CRLR/49/2022
2022 Latest Caselaw 188 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                    COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLR No.49 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. Narendra Bali, learned counsel for the revisionist.

Mr. Pratiroop Pandey, learned Dy.A.G. for the State.

Heard.

This criminal revision is preferred against the judgment and order dated 13.12.2021 passed by Judge, Family Court, Haridwar in Misc. Case No.89 of 2021, "Rakesh Kumar Dhiman Vs. Meenakshi Sharma @ Dolly".

Admit.

Issue notice to the private respondent. Steps to be taken within seven days. List immediately thereafter. In the meantime, learned counsel for the revisionist will cure the defect(s) pointed out by the Registry.

(R.C. Khulbe, J.) Vacation Judge 27.01.2022 Sukhbant