S. K. SHARMA Vs. MAHIKA SHARMA

JUDGEMENT

(1.) The present petition has been filed with the following prayers:

(2.) The present criminal revision petition has been filed for quashing and setting aside the impugned orders dated August 10, 2021, and August 04, 2021, in Maintenance Case (M. No.108/2012) in the case titled Km. Mahika Sharma @ Manu Sharma and Anr. vs. Sh. Sunil Kumar Sharma.

(3.) As per the facts of the present case the Respondents on August 17, 2012, filed a maintenance case being M. No. 108/2012 in Family Court Saket, New Delhi.