CRLR/347/2023
2023 Latest Caselaw 1510 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                   COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures

                                      CRLR No.347 of 2023
                                      Hon'ble Pankaj Purohit, J.

Mr. Navnish Negi, Advocate for the revisionist.

Mr. V.S. Rathor, Deputy Advocate General assisted by Ms. Sangeeta Bhardwaj, Brief Holder for the State.

2. Heard learned counsel for the parties.

3. The revision has been preferred by the revisionist-husband against the judgment and order dated 03.04.2023 by which the maintenance of Rs.15,000/- was awarded to respondent no.2-wife and Rs.5,000/- was awarded to respondent no.3-Master Addhyann.

4. Having heard learned counsel for the revisionist, the revision is admitted.

5. Issue notice to respondent nos.2 & 3.

6. Let the LCR be summoned.

7. In the meantime, revisionist will keep on depositing a sum of Rs.20,000/- as maintenance to respondent no.2 by 10th of every month. Subject to the compliance of this order the arrears of maintenance, which is to be paid by the revisionist-husband with effect from 22.09.2022 shall remain stayed.

8. List on 07.07.2023.

(Pankaj Purohit, J.) 26.05.2023 Arti