REGENT COMPUTRONICS PVT. LTD.

URVASHI AGGARWAL Appellant

V/S

Inderpaul Aggarwal Respondents

Referred Judgements :-

KIRTIKANT D VADODARIA VS. STATE OF GUJARAT [REFERRED TO]
S GOPAL REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
INDIAN HANDICRAFTS EMPORIUM VS. UNION OF INDIA [REFERRED TO]
SAVITABEN SOMABHAI BHATIYA VS. STATE OF GUJARAT [REFERRED TO]
SHANTHA ALIAS USHADEVI VS. B G SHIVANANJAPPA [REFERRED TO]
RITA DUTTA VS. SUBHENDU DUTTA [REFERRED TO]
CHATURBHUJ VS. SITA BAI [REFERRED TO]
AMARENDRA KUMAR PAUL VS. MAYA PAUL [REFERRED TO]
SANJEEV KAPOOR VS. CHANDANA KAPOOR [REFERRED TO]

JUDGEMENT

(1.) This Application under Sec. 482 Cr.P.C. has been filed for seeking the review of the Order of this Hon'ble Court dtd. 14/6/2021 in Criminal Revision Petition 549/2021 wherein this Court had granted a sum of Rs.15,000.00 per month as interim maintenance to the revisionist/Petitioner No.1 till the Petitioner No. 2 completes his graduation or starts earning, whichever is earlier.

(2.) Mr. Digvijay Rai, Counsel for the Respondent, has put forth four grounds for recalling the Order dtd. 14/6/2021 rendered by this Hon'ble Court:

(3.) This Court has heard the submissions of the learned Counsel for the Respondent and perused the material on record.

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URVASHI AGGARWAL Vs. INDERPAUL AGGARWAL

Referred Judgements :-

JUDGEMENT

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