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CRLR/312/2021
2021 Latest Caselaw 4493 UK

Citation : 2021 Latest Caselaw 4493 UK
Judgement Date : 10 November, 2021

Uttarakhand High Court
CRLR/312/2021 on 10 November, 2021
                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      10.11.2021                        CRLR No. 312 of 2021
                                        Hon'ble Alok Kumar Verma, J.

Mr. Pawan Mishra, learned counsel for the revisionists.

Mrs. Pushpa Bhatt, learned Deputy Advocate General assisted by Mr. Siddhartha Bisht, learned Brief Holder for the State.

This criminal revision has been filed against the ex-parte judgment and order dated 06.10.2021, passed by the learned Judge, Family Court, Dehradun, whereby the learned Family Court has awarded the maintenance of Rs.30,000/- per month to the revisionist nos. 2 & 3.

The learned counsel for the revisionists submitted that this revision has been filed for enhancement of the maintenance amount.

Admit.

Issue notice to the respondent no.1. Steps to be taken within a week. Post this case on 04.01.2022.

(Alok Kumar Verma, J.) 10.11.2021

Neha

 
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