Uttarakhand High Court

Unknown vs Rawat on 10 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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



                                  CRLR No.435 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Vaibhav Mahtolia, Advocate for the petitioner.

2. This criminal revision is directed against judgment and order dated 09.04.2025, passed by learned Additional Principal Judge, Family Court, Haldwani in Misc. Criminal Case No.58 of 2018, Smt. Rekha Rawat Vs. Trivendra Singh Rawat, whereby application moved by the respondents was allowed and the revisionist-husband was directed to pay a sum of ₹9,000/-, per month, to respondent no.1-Rekha Rawat (wife) and ₹4,000/-, per month, to respondent no.2- Pranjal Rawat (minor son) till his majority from the date of filing of the application i.e., 21.01.2018 which is to be paid on 10th of each month.

3. The revisionist-husband challenged the judgment and order impugned, mainly, on the ground that the revisionist- husband was no longer working in Company - Oasis, where he was said to be working in marketing and was getting ₹70,000/- salary, per month, as the company has since been declared as black listed.

4. Learned counsel for the revisionist-husband took this Court to the cross-examination of respondent no.1 which is annexed with the stay application at page no.72 to submit that this fact is admitted by respondent no.1 in her cross- examination.

5. Heard.

6. Admit.

7. Issue notice to respondent nos.1 and 2, returnable within four weeks.

8. Steps to be taken within five days.

9. List this case on 08.10.2025.

10. In the meantime, execution of impugned judgment and order dated 09.04.2025, passed by learned Additional Principal Judge, Family Court, Haldwani shall remain stayed provided the revisionist-husband shall keep on paying a sum of ₹6,000/-, per month, to respondent no.1 and ₹4,000/-, per month, to respondent no.2 on 10th date of each and every month and deposit 25% of arrears of the maintenance.

11. Stay Application (IA No.1 of 2025) stands disposed-off accordingly.

(Pankaj Purohit, J.) 10.07.2025 SK