CRLR/606/2019
2021 Latest Caselaw 604 UK

                Office Notes,
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                                  CRLR No. 606 of 2019

                                  Hon'ble N.S. Dhanik, J.

Mr. Rajat Mittal, learned counsel for the applicant.

Mrs. Manisha Rana Singh, learned A.G.A. for the State.

Mr. Atul Bahuguna, learned counsel holding brief of Ms. Anjali Benjwal, learned counsel for the respondent no. 2.

At the joint request of learned counsel for the parties, list this matter on 16.03.2021.

Parties shall appear in person on the next date fixed.

In the meantime, it is directed that, till the next date of listing, the effect and operation of the impugned judgment and order dated 28.08.2019 passed by the learned Judge Family Court, Haridwar in Criminal Case No. 225 of 2016, "Santosh Rani vs. Anurag Badoni", shall remain stayed, if the revisionists pays Rs. 50,000/- to the respondent no. 2 within a period of two weeks from today.

(N.S. Dhanik, J.) 02.03.2021

AK