P.C.TATIA, J. - (1.) Heard learned counsel for the writ petitioner.
(2.) No body appeared on behalf of respondent no. 2, even after fresh notice sent to the respondents on pleading of no instruction by respondents' counsel on 2nd September, 2011.
(3.) By this writ petition, the petitioner has challenged the order passed by the Appellate Court in Criminal Appeal No. 49 of 2007 by which the petitioner's appeal against the interim maintenance order dated 17.1.2007 and 12.2.2007, has been dismissed. It appears that the Trial Court awarded ad -interim maintenance to the respondents at the rate of 14,000/ -per month.;