CRLR/11/2023
2023 Latest Caselaw 115 UK

Citation : 2023 Latest Caselaw 115 UK
Judgement Date : 7 January, 2023

Uttarakhand High Court

CRLR/11/2023 on 7 January, 2023

CRLR No.11 of 2023
Hon'ble Ravindra Maithani, J.

Ms. Shruti Joshi, Advocate for the revisionists.

Mr. V.K. Jemini, D.A.G. with Ms. Sonika Khulbe, Brief Holder for the State.

The challenge in this revision is made to judgment and order dated 14.12.2022, passed in Criminal Misc. Case No.48 of 2021, Smt. Prachi and Another Vs. Pankaj Semelti, by the court of Family Judge, Tehri Garhwal ("the case"). By it, the revisionist no.1 has been denied maintenance and her son has been awarded Rs.8,000/- per month.

Heard learned counsel for the revisionist and perused the record.

Having considered, this Court is of the view that this matter definitely requires deliberations.

Issue notice to the respondent no.2, returnable within four weeks.

Steps to be taken within a week. List this matter on 26.04.2023. Till then, operations of the impugned order shall remain in abeyance.

(Ravindra Maithani J.) 07.01.2023

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