PUSHKAR SINGH BANI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed Criminal Revision has been filed challenging the order dtd. 23/11/2022, passed by learned Judge, Family Court, Khatima, District Udham Singh Nagar in Miscellaneous Criminal Case No.141 of 2019, by which, the learned Judge has directed the revisionist to pay Rs.3,000.00per month to his wife, respondent no.2, for her interim maintenance from the date of the Application. The Criminal Revision has been filed along with an Application under Sec. 5 of the Limitation Act, 1963 to condone the delay of 38 days.

(2.) Revisionist ' Pushkar Singh Bani and respondent no.2 ' Smt. Neha Panu are present in-person.

(3.) Mr. Dushyant Mainali, learned counsel for the revisionist and Mr. Deep Prakash Bhatt, learned counsel for the respondent no.2.