CRLR/509/2023
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Uttarakhand High Court

CRLR/509/2023 on 7 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                   CRLR No.509 of 2023
                                   Hon'ble Pankaj Purohit, J.

Mr. Vinay Bhatt, learned counsel for the revisionist.

2. This revision is directed against the judgment dated 24.05.2023 passed by the Judge, Family Court, Almora in Misc. Crl. Case No.56 of 2021, whereby the maintenance to the tune of Rs.3,000/- and Rs.2,000/- p.m. to the revisionists respectively from the date of application has been awarded.

3. Notice was issued to the respondent. Office report shows that the same has been served upon the respondent personally but none turns up on his behalf.

4. Admit the revision.

5. Send for the TCR.

6. List for final hearing on 03.09.2025.

(Pankaj Purohit, J.) 07.07.2025 R.Dang