CRLR/116/2020
2025 Latest Caselaw 1317 UK

Uttarakhand High Court

CRLR/116/2020 on 24 July, 2025

               Office Notes,
            reports, orders or
             proceedings or
No   Date                                       COURT'S OR JUDGES'S ORDERS
              directions and
            Registrar's order
             with Signatures
                                 CRLR No. 116 of 2020
                                 with
                                 CRLR No. 179 of 2020
                                 Hon'ble Subhash Upadhyay, J.

Mr. Prabhakar Joshi, Advocate for the revisionist.

2. Mr. Dinesh Chauhan, AGA for the State of Uttarakhand/respondent no.1.

3. Ms. Shazia Parveen, Advocate holding brief of Mr. Parikshit Saini, Advocate for respondent no.2 and Advocate for the revisionist in CRLR No. 179 of 2020.

4. Learned counsel for the revisionist submits that the trial court vide impugned judgment/order 21.01.2020 has granted maintenance of Rs. 15,000/- in favour of revisionist no.2/minor son, but, the respondent no.2/husband is not complying with the said order and has not make any payment towards maintenance to the revisionist no.2.

5. He would further submit that the bank details of the revisionist no.2 was provided earlier also and the same has also been filed by way of supplementary affidavit now.

6. Learned counsel for the respondent no.2 dispute the submission made by learned counsel for the revisionist and she submits that the respondent no.2/husband is paying the maintenance amount to the revisionist no.2.

7. In view of the above rival submissions, respondent no.2/husband is directed to file an affidavit specifying the amount paid to the revisionist no.2 towards maintenance till date.

8. List this matter on 31.07.2025.

(SubhashUpadhyay,J.) 24.07.2025

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