CRLR/476/2023
2023 Latest Caselaw 1867 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      19.07.2023                        CRLR No.476 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Proposed Revision has been filed challenging the judgment dated 29.04.2023, passed by learned Judge, Family Court, Udham Singh Nagar in Miscellaneous Criminal Case No.295 of 2019, by which, learned Judge has allowed the application of respondent no.2-applicant, filed under Section 125 of the Code of Criminal Procedure, 1973 and directed the revisionist to pay Rs.6,000/- per month for her maintenance.

2. Heard Mr. Pooran Singh Rawat, learned counsel for proposed revisionist and Mrs. Manisha Rana Singh, learned A.G.A. assisted by Mrs. Shewali Joshi, learned Brief Holder for State.

3. Mr. Pooran Singh Rawat, Advocate, has submitted that revisionist does not want to press his interim relief application at this stage.

4. Issue notice to respondent no.2.

5. Steps to be taken within four days.

6. List on 04.09.2023.

(Alok Kumar Verma, J.) 19.07.2023

Neha