Madras High Court
Yoga vs P.Raj Kumar on 14 February, 2020
Author: R.Mahadevan
Bench: R.Mahadevan
Crl.R.C.No.1411 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.02.2020
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
Crl.R.C.No.1411 of 2017
Yoga ... Petitioner
Vs.
P.Raj Kumar ... Respondent
Prayer: Criminal Revision Case filed under Sections 397 r/w 401
of the Criminal Procedure Code seeking to call for records and set
aside the impugned order passed by the learned Judge, Family Court
at Vellore in F.C.M.C.No.91 of 2014 dated 02.08.2017.
For Petitioner : No appearance
For Respondent : Mr.L.Rajasekar
ORDER
The challenge made in this Criminal Revision Case is to the order dated 02.08.2017 passed by the Family Court, Vellore in FC.MC.No.91 of 2014, whereby, the case filed by the petitioner / wife seeking monthly maintenance of Rs.30,000/- per month from the respondent, was dismissed. http://www.judis.nic.in Crl.R.C.No.1411 of 2017 R.MAHADEVAN, J.
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2.Today, when the matter was taken up for hearing, the learned counsel for the respondent / husband submitted that during the pendency of this case, the petitioner got remarried.
3.On the other hand, there is no representation for the petitioner either in person or through her learned counsel, on the previous hearing i.e., on 10.02.2020 as well as today.
4.Hence, this Criminal Revision Case is dismissed for non-prosecution.
14.02.2020 kas Speaking Order/ Non Speaking Order Index: Yes/ No Internet: Yes/ No To Family Court Vellore Crl.R.C.No.1411 of 2017 http://www.judis.nic.in