Amar Pratap Singh vs Pratibha Kumari Goutam
2023 Latest Caselaw 1992 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Criminal Revision No.1320 of 2022
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               Amar Pratap Singh                         ...   Petitioner
                                       -Versus-
               Pratibha Kumari Goutam
                                                         ...      Opposite Party
                                   ---------

CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA

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               For the Petitioner       : Mr. Sameer Ranjan, Adv
               For the O.P              :
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               Order No.04                                 Dated 08th May, 2023

The present Criminal Revision Application has been filed on behalf of the petitioner by challenging the judgment dated 16.09.2022 passed by Mr. Rajkamal Mishra, the learned Principal Judge, Family Court, Seraikella-Kharsawan in Original Maintenance Case No.35/2018, whereby and where under, the learned Principal Judge, Family Court, Seraikella-Kharsawan has been pleased to allow the application filed by the Opposite Party for maintenance and thereby, directed the petitioner to pay monthly maintenance allowance of Rs.12,000/- per month to the Opposite Party from the date of filing of the petition i.e, 19.07.2018 and further directed to deposit the arrears of the maintenance in eight equal installments.

Considering the submissions made by the learned counsel for the petitioner and perusal of the records of this case, it appears that notice is required to be sent.

Let notice be issued upon the Opposite Party by both process i.e, registered cover with A/D as well as under ordinary process on her present and correct address, for which requisites etc., must be filed within a period of one week.

Accordingly, put up this case after three weeks.

(Ratnaker Bhengra, J.) Raja/-