CRMMO/68/2021
2021 Latest Caselaw 1177 HP

CrMMO No. 68 of 2021

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22.2.2021 Present: Mr. Anup Rattan, Advocate, for the petitioner.

Mr. Arvind Sharma, Advocate, for respondent No.4/State.

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CrMMO No. 68 of 2021 & CrMP No. 226 of 2021 Notice. Mr. Arvind Sharma, learned Additional

Advocate General accepts notice on behalf of respondent No.4.

Separate notice to respondents Nos. 1 to 3, returnable for

26.3.2021, on taking steps within a week. Since this Court

having seen the nature of dispute, is hopeful of amicable

settlement inter se parties, Registry of this Court, while issuing

notice to respondents Nos. 1 to 3, may specifically call upon

them to remain present in the court on the next date of hearing.

Petitioner shall also remain present on the said date.

Reply, if any, to the application be filed on or before

next date of hearing. In the meanwhile, operation and execution

of judgment dated 5.10.2020 passed by learned Additional

Principal Judge-II, Family Court, Una (H.P.) in Criminal

Revision No. 72/2019, shall remain stayed, subject to deposit of

maintenance amount alongwith arrears awarded by learned

Court below within a period of four weeks.

CrMP No. 227 of 2021 This application is disposed of with a direction to

the petitioner to file typed copies of documents in issue within

four weeks.

Copy Dasti.

(Sandeep Sharma) Judge February 22, 2021 (vikrant)