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Sourav Garg Alias Sourav Kumar Alias ... vs Sakshi Garg And Others
2024 Latest Caselaw 16595 P&H

Citation : 2024 Latest Caselaw 16595 P&H
Judgement Date : 9 September, 2024

Punjab-Haryana High Court

Sourav Garg Alias Sourav Kumar Alias ... vs Sakshi Garg And Others on 9 September, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                  Neutral Citation No:=2024:PHHC:117943




133
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                   CR-5206-2024
                                                   Date of decision: 09.09.2024

Sourav Garg @ Saurav Kumar @ Sourav Kumar

                                                                          ...Petitioner

                                          Versus

Sakshi Garg and others

                                                                       ...Respondents

CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL

Present:     Mr. Manu Loona, Advocate for the petitioner.

             ****

VIKAS BAHL, J. (ORAL)

1. This is a revision petition filed under Article 227 of the Constitution of India for setting aside the order dated 15.07.2024 (Annexure P-5) passed by the Judicial Magistrate Ist Class, Ludhiana in COMA-92156-2022 titled as "Sakshi Garg Vs. Sourav Garg and others", whereby the interim maintenance to the tune of Rs.20,000/- per month i.e. Rs.10,000/- for respondent No.1-wife and Rs.10,000/- for the child Ayansh has been granted.

2. Learned counsel for the petitioner has submitted that in view of the law laid down in "Bhanu Kiran Vs. Rahul Khosla and others', reported as 2023(4) ICC 88, the petitioner be permitted to file an appeal under Section 29 of the Protection of Woman from Domestic Violence Act, 2005, inasmuch as, in the said judgment it has been held that against the interim maintenance order, an appeal under Section 29 of the Protection of Woman from Domestic Violence Act, 2005 is maintainable.

3. In view of the above, the present revision petition is dismissed as withdrawn, with the aforesaid liberty.


09.09.2024                                               (VIKAS BAHL)
Pawan                                                       JUDGE
             Whether speaking/reasoned:-           Yes/No
             Whether reportable:-                  Yes/No




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