Alok Dixit vs Smt. Priti Dixit And Another
2021 Latest Caselaw 2178 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- APPLICATION U/S 482 No. - 3448 of 2021
 

 
Applicant :- Alok Dixit
 
Opposite Party :- Smt. Priti Dixit And Another
 
Counsel for Applicant :- Surya Bhan Singh,Shiv Nath Singh(Senior Adv.)
 
Counsel for Opposite Party :- G.A.,Sameer Jain
 

 
Hon'ble J.J. Munir,J.

Heard Mr. Surya Bhan Singh, learned counsel for the applicant, Mr. Sameer Jain, learned counsel appearing on behalf of opposite party no. 1 and Mr. S.S.Tiwari, learned A.G.A.

The impugned order dated 11.11.2020 has been passed in enforcement of an order of maintenance passed by this Court in Revision No. 1716 of 2016 carried from a judgment and order of the Principal Judge, Family Court,Kanpur Nagar dated 31.03.2016. There is no challenge to the substantive order of maintenance. The order impugned has been passed in proceedings that are mere execution and enforcement of the maintenance order already passed between parties. There are no rights involved here to be determined. What is under challenge is a mere process. No relief can be granted, in the circumstances.

This application fails and is summarily dismissed.

Order Date :- 9.2.2021

BKM/-