondent/State is present.

In the interest of justice, the matter is adjourned for two weeks.

List the matter on 23.11.2021 under the caption "for dismissal".

________ RNT, J Gk