Shyam Lal Gupta vs Shanti Devi @ Rubi Gupta
2024 Latest Caselaw 1581 Jhar

Jharkhand High Court

Shyam Lal Gupta vs Shanti Devi @ Rubi Gupta on 16 February, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          Cri. Revision No. 198 of 2022

 Shyam Lal Gupta, aged abut 28 years, S/o Bhikhari Saw, R/o & P.O. Nawada,
 P.S. & Distt: Garhwa                               ...    ...     Petitioner
                                 Versus
 Shanti Devi @ Rubi Gupta, aged about 25 years, W/o Shyam Lal Gupta, D/o
 Shiv Kumar Saw, R/o at present Bishrampur, Tola Jhumelwa, P.O. & P.S.
 Ranka, Distt: Garhwa                               ...    ... Opp. Party

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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Sanjay Kumar Pandey, Adv.

 For the Opp. Party          :
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       th
 09/16 February 2024

1. Learned counsel for the parties are present.

2. This petition has been filed for the following reliefs: -

"That the petitioner begs to move before this Hon'ble Court, for quashing/set-aside the order dated 20.07.2021, order passed in maintenance case no. 69/2017, order passed by Sri Anil Kumar Mishra, No. 1, Principal Judge, Family Court, Garhwa, whereby and whereunder the learned family court has pleased to directed the petitioner to pay Rs. 4,000/- per month as monthly maintenance allowance from the date of application i.e. from 19.05.2017, to the applicant/opposite party (wife Shanti Devi @ Rubi Gupta). It is also directed that the arrear of the maintenance amount shall be paid within 8th months from the date of this order and the monthly amount of maintenance of Rs. 4,000/- shall be paid to her by her husband Shyam Lal Gupta, every month on or before 7th of the next following month. The learned principal judgment family court further directed to pay sum of Rs. 2000/- in lump-sum to the applicant (opposite party), as a litigation cost. Now this case is pending before the court of Principal Judge, Family Court, Garhwa."

3. Learned counsel for the petitioner Mr. Sanjay Kumar Pandey seeks permission to withdraw this petition.

4. Permission is accorded.

5. Accordingly, Cri. Revision No. 198 of 2022 is dismissed as withdrawn.

6. Pending I.A., if any, is closed.

7. Let this order be communicated to the court concerned through FAX/e- mail.

(Anubha Rawat Choudhary, J.) Mukul