Abhai Raj vs Smt. Anupam & Anr.
2017 Latest Caselaw 6572 ALL

Citation : 2017 Latest Caselaw 6572 ALL
Judgement Date : 9 November, 2017

Allahabad High Court

Abhai Raj vs Smt. Anupam & Anr. on 9 November, 2017

Bench: Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- CRIMINAL REVISION No. - 1146 of 2017
 

 
Revisionist :- Abhai Raj
 
Opposite Party :- Smt. Anupam & Anr.
 
Counsel for Revisionist :- Rakesh Kumar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mahendra Dayal,J.

Heard learned counsel for revisionist and perused the impugned Award.

It has been submitted on behalf of revisionist that the appeal filed by the revisionist against the order passed under Section 18 of the Domestic Violence Act was allowed on merit but on an application made by the revisionist, the order was recalled.

The submission on behalf of the appellant is that the order which has been passed on merit was not liable to be recalled. The Court below committed gross illegality in recalling the order.

Issue notice to the opposite party no.1 returnable at an early date.

List in first week of December, 2017.

Order Date :- 9.11.2017

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