Uttarakhand High Court
Ravindra Singh Gusain vs Smt. Ranjana Gusain on 5 November, 2014
Author: Alok Singh
Bench: Alok Singh
CRLR No. 264 of 2014 Hon'ble Alok Singh, J.
Mr. C.S. Rawat, Advocate for the revisionist.
Learned counsel for the revisionist submits that revisionist is still ready and willing to keep his wife and son with him. He further contends that parties may be directed to explore the possibility of mutual settlement with the help of Mediation Centre of this Court.
Issue notice to the respondent by registered post AD in addition to normal mode of service returnable within eight weeks.
To show his bona fide that revisionist is still interested in keeping his wife and son, revisionist shall deposit entire arrears within four weeks from today with the learned Trial Court.
CRMA No. 1678 of 2014 stands disposed of accordingly.
(Alok Singh, J.) Dated 05.11.2014 Shiv