Citation : 2025 Latest Caselaw 5176 UK
Judgement Date : 31 October, 2025
Office Notes,
reports, orders
or proceedings
SL. Dat
or directions COURT'S OR JUDGE'S ORDERS
No. e
and Registrar's
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Signatures
CRLR No. 77 of 2025
Hon'ble Ashish Naithani, J.
Ms. Sukhwani Singh, learned counsel for the Revisionist.
2. Mr. Vikash Uniyal, learned Brief Holder for the State of Uttarakhand.
3. Mr. Ankit Rana, learned counsel holding brief of Mr. Sandeep Kothari, learned counsel for Respondent No. 2.
4. The present Criminal Revision has been filed with a prayer to stay the effect and operation of the judgment and order dated 19.11.2024, passed by the learned Principal Judge, Family Court, Rudrapur, District Udham Singh Nagar in Misc. Case No. 127 of 2019, "Km. Tanishka and Another vs. Pradeep Kumar."
5. Admit.
6. Issue notice to respondent no. 2.
7. Steps to be taken within a week.
8. Objections/Counter Affidavit, if any, be filed by the Respondents.
9. Mr. Ankit Rana, learned counsel for the Respondent No. 2, submits that till date no amount has been paid towards the compensation awarded by the court below and, therefore, opposes the interim relief sought by learned counsel for the applicant.
10. List this case on 16.12.2025.
11. The Revisionist has also filed Stay Application (I.A. No. 01 of 2025), seeking stay of the effect and operation of the aforesaid judgment and order dated 19.11.2024, passed by the learned Principal Judge, Family Court, Rudrapur, District Udham Singh Nagar in Misc. Case No. 127 of 2019, "Km. Tanishka and Another vs. Pradeep Kumar," during the pendency of the present revision.
12. Considering the facts and circumstances of the case, as an interim measure, it is directed that till the next date of listing, the effect and operation of the judgment and order dated 19.11.2024 passed by the learned Principal Judge, Family Court, Rudrapur, District Udham Singh Nagar in the aforesaid case, shall remain stayed, subject to the condition that the Revisionist shall pay 20% of the arrears of amount awarded before the concerned court.
13. The Stay Application (I.A. No. 01 of 2025) stands disposed of accordingly.
(Ashish Naithani, J.) 31.10.2025 Shiksha
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