Sri Patel Sri Ramulu Shanker Rao , vs Smt.P Sarojini And Another,
2022 Latest Caselaw 7008 Tel

         THE HONOURABLE SRI JUSTICE K.SURENDER

          CRIMINAL REVISION CASE No.755 OF 2009

JUDGMENT:

The petitioner who is the husband of the respondent filed

the present revision questioning the order dt.09.03.2009

passed by the Additional Metropolitan Sessions Judge for the

trial of JHCBBC-cum-Additional Family Court-cum-XXIII ACJ,

Hyderabad, in granting monthly maintenance.

Though the case was listed on 20.10.2022, 07.11.2022,

there was no representation on behalf of revision petitioner.

Even, when the matter is listed to-day, there is no

representation on behalf of revision petitioner.

The order challenged in the revision is of the year 2009.

No reasons to keep the revision petition pending.

Accordingly, the Criminal Revision Case is dismissed.

However, the petitioner is at liberty to move any forum, if the

cause survives.

Miscellaneous Petitions, if any, pending, shall also stand

closed.

__________________ K.SURENDER, J Date: 26.12.2022 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No.755 OF 2009

Dt. 26.12.2022

tk