Dilip Sharma vs The State Of Jharkhand & Anr
2021 Latest Caselaw 4998 Jhar

                           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        Cr. Revision No. 303 of 2019
                                              ....

                 Dilip Sharma                                        ....     Petitioner
                                              Versus
                The State of Jharkhand & Anr.                         .... Opp. Parties
                                              ....
                 CORAM:           HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Petitioner               : Mr. Rohit Roy, Adv.
                For the State                    : APP
                For the O.P. No.2                : Mr. Pratiush Lala, Adv.
                                                 ....

The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.

....

05/22.12.2021 Adjournment has been sought on behalf of the revisionist.

Learned counsel for the O.P. No.2 while referring to judgment of the Hon'ble Supreme Court in the case of Pratima Devi & Anr. Vrs. Anand Prakash passed in Criminal Appeal No.1399 of 2019 dated 16.09.2019 has submitted that the execution of maintenance cannot be stayed.

In view of above fact, the matter is adjourned to be listed in the second week of January, 2022.

It is made clear that no further adjournment will be granted.

(Rajesh Kumar, J.) Shahid/