Sanjeev Choubey vs Sweta Kumari & Anr
2023 Latest Caselaw 3242 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr. Revision No. 217 of 2022
Sanjeev Choubey                          ..... ...... Petitioner
                                 Versus
Sweta Kumari & Anr.                            .... .... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Mukesh Kumar, Advocate For the Informant : Mr. Bhanu Kumar, Advocate Ms. Bharti Kumari, Advocate

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th Order No.07 /Dated: 29 August, 2023 Learned counsel for the petitioner and learned counsel for the opposite party No.1 are present.

It appears from the order sheet that this Criminal Revision has not been admitted.

This Criminal Revision has been preferred against the judgment dated 15.12.2021 passed by the learned Principal Judge, Family Court, Dhanbad in Original Maintenance Case No.198 of 2018, whereby the petitioner has been directed to pay the maintenance amount of Rs.50,000/- per month to the opposite party No.1.

In compliance of the order dated 19.04.2023, the petitioner has deposited the amount of Rs.3,00,000/- by way of cheque and to that effect supplementary affidavit dated 16.05.2023 has been filed. The photocopy of cheque is annexed along with the statement of account, wherein it is shown that the cheque has been given in favour of the opposite party No.1.

Learned counsel for the opposite party No.1 has also admitted that this amount of Rs.3,00,000/- has already been transferred in her account.

It appears from the mediation report dated 12.06.2023 that the mediation has failed between the parties.

Admit.

Office is directed to call for the scanned copy of Lower Court Records.

List this case for hearing on 26.09.2023. Interim order dated 19.04.2023 shall continue till the next date.

(Subhash Chand, J.) Madhav/-