CRLR/577/2025
2025 Latest Caselaw 4157 UK

Uttarakhand High Court

CRLR/577/2025 on 9 September, 2025

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                               CRLR No.577 of 2025

                               Hon'ble Ashish Naithani, J.

Mr. Piyush Garg, learned counsel for the Revisionist.

2. The present criminal revision is directed against the part of the judgment and order dated 06.06.2025, passed by the learned Additional Principal Judge, Family Court, Rishikesh, District Dehradun in Misc. Case No.61 of 2024, "Smt. Nisha Petval Vs. Navprabhat Chamoli", whereby directing the Respondent to pay a meagre amount of Rs.6,000/- per month as interim maintenance to the Revisionist.

3. Admit.

4. Issue notice to the Respondent. Steps to be taken within a week. Counter affidavit to be filed within a period of three weeks.

5. Considering the overall facts and circumstances of the case, an interference is being called for in the matter.

6. As an interim measure, it is directed that the Respondent shall pay Rs.10,000/- to the Revisionist, as interim maintenance, as directed by the court below vide order dated 15.01.2025.

7. List this matter on 29.10.2025.

8. Interim relief application (IA No.1/2025) stands disposed of accordingly.

(Ashish Naithani, J.) 09.09.2025 Nitesh/