Uttarakhand High Court

Hon'Ble Vivek Bharti Sharma vs Smt. Deepali on 2 May, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

                   Office     Notes,
                   reports, orders
                   or proceedings
SL.
         Date      or     directions                             COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                   order        with
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      02.05.2025                       CRLR No.239 of 2025
                                       Hon'ble Vivek Bharti Sharma, J.

Mr. Gaurav Panwar, proxy counsel for Ms. Prabha Naithani, learned counsel for the revisionist.

2. Mr. Akshay Latwal, learned Assistant Government Advocate for the State.

3. This criminal revision is preferred against the impugned judgment and order dated 17.03.2025 passed by the learned Principal Judge First, Family Court, Roorkee, District Haridwar in Misc. Case No.212/2023, "Abhinav Gupta Vs. Smt. Deepali Bhatia".

4. Learned counsel for the revisionist/husband would submit that the impugned order is not appropriate because the revisionist/husband has never been served with notice, however, he would fairly concede that address, as mentioned in the application for maintenance, is of the parental aunt of the revisionist/husband where the revisionist/husband and the respondent/wife used to reside. He would also fairly concede that the revisionist/husband is Area Manager in Rushil Decor Limited posted at Dehradun and is drawing approximately ₹60,000/- per month, as per instructions.

5. Issue notice to respondent nos.2 and 3 through ordinary process and registered post, acknowledgement due as well as by email and WhatsApp, if available.

6. Steps to be taken within two weeks.

7. List this case on 10.07.2025 for hearing on admission.

8. Meanwhile, the revisionist/husband is directed to deposit complete arrears of the maintenance amount, as per impugned judgment of the Family Court, within two months from today and keep on paying monthly maintenance amount directly in the accounts of the respondent/wife periodically month-wise by 7th day of each English calendar month.

9. Copy of this order be sent to the Trial Court with directions that on the next date of hearing, the respondent/wife be directed to provide the bank details including name of account holder, the bank name, account number, name of the branch, IFSC Code to the revisionist/husband.

(Vivek Bharti Sharma, J.) 02.05.2025 SS