CRLR/492/2023
2023 Latest Caselaw 2134 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      08.08.2023                        CRLR No.492 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Proposed Revision has been filed challenging the judgment dated 29.05.2023, passed by learned Judge, Family Court, Haldwani, District Nainital in Miscellaneous Criminal Case No.105 of 2020, filed under Section 125 of the Code of Criminal Procedure, 1973, by which, learned Judge has directed the revisionist-opposite party to pay Rs.3,500/- to his wife and Rs.3,000/- per month to his minor daughter for their maintenance.

2. Heard Mr. D.C.S. Rawat, learned counsel for revisionist and Mrs. Manisha Rana Singh, learned A.G.A. assisted by Mr. P.S. Uniyal, learned Brief Holder for State.

3. Mr. D.C.S. Rawat, Advocate, has submitted that in compliance of the order dated 08.03.2021, passed by learned Judge, Family Court on interim maintenance application, revisionist is paying Rs.4,500/- per month to the respondent no.2 regularly.

4. Issue notice to respondent no.2 before Admission.

5. Steps to be taken within a week.

6. List on 04.10.2023.

(Alok Kumar Verma, J.) 08.08.2023

Neha