Shri. Janardhan Sharma, vs Smt. Priyanka Shaw,
2023 Latest Caselaw 1880 Del

                                                                                   2023:DHC:2870-DB


                          $~30
                          * IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                    Judgment delivered on: 26.04.2023
                          +      MAT APP. (F.C.) 107/2023 & CM. APPL. 20692/2023

                          SHRI. JANARDHAN SHARMA                                  ..... APPELLANT

                                                      versus

                          SMT. PRIYANKA SHAW                                   ..... RESPONDENT
                          Advocates who appeared in this case:

                          For the Appellant:          Mr. Vivek Vidyarthi, Mr. Suvigya Vidyarthi, Mr.
                                                      Shivang Khanna, Mr. Prabhleen Kaur Gill, Mr. yash
                                                      and Mr. Satvik, Advocates.
                          For the Respondent:         None..

                          CORAM:-
                          HON'BLE MR JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE GAURANG KANTH

                                                        JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Appellant impugns order dated 21.02.2023, whereby the application filed by the appellant, seeking exoneration from payment of arrears and future maintenance as directed by the Family Court on 13.10.2022, has been adjourned for hearing on 02.05.2023 with a direction that no evidence shall be recorded in the case till further orders.

Signature Not Verified Digitally Signed By:RASHIM KAPOOR Signing Date:28.04.2023 14:36:47 2023:DHC:2870-DB

2. Learned counsel for appellant submits that the Family Court has erroneously recorded that no payment has been after 13.10.2022. He further submits that appellant has a strong case on merits to contend that respondent is disentitled for grant of any maintenance and for the said purpose, subject application was filed.

3. We notice that the Family Court has put up the application for consideration on 02.05.2023, which is only six days from today. Consequently, we are not inclined to interfere with the said order.

4. Family court shall, however, consider the application on merits. Appellant is directed to file his statement of accounts indicating the amount payable as per the order dated 13.10.2022 and the payments made by the appellant after the said date. Said account statement be filed before the Family Court with advance copy to learned counsel for the respondent. Family Court shall take the same into account at the time of disposal of the application on 02.05.2023 or as soon thereafter as may be permissible by the board position of the Family Court.

5. No further orders are called for in the appeal. The appeal is disposed of, however, it is clarified that this Court has neither considered, nor commented upon the merits of the contentions of the either party and all rights and contentions of the parties are reserved.

Signature Not Verified Digitally Signed By:RASHIM KAPOOR Signing Date:28.04.2023 14:36:47 2023:DHC:2870-DB

6. Dasti under signature of the Court Master.

                                                                    SANJEEV SACHDEVA, J



                          APRIL 26, 2023                               GAURANG KANTH, J
                          NA






Signature Not Verified
Digitally Signed
By:RASHIM KAPOOR
Signing Date:28.04.2023
14:36:47