CRLR/5/2022
2022 Latest Caselaw 49 UK

                Office Notes,
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SL.           proceedings or
      Date                                    COURT'S OR JUDGES'S ORDERS
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                                  CRLR No.5 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. Rajendra Arya, learned counsel holding brief of Mr. Neeraj Garg, learned counsel for the revisionist.

Mr. J.S. Virk, learned Dy.A.G. for the State. Heard.

This criminal revision is preferred against the judgment and order dated 25.10.2021 passed by Judge, Family Court, Dehradun in Case No.555 of 2019, "Swati Singh Vs. Abhishek Verma".

Issue notice to the private respondent. Steps to be taken within seven days. List on 07.03.2022.

(R.C. Khulbe, J.) 05.01.2022 Sukhbant