Chhiwinder Pal Singh Sodhi vs Natasha Kaur @ Tashu & Anr
2017 Latest Caselaw 3571 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      MAT.APP.(F.C.) 120/2017 & CM 25808-11/2017
       CHHIWINDER PAL SINGH SODHI               ..... Appellant
                    Through : Mr. Vishwendra Verma, Advocate
                          versus

       NATASHA KAUR @ TASHU & ANR                          ..... Respondents
                   Through: None

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MS. JUSTICE DEEPA SHARMA

                          ORDER

% 24.07.2017

1. After addressing arguments for some time, learned counsel for the appellant seeks leave to withdraw the present appeal directed against the order dated 6.3.2017 passed by the learned Principal Judge, Family Court (Central District), Tis Hazari Court, Delhi, granting pendente lite maintenance to his wife and minor child @ Rs.45,000/- p.m. and Rs.30,000/- p.m. respectively w.e.f. 28.11.2016 alongwith litigation expenses quantified at Rs.55,000/-.

2. Leave, as prayed for, is granted. As and when the appellant files an application before the learned Family Court seeking for modification of the impugned order, the same shall be considered and decided in accordance with law. However, it is clarified that if an execution petition has been filed by the respondent in the meantime, the same shall not be deferred merely

because the appellant proposes to approach the Family Court for seeking modification of the impugned order, until the said order is so modified.

3. The appeal is dismissed as withdrawn, along with the pending applications.

HIMA KOHLI, J

DEEPA SHARMA, J JULY 24, 2017 sk/sr