Dr. Ajay Kumar vs Dr. Smt. Ritu Sirohi

Citation : 2011 Latest Caselaw 1840 ALL
Judgement Date : 19 May, 2011

Allahabad High Court
Dr. Ajay Kumar vs Dr. Smt. Ritu Sirohi on 19 May, 2011
Bench: Rajes Kumar



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 21456 of 2011
 

 
Petitioner :- Dr. Ajay Kumar
 
Respondent :- Dr. Smt. Ritu Sirohi
 
Petitioner Counsel :- K.M. Garg
 
Respondent Counsel :- Y.K. Srivastava,S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner and the respondent appeared in person along with their Advocates. Both requested for some more time for the settlement of their dispute and reconciliation.

Learned counsel for the petitioner states that the petitioner is already paying a sum of Rs.4,000/- per month to the respondent in pursuance of the order of this Court in the criminal proceeding therefore, the same may be given adjustment.

In view of the above, let the petitioner may pay a sum of Rs.3,000/- per month more in addition to Rs.4,000/- per month in all Rs.7,000/- per month from the date of the order. 

List this matter on 12.12.2011 as part heard.

Order Date :- 19.5.2011 OP