CRMP/38/2021
2021 Latest Caselaw 444 HP

Cr.M.P. No. 38 of 2021 in Cr.MMO No. 693 of 2019

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07.01.2021 Present: Ms. Poonam Gehlot, Advocate for the applicants.

Mr. Gurdev Singh, Advocate for the non-applicant.

(Through Video Conference)

This is an application filed for release of amount of

maintenance in favour of the applicants.

According to learned Counsel for the applicants, the

judgment has attained finality.

No reply is intended to be filed to the application and

learned Counsel for the non-applicant submits that non-

applicant/petitioner has no objection in case this application is

allowed and the amount, as prayed for, is ordered to be released

in favour of the applicants.

As such, this application is allowed and the amount,

as is due and admissible amount to the applicants, alongwith up-

to-date interest, is directed to be released in their favour. The

amount be remitted directly into the bank account(s) of the

applicants, as per particulars mentioned in the application. The

application stands disposed of accordingly.

(Ajay Mohan Goel) Judge Jan. 07, 2021 (narender)