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Riyaz Ahmad @ Jhinna vs Kumari Sabreen Bano & Another
2013 Latest Caselaw 2188 ALL

Citation : 2013 Latest Caselaw 2188 ALL
Judgement Date : 15 May, 2013

Allahabad High Court
Riyaz Ahmad @ Jhinna vs Kumari Sabreen Bano & Another on 15 May, 2013
Bench: Ajai Lamba



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 208 of 2013
 

 
Petitioner :- Riyaz Ahmad @ Jhinna
 
Respondent :- Kumari Sabreen Bano & Another
 
Petitioner Counsel :- Shakeel Ahmad
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

It has been asserted that under an ex parte order, the petitioner is paying Rs.800/- per month to respondent no.1, his daughter.

An application for setting aside ex parte order to enable the petitioner to project his case before the court has been filed.

Issue notice to respondent no.1 through the Chief Judicial Magistrate Faizabad, returnable in six weeks.

Let the maintenance amount be continued to be paid.

Order Date :- 15.5.2013

A.Nigam

 

 

 
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