Anshul Malviya vs Smt. Usha @ Pinki
2023 Latest Caselaw 2163 MP

                                                                           1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                    CRR No. 2949 of 2021
                                                               (ANSHUL MALVIYA Vs SMT. USHA @ PINKI)

                                      Dated : 07-02-2023
                                              Shri Rohit Pali - Advocate for the applicant.

                                              Shri Sushil Kumar Tiwari - Advocate for the respondent.

Heard on I.A.No.20163/2021, an application for grant of stay. It is apparently clear that from the date of order i.e. 11.8.2021, the applicant has not paid anything to the respondent, who is his legally wedded

wife.

Learned counsel for the respondent has opposed the prayer of the applicant for stay.

Looking to the facts and circumstances of the case and also considering the dues against the applicant, as an interim measure, it is directed that subject to payment of a sum of Rs. 50,000/- within 15 days from today and also a sum of Rs.3,000/- per month by the applicant to the respondent till further orders, the execution of impugned judgment dated 11.8.2021 passed by the Principal Judge, Family Court, Betul in MJC No. 48 of 2021 shall remain stayed till

further orders.

It is made clear that if the applicant fails to pay the aforesaid amount of Rs. 50,000/- within 15 days from today and further maintenance amount of Rs. 3000/- per month to the respondent consecutively for three months, this order shall become ineffective and the applicant will have to pay the maintenance as directed vide impugned order.

Signature Not Verified SAN

As jointly prayed by learned counsel for the parties, the case is referred Digitally signed by PRADYUMNA BARVE Date: 2023.02.09 13:59:34 IST

to Mediation Center, Betul.

Both the parties are directed to appear before the Mediator at Mediation Center, Betul on 21.3.2023.

List thereafter along with the mediation report.

(SMT. ANJULI PALO) JUDGE

PB

Signature Not Verified SAN

Digitally signed by PRADYUMNA BARVE Date: 2023.02.09 13:59:34 IST