Neeta Amar vs Vipul Amar
2017 Latest Caselaw 2697 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    MAT.APP.(F.C.) 178/2016
     NEETA AMAR                            ..... Appellant
              Through: Mr. Navin Sharma and Mr. K. C. Jain,
                           Advocates.

                            versus
       VIPUL AMAR                                            ..... Respondent
                Through:             Ms. Geeta Luthra, Senior Advocate with Mr.
                                     Jai Bansal, Mr. Anshul Duggal, Mr.Sudhir
                                     Kumar and Mr. Tribikram Meelee,
                                     Advocates.
    CORAM:
    HON'BLE MS. JUSTICE HIMA KOHLI
    HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
                    ORDER

% 26.05.2017 CM APPL. No.20637/2017 (Extension of time)

1. This application has been filed by the respondent/husband praying inter alia for extension of time for depositing the arrears of maintenance payable w.e.f. September, 2016 to April, 2017, as ordered on 02.05.2017.

2. Vide order dated 02.05.2017, the respondent was directed to deposit the entire arrears of maintenance in the account of the appellant w.e.f. September, 2016 till April, 2017 within four weeks and further, he was directed to continue paying maintenance @ Rs.35,000 p.m. to the appellant effective from the month of May, 2017.

3. Learned Senior Counsel appearing for the respondent states that the arrears of maintenance reckoned from September, 2016 to April, 2017 totals to a sum of Rs. 2,80,000/-. The respondent undertakes to deposit a sum of Rs.1,50,000/- directly into the account of the appellant on or before

31.05.2017 and the balance amount of Rs.1,30,000/- on or before 30.06.2017.

4. Learned counsel for the appellant states on instructions from the appellant that he has no objection to the aforesaid request on the condition that the respondent strictly adheres to the timeline mentioned in the present application.

5. For the reasons stated in the application, the same is allowed. The respondent is permitted to deposit a sum of Rs.1,50,000/- directly into the account of the appellant on or before 31.05.2017 and the balance amount of Rs.1,30,000/- on or before 30.06.2017. In the event of any default on the part of the respondent, the appellant shall be at liberty to approach the Court for relief.

6. The application is disposed of.

HIMA KOHLI, J

SANGITA DHINGRA SEHGAL, J MAY 26, 2017 gr