CRLR/373/2023
2023 Latest Caselaw 1650 UK

                 Office Notes,
                reports, orders
SL.             or proceedings
       Date                                        COURT'S OR JUDGES'S ORDERS
No             or directions and
               Registrar's order
                with Signatures
      14.06.                       CRLR No.373 of 2023
      2023                         Hon'ble Alok Kumar Verma, J.

The challenge in the present proposed

Criminal Revision is to an ex-parte judgment dated

12.04.2023, passed by learned Judge, Family

Court, Haridwar in Original Suit No.250 of 2022,

"Smt. Rita Rothan vs. Preetam Singh Rana", by

which, the application, filed under Section 125 of

the Code of Criminal Procedure, 1973, has been

allowed ex-parte. Allowing the said application,

learned Judge has made a monthly allowance for

the maintenance of the respondent no.2, wife of

the proposed revisionist, at the rate of Rs.10,000/-

per month.

2. Heard Mr. Eshan Sachdeva, learned counsel

for the proposed revisionist through video

conferencing and Ms. Manisha Rana Singh, learned

AGA assisted by Mr. P.S. Uniyal, learned Brief

Holder for the State.

3. In the facts and circumstances of this case, it

would be appropriate to grant an opportunity of hearing to the respondent no.2 even before

passing any order on Admission.

4. Issue notice to the respondent no.2.

5. Steps to be taken within three days.

6. List on 30.06.2023.

(Alok Kumar Verma, J.) 14.06.2023 Pant/