CRLR/380/2024
2025 Latest Caselaw 1731 UK

Uttarakhand High Court

CRLR/380/2024 on 5 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                   CRLR No.380 of 2024
                                   Hon'ble Pankaj Purohit, J.

Mr. Nagesh Aggarwal, learned counsel for the applicant.

2. Mr. S.S. Chauhan, learned Dy.A.G. with Mr. Vikash Uniyal, learned B.H. for the State.

3. Mr. Niranjan Bhatt, learned counsel i/b Mr. Navneet Kaushik, learned counsel for respondent no.2.

4. Heard.

5. Admit the revision.

6. Having heard learned counsel for the parties, it is directed that the execution of the impugned judgment dated 04.05.2024 passed by learned Additional Judge, Family Court, Roorkee, District Haridwar in Case No.343 of 2023 (Trapti Varshney v. Sarthak Garg) shall remain stayed provided the revisionist continues to pay a sum of Rs.25,000/- per month to the respondent-wife as interim maintenance by the 10th of each month. In addition to this, he shall also pay 50% of arrears of maintenance within three months.

5. Stay application (IA/1/2024) stands disposed of.

6. List on 31.10.2025.

(Pankaj Purohit, J.) 05.08.2025 R.Dang