CRLR/353/2023
2023 Latest Caselaw 1741 UK

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                                          CRLR No. 353 of 2023
                                          Hon'ble Rakesh Thapliyal, J.

Mr. Akshay Pradhan, learned counsel for the revisionist.

Mrs. Pushpa Bhatt, learned Deputy Advocate General for the State/respondent no. 1.

The present criminal revision is preferred against the judgment and order dated 18.01.2023 passed by the Additional Family Judge, Roorkee, District Haridwar in Case No. 41 of 2018, Smt. Monika Chaudhary Vs. Rajat Rathi.

Since, there is a delay of 37 days, therefore, the notice is required to be issued to respondent no. 2.

Let the notices be issued to respondent no. 2.

The counsel for the revisionist will take the steps to serve the respondent no. 2, by normal mode of service, within a week.

List this matter on 21.07.2023.

(Rakesh Thapliyal, J.)

03.07.2023 Ujjwal