Manmohan vs Ekta
2017 Latest Caselaw 2080 Del

$~12
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    MAT.APP.(F.C.) 29/2017 & CM APPL. Nos.6753-6754/2017
     MANMOHAN                                              ..... Appellant
               Through:      Mr. Vishal Bansal, Advocate.
                      versus
     EKTA                                        ..... Respondent
               Through:      Nemo.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
                          ORDER

% 27.04.2017

1. The appellant/husband is aggrieved by an order dated 07.12.2016 passed by the learned Principal Judge, Family Court, North-East Delhi whereunder, he has been directed to pay a sum of Rs.20,000/- per month as maintenance to the respondent/wife and minor child w.e.f. 23.04.2016 on a month to month basis. He was further directed to pay a sum of Rs.11,000/- to the respondent/wife towards litigation expenses incurred by her.

2. Learned counsel for the petitioner states that he may be permitted to withdraw the present petition while reserving his right to appear before the executing court in the execution proceedings initiated against her by the respondent/wife for recovery of money in terms of the impugned order dated 07.12.2016. Leave as prayed for, is granted.

3. The petition is disposed of along with all the pending applications.

                                                                 HIMA KOHLI, J


APRIL 27, 2017/gr                              SANGITA DHINGRA SEHGAL, J