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Judgment
11 paragraphs · 260 wordsAlok Kumar Verma, J
Proposed Criminal Revision has been filed challenging the order dated 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/-per 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 Section 5 of the Limitation Act, 1963 to condone the delay of 38 days.
Revisionist – Pushkar Singh Bani and respondent no.2 – Smt. Neha Panu are present in-person.
Mr. Dushyant Mainali, learned counsel for the revisionist and Mr. Deep Prakash Bhatt, learned counsel for the respondent no.2.
The Delay Condonation Application (IA No.01 of 2023) has not been opposed.
Delay Condonation Application (IA No.01 of 2023) is allowed. Delay is condoned.
Admit.
The present matter was referred for mediation.
Both the parties have settled their disputes in the Mediation Case No.03 of 2024. The report of the mediator Mr. Prem Kaushal, Advocate, dated 04.01.2024 is on record.
Both, Pushkar Singh Bani – revisionist and Smt. Neha Panu, respondent no.2, have requested to decide the present matter on the basis of the said settlement. They further submitted that they have settled their disputes with their free will and without any pressure.
The present Criminal Revision (No.218 of 2023) is decided on the basis of the settlement. The said report of the mediator will be part of this order.