Dr. Sudha Gupta vs Dr.Rajesh Gupta
2016 Latest Caselaw 2585 ALL

Citation : 2016 Latest Caselaw 2585 ALL
Judgement Date : 13 May, 2016

Allahabad High Court

Dr. Sudha Gupta vs Dr.Rajesh Gupta on 13 May, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL REVISION No. - 657 of 1997
 

 
Revisionist :- Dr. Sudha Gupta
 
Opposite Party :- Dr.Rajesh Gupta
 
Counsel for Revisionist :- Pradeep Varma
 

 
Hon'ble Abhai Kumar, J.

The case is taken up in the revised.

None is present to press this revision on behalf of the revisionist.

The revisionist Dr. Sudha Gupta filed this revision against the order dated 30.04.1997 passed by Judge, Family Court, Jhansi, in Case No. 139 of 1994 (Dr. Sudha Gupta Vs. Dr. Rajesh Gupta), for maintenance under Section 125 Cr.P.C.

As per the law laid down by this Court, in the case of Jawahar Lal @ Jawahar Lal Jalaj Vs. The State of U.P. decided on 05.08.2015 passed in Case U/s 482/378/407 No. 1994 of 2011, this revision is dismissed in default for non-prosecution.

The interim order, if any, is vacated.

Order Date :- 13.5.2016

Vinod.

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