Rajni Goswami vs Rahul Goswami
2023 Latest Caselaw 2562 MP

                                   1
 IN     THE        HIGH COURT OF MADHYA PRADESH
                         AT GWALIOR
                   BEFORE LOK ADALAT
        HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                             &
               SHRI G.S. SHARMA, ADVOCATE.
                    ON THE 11 th OF FEBRUARY, 2023
                 MISC. CRIMINAL CASE No. 49658 of 2021

BETWEEN:-
RAJNI GOSWAMI D/O SHRI SUDAMALAL GOSWAMI,
AGED ABOUT 27 YEARS, OCCUPATION: HOUSE WIFE
NARMADA BLOCK C 2 POLICE LINE FIRST BATALIYAN
INDOR AT PRE. SADAR BAZAR WARD NO. 10 MEHGAON
(MADHYA PRADESH)

                                                               .....APPLICANT
(NONE FOR THE APPLICANT )

AND
RAHUL GOSWAMI S/O SHRI LAXMIDAS GOSWAMI,
AGED ABOUT 30 YEARS, OCCUPATION: CONSTEBIL
NARMADA BLOCK C 2 POLICE LINE FIRST BATALIYAN
INDOR SADAR BAZAR (MADHYA PRADESH)

                                                           .....RESPONDENTS


      This application coming on for conciliation this day, the Bench passed

the following:
                                    ORDER

This petition under Section 482 of Cr.P.C has been filed against order dated 30.01.2020 whereby learned Additional Sessions Judge has granted interim maintenance to the tune of Rs. 3,000/-

It has been informed by the office that the original matrimonial case out o f which present petition had arisen stands disposed of vide judgment dated 27.09.2022.

In the light of the aforesaid status report, nothing remains to be adjudicated further.

Petition stands disposed of.

     (MILIND RAMESH PHADKE)                              (G.S. SHARMA .)
              MEMBER                                       MEMBER
ar


        ABDUR RAHMAN
        2023.02.14
        11:10:23 +05'30'