Namrata Grover And Others vs Lalit Grover"
2025 Latest Caselaw 4330 UK

Uttarakhand High Court

Namrata Grover And Others vs Lalit Grover" on 15 September, 2025

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                              CRLR No. 604 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Sameer Rawat and Mr. Rishabh Bisht, learned counsels for the Revisionist.

2. The present Criminal Revision has been filed with a prayer to allow the same and set aside the order dated 14.09.2023, passed by the learned Judge, Family Court, Haridwar, in Misc. Criminal Case No. 59 of 2022, "Smt. Namrata Grover and Others vs. Lalit Grover", as well as the order dated 07.08.2025, passed by the learned Additional Principal Judge, Family Court, Haridwar, in Misc. Criminal Case No. 152 of 2024, "Lalit Grover vs. Namrata Grover".

3. Learned counsel for the Revisionist submits that, firstly, the impugned order dated 14.09.2023 has been passed without affording an opportunity of hearing to the Revisionist. Secondly, it is urged that the Revisionist earns his livelihood by selling eatables on a movable cart (thela) and earns only about Rs. 10,000/- per month, whereas the Court below has awarded maintenance far beyond his means and financial capacity.

4. The Revisionist has also prayed that the effect and operation of the impugned orders dated 14.09.2023 and 07.08.2025, passed by the learned Family Court, Haridwar, in the above-mentioned cases, be stayed during the pendency of the present Revision.

5. Admit.

6. Issue notice to the Respondents.

7. Steps to be taken within one week.

8. Objections/counter affidavit, if any, be filed by the Respondents.

9. List this matter on 03.11.2025.

10. As an interim measure, it is directed that, till the next date of listing, the effect and operation of the impugned judgment and order dated 14.09.2023, passed by the learned Judge, Family Court, Haridwar, in Misc. Criminal Case No. 59 of 2022, "Smt. Namrata Grover and Others vs. Lalit Grover", as well as the order dated 07.08.2025, passed by the learned Additional Principal Judge, Family Court, Haridwar, in Misc. Criminal Case No. 152 of 2024, "Lalit Grover vs. Namrata Grover", shall remain stayed, subject to the condition that the Revisionist shall pay 50% of the awarded amount per month as interim maintenance to the Respondents.

11. The Stay Application stands disposed of accordingly.

(Ashish Naithani, J.) 15.09.2025 Shiksha