Girraj vs State Of U.P. & Another
2016 Latest Caselaw 1715 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL REVISION No. - 1044 of 2016
 

 
Revisionist :- Girraj
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Kuldeep Singh Chahar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Naheed Ara Moonis,J.

Heard learned counsel for the revisionist and learned A.G.A. for the State of U.P.I

It is submitted by learned counsel for the revisionist that in the proceeding under section 125 Cr.P.C. initiated by opposite party no.2 wife against the revisionist the court below has awarded maintenance of Rs.2000/- per month from the date of the order dated 27.2.2016.  It is further contended that the maintenance awarded by the court below is too excessive and he is not in a position  to pay the entire money.

Let the notice be issued to opposite party no.2, who may file counter affidavit within three weeks. Rejoinder affidavit, if any, may be filed within one week thereafter.

Let the case be listed in the week commencing 23.5.2016 before the appropriate Bench.

It is made clear that mere pendency of this revision before this Court shall not construe that any interim order has been passed in favour of the revisionist.

Order Date :- 21.4.2016

RU