Shri. Omprakash S/O Khemraj Walde vs Smt. Bindu W/O Omprakash Walde
2022 Latest Caselaw 5604 Bom

                                                                                             (1)                                                 36.cri.revn.132.2022

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  NAGPUR BENCH : NAGPUR

                                      CRIMINAL REVISION APPLICATION NO.132 OF 2022

                                                                Omprakash s/o Khemraj Walde
                                                                             Vs.
                                                               Smt. Bindu w/o Omprakash Walde
              ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
           Office Notes, Office Memoranda of Coram,                                                                      Court's or Judge's orders
           appearances, Court's orders of directions
           and Registrar's orders
              ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                       Mr. Raju Kadu, Advocate for applicant.

                                                                                       CORAM :                      AVINASH G. GHAROTE, J.

DATE : 20/06/2022

Mr. Kadu, learned counsel for the applicant makes a statement that the entire arrears as per the judgment dated 17.2.2022 at the rate of Rs.8,000/- per month from 26.3.2018 have been cleared off by the applicant. He however, later by inviting my attention to para 12 of the revision application, states that the above statement is incorrect and the arrears of Rs.2,68,000/- were on the applicant, which would indicate that the same have not bee paid. This clearly indicates that an incorrect statement was made to the Court to mislead the Court, considering which, I am not inclined to interfere in the impugned order on the this sole ground.

The revision is therefore dismissed.

                                                                                                                                                       JUDGE
Digitally signed byANANT R
SARKATE                               Sarkate
Signing Date:20.06.2022
20:03