Shyam Sagar Munda vs Punam Sanga
2023 Latest Caselaw 4028 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
        Criminal Revision No. 1123 of 2022
Shyam Sagar Munda                    ....    ... Petitioner
                 Versus
Punam Sanga                          ....    ... Opp. Party
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the Petitioner : Mr. S.K. Vishwakarma, Advocate For the O.P. : Mr. Sumit Prakash, Advocate

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Order No.08/dated 17.10.2023

I.A.No.8155 of 2023

Learned Counsel Mr. S.K. Vishwakarma on behalf of the

petitioner and on behalf of the Opposite Party, learned Counsel

are present.

2. The learned Counsel for the petitioner has submitted that he

does not want to press I.A.No.8155 of 2023.

3. Learned Counsel for the Opposite Party has no objection for

the same.

4. As prayed, I.A.No.8155 of 2023 is dismissed being not

pressed.

Criminal Revision No. 1123 of 2022

The instant Cr. Revision is against the Judgment dated

04.12.2021 passed by the learned Chief Judicial Magistrate,

Khunti in Maintenance Case No. 02 of 2017 wherein the

petitioner was directed to pay the amount of Rs.18,000/- per

month as maintenance to the Opposite Party.

2. Admit.

3. L.C.R. has already been received.

4. List for hearing on 28.11.2023.

(Subhash Chand, J.) P.K.S