S. Maheswari vs M. Srinivasan
2021 Latest Caselaw 15257 Mad

                                                            1

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 29.07.2021

                                                         CORAM :

                                   THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                             Crl.RC(MD)No. 712 of 2016

                  S. Maheswari                           ...Petitioner/Appellant/Petitioner

                                                           Vs.

                  M. Srinivasan                          ...Respondent/Respondent/Respondent

                  PRAYER: Criminal Revision filed under Section 397 r/w 401 of the
                  Criminal Procedure Code, to set aside the Judgment in M.C. No. 4 of 2015
                  dated 20.09.2016, of the Family Court of Madurai and call for the records
                  and may be directed to pay a sum of Rs.15,000/-per month towards the
                  petitioner towards monthly maintenance from the date of filing of the
                  petition.


                                        For Petitioner    : No appearance
                                        For Respondent : No appearance

                                                          *****

                                                         ORDER

When the Criminal revision case was taken up for hearing there was no

representation on behalf of the petitioner. In the earlier three occasions also

there was no representation on behalf of the petitioner. Therefore, the

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Criminal Revision case was directed to be posted today, i.e., on 29.07.2021,

under the caption 'for dismissal'.

2. Even today, neither the petitioner nor his counsel is present in this

Court to prosecute the case. There is no representation on the side of the

respondent.

3. Therefore, this Criminal Revision Case stands dismissed for non

prosecution.

                  Index :Yes/No                                                         29.07.2021
                  Internet    :Yes/No
                  ksa

Note:In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.

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To

1. The Judge, Family Court, Madurai.

2. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

3. The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/

S.ANANTHI, J.

ksa

Order made in Crl.RC(MD)No.712 of 2016

29.07.2021

https://www.mhc.tn.gov.in/judis/