CRLR/41/2022
2022 Latest Caselaw 161 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLR No.41 of 2022
                                  Hon'ble N.S. Dhanik, J.

Mr. Pawan Mishra, learned counsel for the revisionist.

Mrs. Manisha Rana Singh, learned A.G.A. for the State.

Heard.

This criminal revision is preferred against the judgment and order dated 04.12.2021 passed by Additional Judge, Family Court, Rishikesh, District Dehradun passed in misc. case no.140/2015, "Smt. Mamta Sharma Vs. Anuj Sharma".

Admit.

Heard on the stay application (IA/2/2021) From the perusal of the order dated 04.12.2021 it is clear that the concerned Court allowed the maintenance in favour of the respondent @ Rs.8,500/- per month.

Issue notice to respondent no.1. Steps to be taken within 14 days. List after service.

In the meantime, the revisionist will pay maintenance of Rs.6,000/- per month instead of Rs.8,500/- per month as awarded by the concerned Court below.

Stay application (IA/2/2022) as well as urgency application (IA/1/2022) stand disposed of.

(N.S. Dhanik, J.) Vacation Judge 21.01.2022 Sukhbant