SABNAM Vs. IMRAN AHMAD

JUDGEMENT

(1.) This criminal revision is preferred against the judgment and order dated 14.01.2010 passed by the learned Additional Judge, Family Court, Rishikesh, District Dehradun in Misc. Criminal Case No.55 of 2008, "Smt. Sabnam & others" vs. Sri Imran Ahmad", whereby the learned court has partly allowed the application under Section 125 Cr.P.C. and rejected the claim of the revisionist no. 1 in respect of claiming maintenance from the respondent.

(2.) On 02.08.2017, the Court had passed the following order:- "There is no representation for the parties. Today, this revision is listed under Chapter 12 Rule 4. Since no steps have been taken by the revisionist so far, the criminal revision is dismissed."

(3.) Seeking recall of the aforesaid order, a restoration application has been filed with a delay of 718 days.