Smt Anita Bothra And Another vs Mukesh Bothra
2011 Latest Caselaw 1950 ALL

Citation : 2011 Latest Caselaw 1950 ALL
Judgement Date : 24 May, 2011

Allahabad High Court

Smt Anita Bothra And Another vs Mukesh Bothra on 24 May, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- (1) FIRST APPEAL No. - 169 of 2011
 
(2 ) FIRST APPEAL No. - 170 of 2011 
 
Petitioner :- Smt Anita Bothra And Another
 
Respondent :- Mukesh Bothra
 
Petitioner Counsel :- K.K. Arora,Rajeev Chaddha
 
Respondent Counsel :- Anil Kumar Pathak,Ajay Shankar,Triveni.Shankar.
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

The parties were present on 23.5.2011. They are also present today in Court. The counsel for the parties are also present.

The appeals have been admitted. They may be listed for hearing on their turn. The interim order is modified as follows.

Till further orders of this Court, Sri Mukesh Bothra (the husband) will continue to pay the maintenance as awarded by the order dated 18.4.2011 in Case No.30 of 2007 in proceedings under Section 125 Cr.P.C.

Master Devanshu Bothra has been living with his mother Smt. Anita Bothra since his birth. In view of this, he will continue to be in the custody of his mother. Sri Mukesh Bothra (father of Master Devanshu Bothra), will be permitted to meet him on the last Sunday of every month between 2 P.M. to 5 P.M. where Master Devanshu Bothra is living with his mother Smt. Anita Bothra.

Order Date :- 24.5.2011