SHANKAR KUMAR Vs. ANCY ALPHONSON

JUDGEMENT

(1.) Revisionist has taken exception to order dtd. 28/8/2023 whereby, learned Trial Court has closed his opportunity to file reply to the petition filed by respondent No.1 under Sec. 125 Cr.P.C.

(2.) Admittedly, respondent No.1 had filed a petition seeking maintenance under Sec. 125 Cr.P.C., which is pending adjudication before the learned Principal Judge, Family Court, New Delhi District, Patiala House Court and is now fixed for 30th instant.

(3.) When the above petiton was taken up by the learned Trial Court on 28/8/2023, the right to file reply was closed while observing that there was no explanation as to why the same had not been filed within the time granted by the Court.