CRMMO/68/2021
2021 Latest Caselaw 2476 HP

Cr.MMO No. 68 of 2021

26.3.2021 Present: Mr.Anup Rattan, Advocate, for the petitioner.

.

Petitioner present in person.

Mr.Atul Jhingan, Advocate, for respondents No. 1

to 3.

Mr.Raju Ram Rahi, Deputy Advocate General, for respondent No. 4.

Cr.MMO No. 68 of 2021 & Cr.MP No. 226 of 2021

r In compliance of order passed by co-ordinate

Bench on previous date of hearing, petitioner is present in

person.

Execution and operation of judgment impugned

herein was also stayed subject to deposit of maintenance

amount along with arrears awarded by learned Court below,

within a period of four weeks.

It is submitted by learned counsel for the petitioner

that `1,00,000/- has already been deposited in the trial Court

and `70,000/- is being deposited in the Registry of this Court

during the course of the day. He further submits that balance

amount, if any, shall also be deposited on or before next date

of hearing.

On previous date, keeping in view nature of

dispute, it has been expressed by the Court that there is

possibility of amicable settlement inter se parties. Learned

counsel for private respondents is not averse for making an

endeavor for amicable settlement.

There was a direction for presence of private

respondents also, but they are not present. Learned counsel

.

appearing for these respondents submits that on account of

health problem, respondents are not present. He seeks

adjournment for presence of parties.

It is submitted by learned counsel for the petitioner

that petitioner is serving in Indian Army and now a day he is

posted in Jabalpur and he would be able to attend the court in

the last week of May, 2021.

At this stage, learned counsel for private

respondents are in agreement that presence of respondent No.

1 would be suffice as respondents No. 2 and 3 are minor

daughters of petitioner and respondent No. 1 and for the

purpose of negotiation and dialogue, their presence may not be

necessary.

In view of above, matter is adjourned for

24th May, 2021 for presence of petitioner as well as respondent

No. 1 in appropriate Bench where case would be listed by the

Registry.

(Vivek Singh Thakur), Judge.

26th March, 2021 (Keshav)