CRLR/290/2020
2021 Latest Caselaw 4649 UK

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                                  CRLR No.290 of 2020
                                  Hon'ble R.C. Khulbe, J.

Mr. Aditya Singh, learned counsel for the revisionists.

Ms. Lubhna Jahan, learned counsel holding brief of Mr. Kurban Ali, learned counsel for the respondent.

Heard.

This criminal revision is preferred against the judgment and order dated 04.12.2019 passed by learned Principal Judge, Family Court, Dehradun in case no.158 of 2019, "Smt. Sushma Bhatia Vs. Shri Neeraj Bhatia".

The revision is time barred, accordingly, delay condonation application has been moved to condone the delay, which is supported by an affidavit.

Since, sufficient ground has been shown and learned counsel for the respondent has no objection, accordingly, delay condonation is allowed.

Admit.

List the matter on 02.12.2021 for hearing the revision.

(R.C. Khulbe, J.) 18.11.2021 Sukhbant