Rampreet Gupta vs State Of U.P. & Another
2016 Latest Caselaw 5310 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL REVISION No. - 2036 of 2016
 

 
Revisionist :- Rampreet Gupta
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Uma Nath Pandey,Shiv Ram Dubey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Raghvendra Kumar,J.

The supplementary affidavit filed by learned counsel for the revision  is taken on record.

Issue notice to opposite party no.2 through C.J.M.concerned returnable within a period of six weeks from today.

List immediately thereafter.

The effect and operation of the order dated 10.06.2016 passed in Complaint Case No. 760/11/2014 ( Smt. Bindrawati and another vs. Rampreet) is stayed provided the revisionist makes payment of maintenance allowance at the rate of Rs.1500/-  (Rupees One Thousand Five Hundred only) per month on 18th of each month. In case the 18th being holiday the payments shall be made before trial court on next working days. In case of failure to comply  the aforesaid order, the interim order shall automatically stand vacated.  This interim order shall remain operative till the next date of listing.

Order Date :- 19.8.2016

Su