MINTA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Today the record has been put up under the heading 'For Orders (On Petition) ', but with consent of the parties, I intend to dispose of this revision petition at this stage itself.

(2.) Heard learned counsels for the parties.

(3.) The petitioner is aggrieved by the order dtd. 8/5/2024 passed by the learned Principal Judge, Family Court, Saran at Chapra in Miscellaneous Case No. 119/2021, arising out of Maintenance Case No. 08(M)/2013 whereby and whereunder miscellaneous case filed on behalf of the petitioner has been dismissed.