Jangalapalli Krishnaiah vs Jangalapalli Rajeswari 2 Others
2022 Latest Caselaw 8989 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No. Crl.R.C No.655 of 2009

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

6) 24.11.2022 AVRB, J

No representation for petitioner. Revision petitioner challenged the Judgment of II Additional District & Sessions Judge, Chittoor at Madanapalle in Criminal Revision Petition No.58 of 2008 whereunder the learned II Additional District & Sessions Judge reversed the order in M.C.No.2 of 2006 and granted maintenance to the petitioners therein. Challenging the same, the husband in the case, filed this Revision Case and though the matter is being listed from time to time, he is not getting ready and the learned counsel for petitioner is not making any representation.

Under the circumstances, list it on 27.12.2022 under the caption of "dismissal".

________ AVRB,J sj