CRLR/508/2023
2023 Latest Caselaw 2404 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                       COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      22.08.2023                        CRLR No.508 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Present Revision has been filed challenging the judgment dated 15.05.2023, passed by learned Principal Judge, Family Court, Dehradun in Criminal Case No.206 of 2020, by which, learned Judge has directed the revisionist-opposite party to pay Rs.11,000/- per month to his wife, respondent, for her maintenance from the date of the Application i.e. from 30.09.2020.

2. Heard Mr. Vikas Bahuguna, learned counsel for revisionist and Mr. Rajat Mittal, learned counsel for respondent.

3. Mr. Vikas Bahuguna, Advocate, submits that there may be a possibility of settlement between the parties.

4. Admit.

5. Mr. Vikas Bahuguna, Advocate, submits that the revisionist undertakes to deposit Rs.1,75,000/-(Rupees one lakh seventy five thousand) within a period of fifteen days' from today.

6. List on 21.09.2023.

7. Both the parties are directed to appear before this Court personally on the date fixed.

8. Subject to deposit of Rs.1,75,000/- within a period of fifteen days' from today, further proceedings of the Miscellaneous Case No.160 of 2023 are stayed till the next date of listing.

(Alok Kumar Verma, J.) 22.08.2023

Neha