CRLR/493/2023
2023 Latest Caselaw 1946 UK

               Office Notes,
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SL.
       Date    or directions                     COURT'S OR JUDGES'S ORDERS
No
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      25.07                     CRLR No.493 of 2023
      .2023                     ble Alok Kumar Verma, J.

Proposed Revision has been filed challenging the judgment dated 25.04.2023, passed by learned Judge, Family Court, Dehradun in Criminal Case No.308 of 2019, by which, learned Judge allowing the Application, filed under Section 125 of the Code of Criminal Procedure, 1973, has directed the revisionist - opposite party to pay Rs.19,000/- per month to the respondent nos.2 to 4 for their maintenance.

2. Heard Mr. Raj Kumar Singh, learned counsel for the proposed revisionist and Mrs. Manisha Rana Singh, learned AGA assisted by Mr. P.S. Uniyal, learned Brief Holder for the State.

3. Issue notice to the respondent no.2. Steps to be taken within forty eight hours.

4. List on 17.08.2023.

(Alok Kumar Verma, J.) 25.07.2023 Pant/