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Judgment
4 paragraphs · 102 words
Gurpal Singh Ahluwalia, J
This criminal revision under Section 397, 401 of Cr.P.C. has been filed against the order dated 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/- per month and respondents No.2 to 4 have been awarded Rs.2,500/- per month respectively by way of maintenance.
After arguing the matter at length, the counsel for the applicant seeks permission of this Court to withdraw this revision.
It is, accordingly, dismissed as withdrawn.