CRLR/118/2020
2025 Latest Caselaw 3503 UK

Uttarakhand High Court

CRLR/118/2020 on 2 April, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

                   Office      Notes,
                   reports, orders or
SL.                proceedings     or
         Date                                          COURT'S OR JUDGES'S ORDERS
No                 directions     and
                   Registrar's order
                   with Signatures
      02.04.2025                        CRLR No.118 of 2020
                                        With
                                        CRLR No.720 of 2019
                                        Hon'ble Vivek Bharti Sharma, J.

Mr. Jaikrishn Pandey, proxy counsel for Mr. Piyush Garg, learned counsel for the revisionist.

2. Mr. Deepak Bisht, learned Deputy Advocate General along with Mr. Devender Singh, learned Brief Holder for the State.

3. Mr. Chetan Joshi, learned counsel for respondent no.2.

4. Learned counsel for the revisionist would submit that there are arrears of ₹2,86,250/- to be paid as per the judgment. However, arrears of maintenance amount of ₹2,58,750/- has been paid today despite order. He regrets that the compliance could not be done and undertakes, on instructions of the revisionist, to pay the remaining amount of arrears during the course of the day through RTGS directly in the account of the respondent-wife.

5. The revisionist is further directed to deposit the maintenance amount on 7th day of each English calendar month directly in the bank account of the respondent-wife.

6. List this case for hearing on 24.06.2025 along with connected matter.

(Vivek Bharti Sharma, J.) 02.04.2025 SS