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Parvinder Khanna@Sanjay Khanna vs Sunita Khanna on 6 September, 2021

Author: Rajnish Bhatnagar

Bench: Rajnish Bhatnagar

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                            *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +      CRL.REV.P. 273/2021
                                   PARVINDER KHANNA@SANJAY KHANNA                       ..... Petitioner
                                                      Through:     Ms. Archana Sharma, Advocate.

                                                      versus

                                   SUNITA KHANNA                                         ..... Respondent
                                               Through:            None.

                                   CORAM:
                                   HON'BLE MR. JUSTICE RAJNISH BHATNAGAR

                                                ORDER

% 06.09.2021 Crl.M.A. 13953/2021(Exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.

This is a petition filed by the petitioner under Sections 397, 482 read with 19(4) of Cr.P.C. for setting aside the impugned orders dated 20.07.2021 and 14.10.2020 passed by ld. Principal family court Issue notice to respondent on steps being taken by the petitioner on all possible modes, returnable on 8th October 2021.

RAJNISH BHATNAGAR, J SEPTEMBER 6, 2021 P Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:08.09.2021 06:56