CRLR/38/2022
2022 Latest Caselaw 153 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                    COURT'S OR JUDGES'S ORDERS
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                                  CRLR No. 38 of 2022

                                  Hon'ble N.S. Dhanik, J .

                                        Mr. Rajat Mittal, learned counsel for the
                                  revisionist.
                                        Mrs. Manisha Rana Singh, learned
                                  A.G.A. for the State of Uttarakhand.
                                        Heard.
                                        Learned counsel for the revisionist
                                  submits that the learned Court below had
                                  awarded Rs. 25,000/- per month to
                                  respondent nos. 2 & 3, as maintenance. He

further submits that an amount of maintenance to the tune of Rs. 25,000/- per month is highly impossible for the revisionist to pay.

Admit.

Issue notice to the second respondent. Steps to be taken within a week. List this case after service report is received.

Considering the submission of learned counsel for the parties, it is directed that, till the next date of listing, the effect and operation of impugned judgment and order dated 13.12.2021 passed by learned Principal Judge, Family Court, Dehradun in Criminal Case No. 243 of 2016, "Smt. Anjana Raturi and another vs. Ajay Raturi" shall remain stayed, provided if the revisionist will pay Rs. 20,000/- per month to respondent nos. 2 & 3.

Stay application (IA No. 1 of 2022) as well as the urgency application (IA No. 2 of 2022) stand disposed of.

(N.S. Dhanik, J.) Vacation Judge 19.01.2022 SB