SUSHIL KUMAR SINGH Vs. SHRUTI SINGH

JUDGEMENT

(1.) Crl.Rev. P.596/2016 & CRL.M.A.13783-13784/2016

(2.) Learned counsel for the petitioner submits that petitioner is not seeking to impugn the part of the order which proceeded ex-parte against the petitioner. He is impugning the part of the order which lists the petition for respondent's evidence.

(3.) The order dated 15.01.2016 reads as follows: