CRLR/555/2023
2023 Latest Caselaw 2224 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                             COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      11.08.2023                        CRLR No. 555 of 2023
                                        Hon'ble Alok Kumar Verma, J.

The challenge in the proposed Revision is to a judgment dated 16.05.2023, passed by learned Principal Judge, Family

of 2021, by which, learned Judge has directed the revisionist-opposite party to pay Rs. 4,000/- per month to his wife and Rs. 3,000/- per month to his minor son for their maintenance.

2. Heard Mr. Neeraj Garg, learned counsel for the revisionist and Mr. P.S. Uniyal, learned Brief Holder for the State.

3. Mr. Neeraj Garg, Advocate, submits that there may be a chance of re- conciliation between the parties.

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.) 11.08.2023 Shiksha