CRLR/491/2025
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Uttarakhand High Court

CRLR/491/2025 on 25 August, 2025

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                               CRLR No.491 of 2025

                               Hon'ble Ashish Naithani, J.

Mr. Sandeep Tiwari, learned counsel for the Revisionist.

2. Mr. Vipul Painuly, learned AGA, for the State of Uttarakhand/1.

3. As per order-sheet dated 14.08.2025, whereby the coordinate Bench had passed an order for issuance of the notice to the Respondent No.2, and also passing an order of the interim relief specifically mentioning that in the meantime, execution of the impugned judgment and order dated 03.06.2025, passed by learned Judge, Family Court, Rudrapur, Udham Singh Nagar, shall remain stayed, provided the Revisionist-husband keeps on paying a sum of Rs.30,000/- per month and shall pay 50% of the arrears to the Respondent No.2.

4. Learned counsel for the Revisionist makes a humble prayer that the said interim relief serve him no purposes as the amount so awarded against the maintenance of the child is the same, which as per the order dated 14.08.2025 of this Court, it is, thus, requested that during the pendency of the present revision, the amount may be reduced keeping in mind the stay order alive. The request so made is reasonable and amount of Rs.30,000/- is reduced to Rs.15,000/-, subject to the final outcome of the present revision.

5. Learned counsel for the Revisionist is requested to take steps for the Respondent No.2, afresh.

6. List this matter on 10.10.2025.

7. Let a certified copy of this order be issued today itself on the payment of a usual charges.

(Ashish Naithani, J.) 25.08.2025 Nitesh/