Sarhaq Ali vs State Of U.P.
2018 Latest Caselaw 2744 ALL

Citation : 2018 Latest Caselaw 2744 ALL
Judgement Date : 22 September, 2018

Allahabad High Court

Sarhaq Ali vs State Of U.P. on 22 September, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CRIMINAL REVISION No. - 1111 of 1994
 

 
Revisionist :- Sarhaq Ali
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- S.R. Verma
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Called in revised. Sri S.R. Verma, learned counsel for the revisionist is absent.

By way of this revision, Farhad Ali has challenged the maintenance granted to his wife way back in the year 1991. This Court had granted interim relief.

I do not find that any case is made out to interfere in the well reasoned order of the Family Court passed in Case No.814 of 1991 in favour of Parveen Akhtar.

The revision is dismissed.

Order Date :- 22.9.2018

Mukesh

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