Mohammed Arif Khan vs State Of West Bengal & Anr
2023 Latest Caselaw 6330 Cal

20.09.2023 Sl. No.:31 Court No.30 BM CRR 1608 of 2019

Mohammed Arif Khan Vs.

State of West Bengal & Anr.

The present revision is of the year 2019 praying for

appropriate direction upon the opposite party to pay maintenance

along with accrued non-paid maintenance in terms of the judgment

and order dated 30th March, 2016 passed by the learned Principal

Judge, Family Court, Calcutta in Misc. Case No. 64 of 2014 under

Section 127 of the Code of Criminal Procedure.

As none appears for the the petitioner in spite of repeated calls

since the date of listing, the revisional application stands dismissed

for default.

Application, if any, connected thereto stands disposed of.

Interim order, if any, stands vacated.

Let a copy of the order be sent to the learned trial court for

compliance and to proceed with the trial in accordance with law.

( Shampa Dutt (Paul), J. )