Mogili Kuruma vs M.Saraswati

Heard learned counsel for the Parties.

This Court prima facie satisfies that the Appellant-Husband after taking back the draft of Rs.7,50,000/-(Rupees Seven Lakh Fifty Thousand) prepared in the name of the Respondent-Wife herein, though with the permission of the Court since the Respondent-Wife herein was not prepared to leave the matter on the aspect of divorce and settling the matter on permanent alimony, has started playing with the Court. There have been two postings of the matter in the meanwhile and on each occasion there has been request on behalf of the Appellant-Husband herein for adjournment on some plea or other.

For there is repeated avoiding of the Appellant-Husband herein, and this Court since does not find the present working address of the Appellant-Husband, directs the I.G., Crime Branch to trace out the present address of the Appellant-Husband herein through his mobile number (Mobile No.:6371599557) provided by his learned counsel and cause production of him before this Court at 10.30 A.M. through the concerned IIC tomorrow (05.09.2023).

It will also be open to the Appellant-Husband herein to appear on his own along with draft of Rs.7,50,000/-(Rupees Seven Lakh Fifty Thousand) in the name of the Registry of this Court as directed vide order of this Court dated 28.08.2023 and file application for modification of the mode of the appearance in the Court.

Put up this matter on 05.09.2023.

Free copy of this order be supplied to the learned State Counsel for onwards communication.

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