GANESH Vs. SANGEETA AND ORS.

JUDGEMENT

(1.) The present Revision is filed against the Judgment and Order passed by the learned Principal Judge, Family Court, Aurangabad dated 14/12/2000 in petition U/s 125 of the Code of Criminal Procedure bearing No. E232/ 1999, whereby the learned Court below was pleased to allow the petition filed by the present respondents U/s 125 of the Code of Criminal Procedure and the learned Court below was pleased to direct the present applicant to pay monthly maintenance of Rs. 300/- (Rupees Three Hundred only ) per month to the respondent No. 1 and Rs. 100/- (Rupees One Hundred only ) per month to the respondent No. 2 from the date of the petition U/s 125 of the Code of Criminal Procedure, also the respondents were entitled to have Rs. 300/- (Rupees Three Hundred only ) by way of costs from the present applicant.

(2.) In the present Revision Application, on 13/03/2001, notice before admission was issued and interim stay was granted in favoaur of the present applicant. The present Revision Application is admitted by this Court on 20/06/2001.

(3.) Today when the matter is called for its final hearing, neither the applicant nor his counsel is present. There is no request on the part of the learned counsel for the present applicant for adjournment.