AJAY RATURI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the impugned order dtd. 24/8/2022, passed in Case No. 57 of 2022, Smt. Anjana Raturi and Another Vs. Ajay Raturi, by the court of Principal Judge, Family Court, Dehradun ("the case").

(2.) Today, none is present for the revisionist. It is an admitted revision.

(3.) Heard learned counsel for the respondent nos. 2 and 3. The respondent no.2 is personally present. She also addressed the Court.