CRLR/69/2021
2021 Latest Caselaw 943 UK

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                                  CRLR No.69 of 2021
                                  Hon'ble R.C. Khulbe, J.

Ms. Radha Arya, learned counsel for the revisionist.

Mr. T.C. Aggarwal, learned Dy. A.G. for the State.

This criminal revision is preferred against the judgment and order dated 21.09.20219 passed by the learned Additional Judge, Family Court, Roorkee, District Haridwar in Case No.279 of 2018, "Smt. Neelam Vs. Mohit, whereby the learned Family Court allowed the application for interim maintenance and directed the present revisionist to pay Rs.3,000/- per month to respondent no.2 and Rs.2,000/- per month to respondent no.3 as interim maintenance.

Since the revision is delayed, accordingly, delay condonation application has been moved.

Issue notice to respondent no.2. Steps to be taken within seven days.

List the matter on 03.05.2021. In the meantime, learned counsel for the revisionist will rectify the defect, as pointed out by the Registry.

(R.C. Khulbe, J.) 16.03.2021 Sukhbant