SHIVA AGARWAL (SHIVWANI) Vs. STATE OF U P

JUDGEMENT

(1.) List is revised. Learned counsel for the revisionist is present.

(2.) Notice was served upon the opposite party no.2. However, no one appears to contest the claim so made by the present revisionist.

(3.) By means of the instant revision, challenge has been made to the judgment and order dated 18.01.2014 passed by the Additional Sessions Judge, Court No.4, Aligarh, in Criminal Appeal No.239 of 2013 Vinod Agarwal Vs. State of U.P. and another, allowing the appeal under Section 29 Protection of Women from Domestic Violence Act 2005, setting aside the ex parte order dated 28.09.2013 passed by the Additional Chief Judicial Magistrate, Court No.9 in Case No.550 of 2013 Shiva Agarwal Vs. Vinod Agarwal under Sections 18,19, 20, 21 and 22 Protection of Women from Domestic Violence Act 2005 (hereinafter referred to "as the Act") whereby interim maintenance has been granted in favour of the revisionist.