Lavuri Koteshwara Rao vs State Of T.S, And 3 Others
2022 Latest Caselaw 6194 Tel

             THE HON'BLE Dr.JUSTICE G.RADHA RANI
               CRIMINAL REVISION CASE No.33 of 2020
     ORDER:

This Criminal Revision Case is filed against the judgment dated 08.11.

2019 passed in Criminal M.P.No.673 of 2019 in M.C.No.14 of 2019 on the

file of the Principal Judicial Magistrate of First Class, Kodad.

2. When the matter came up for hearing on 29.10.2022, there was no

representation by learned counsel for petitioner. The matter was posted to

28.11.2022 under the caption 'for dismissal'. Even today also, though the

matter is posted under the caption 'for dismissal', there is no representation by

learned counsel for petitioner as well as the learned counsel for the respondent

No.2 to 4.

3. Hence, the Criminal Revision Case is dismissed for default, confirming

the judgment dated 08.11. 2019 passed in Criminal M.P.No.673 of 2019 in

M.C.No.14 of 2019 on the file of the Principal Judicial Magistrate of First

Class, Kodad by granting interim maintenance of Rs.15,000/- to the

respondent Nos.2 to 4 (Rs.5000/- each to them ) from the date of filing of the

petition.

Miscellaneous petitions, if any pending shall stand closed.

___________________________ Dr.JUSTICE G.RADHA RANI

Date:28.11.2022 dgr/ss.

THE HON'BLE Dr. JUSTICE G.RADHA RANI

CRIMINAL REVISION CASE No.33 of 2020

Dt.28.11.2022

dgr/ss.