SUDHIR SHRIVASTAVA Vs. PRATIBHA SRHIVASTAVA

JUDGEMENT

(1.) This criminal revision under Sec. 397, 401 of Cr.P.C. has been filed against the order dtd. 11/1/2022 passed by Principal Judge, Family court, Bhind in Case No.55/2020 by which the application filed by the respondents for grant of interim maintenance has been allowed and the respondent No.1 has been awarded an amount of Rs.4,000.00 per month and respondents No.2 to 4 have been awarded Rs.2,500.00 per month respectively by way of maintenance.

(2.) It is, accordingly, dismissed as withdrawn.