Singuluri Veera Kumar, vs The State Of Ap Rpe By Is Pp Hyd., 3 ...
2023 Latest Caselaw 4209 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                        Crl.R.C.No.1636 of 2011

                          PROCEEDING SHEET

Sl.                                                              OFFICE
      DATE                         ORDER
No.                                                               NOTE
02. 12.09.2023 AVRB,J:

                    Sri      A.S.Virat,   learned    counsel,
              representing      learned   counsel    for   the
              petitioner, represents that appropriate orders
              may be passed in this Criminal Revision Case.
                    None represented for respondent No.1.

As verified, this Criminal Revision Case is filed against the order of the learned Judge, Additional Family Court, in I.A.No.487 of 2010, under which the learned Family Court Judge, ordered interim maintenance in favour of the respondents. Though there was interim stay on 10.08.2011, but in view of the judgment of the Hon'ble Supreme Court regulating the period of stay, this Court would like to know about the status of F.C.O.P. No.1013 of 2010 on the file of Judge, Additional Family Court, Visakhapatnam.

At this stage, learned counsel who represented learned counsel for the petitioner seeks time to make proper clarification in this regard.

List the matter on 14.09.2023.

_________ AVRB,J MH