Rudra Narayan Ray vs Piyali Ray Chatterjee & Anr
2023 Latest Caselaw 3940 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Revision No.172 of 2022

              Rudra Narayan Ray                              .....   ... Petitioner
                                   Versus
        Piyali Ray Chatterjee & Anr.                .... .... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Akhouri Awinash Kumar, Advocate For the O.P. : Mr. Rahul Kumar, Advocate

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16/12 October, 2023 th

1. Learned counsel for the petitioner and learned counsel for the opposite parties are present.

2. The instant criminal revision has been preferred against the judgment dated 21st January, 2022 passed by the learned Principal Judge, Family Court, Dumka in Original Maintenance Case No.66 of 2018, whereby the petitioner has been directed to pay Rs.30,000/- per month to O.P. No.2 and Rs.15,000/- per month to O.P. No.3.

3. Admit.

4. The LCR has already been received.

5. List for hearing on 7th December, 2023.

6. In the meantime, the interim order, if any, shall continue.

(Subhash Chand, J.) Rohit uploaded