CRLR/156/2017
2023 Latest Caselaw 852 UK

                Office Notes,
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      Date                                     COURT'S OR JUDGES'S ORDERS
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                                  CRLR No.156 of 2017
                                  Hon'ble Ravindra Maithani, J.

Mr. M.S. Bisht, Advocate for the revisionist.

None appears for the respondent. Instant revision was preferred against the judgment and order dated 24.03.2017, passed in Misc. Case No.50 of 2015, Smt. Anita Dabral vs. Pramod Dabral, by the court of Additional Judge, Family Court, Rishikesh, District Dehradun, by which an application filed by the revisionist under Section 125 of Cr.P.C. was dismissed. The revision was allowed on 09.04.2019.

Now, a correction application has been filed.

Heard learned counsel for the revisionist and perused the record.

Learned counsel for the revisionist would submit that, in fact, in the order dated 09.04.2019, the Court had used the word 'interim maintenance' instead of 'maintenance'. It is argued that in para 12 under directions also, this inadvertent error has been done.

Correction application is allowed. The word 'interim' as appeared in para 12 of the judgment dated 09.04.2019 is deleted, accordingly.

(Ravindra Maithani, J.) 28.03.2023

AK