CRLR/81/2021
2021 Latest Caselaw 1067 UK

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                                  CRLR No.81 of 2021
                                  Hon'ble R.C. Khulbe, J.

Ms. Prabha Naithani, learned counsel for the revisionist.

Mr. Sachin Panwar, learned B.H. for the State.

This criminal revision is preferred against the judgment and order dated 07.11.2019 passed by the learned Judge Family Court, Haridwar in Criminal Case No.87 of 2019, Smt. Seema Dhiman & another vs. Amit Kumar, whereby the learned Family Court allowed the application for interim maintenance and directed the present revisionist to pay Rs.4,000/- per month to respondent no.2 and Rs.3,000/- per month to respondent no.3 as interim maintenance.

Since, the appeal is time barred, accordingly, delay condonation application has been moved.

Issue notice to respondent no.2. Steps within seven days by registered post acknowledgement due.

List this matter on 28.04.2021.

(R.C. Khulbe, J.) 22.03.2021 BS