For vs For
2022 Latest Caselaw 211 Tri

                                   HIGH COURT OF TRIPURA
                                         AGARTALA

                                             IA 01/2022
                                       In Crl. Rev.P. 08/2022


For Applicant(s)              :         Ms. P. Dhar, Adv.
                                        Mr. J. Debbarma, Adv.

For Respondent(s)             :         None.

HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY Order

21/02/2022

This IA has been filed seeking stay of the operation of the impugned order passed by the Family Court on 24.01.2022 in case No. Crl. Misc.95 of 2020 directing the petitioner to pay a monthly sum of Rs.20,000/- towards maintenance of his son.

Heard Ms. P. Dhar, learned counsel appearing for the petitioner.

Since the petitioner has agreed to pay a monthly sum of Rs.8,000/- towards the maintenance of his son pending disposal of Crl. Rev. P.8 of 2022 in this Court, the operation of the impugned judgment and order passed by the Family Court, Agartala in Crl. Misc. 95 of 2020 shall remain stayed till the returnable date.

Issue rule returnable within 4 weeks.

Steps be taken by the petitioner for service of notice upon the respondent within a week.

List the matter on 30.03.2022.

JUDGE Sabyasachi G.