CRLR/445/2025
2025 Latest Caselaw 4487 UK

Uttarakhand High Court

CRLR/445/2025 on 19 September, 2025

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

                              CRLR No. 445 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Piyush Garg, learned counsel for the Revisionist.

2. Mr. Mohd. Matlub, learned counsel for the Respondents.

3. It is submitted on behalf of the Respondents that the Revisionist has not complied with the Court's order dated 15.07.2025, whereby the Coordinate Bench had directed as under:

"Till the next date of listing, the execution of judgment and order dated 12.07.2024 passed by the learned Judge, Family Court, Nainital, in Misc. Criminal Case No. 105 of 2023, Smt. Khusnuma Praveen vs. Shri Jishan Jafri, shall remain stayed, provided the Revisionist-husband continues to pay a sum of Rs. 7,000/- per month (Rs. 5,000/- p.m. to respondent No. 1-wife and Rs. 2,000/- p.m. to respondent No. 2-minor son) as interim maintenance every month on or before the 10th day of each English calendar month, and shall also pay 50% of the arrears of interim maintenance within one month from today."

4. Refuting the aforesaid submission, learned counsel for the Revisionist/husband submits that the Court's order has duly been complied with.

5. As per telephonic instructions received on behalf of the Revisionist, it is stated that the order has been complied with and a compliance report is required to be filed.

6. Let the compliance report be filed within ten days.

7. List this case on 13.10.2025.

8. In the meantime, objection(s)/counter affidavit, if any, may be filed.

(Ashish Naithani, J.) 19.09.2025 Shiksha