Unknown vs Bhanwar Bhatia
2026 Latest Caselaw 2975 UK

Uttarakhand High Court

Unknown vs Bhanwar Bhatia on 15 April, 2026

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

SL.          Office Notes,
No.   Date      reports,
               orders or                    COURT'S OR JUDGE'S ORDERS
             proceedings
             or directions
                  and
              Registrar's
              order with
              Signatures
                             CRLR No. 254 of 2026

                             Hon'ble Rakesh Thapliyal, J.

1. Mr. Bhuwan Bhatt, learned counsel for the revisionist.

2. The instant criminal revision has been preferred by the revisionist against the judgment and order dated 20.02.2026 passed by the Principal Judge, Family Court, Haridwar in Misc. Case No. 68 of 2025, Smt. Priyanka Kashyap vs. Bhanwar Bhatia, granting interim maintenance of Rs. 30,000/- per month to the respondent.

3. As per office report, the revision is well within time.

4. Admit.

5. It is argued by the learned counsel for the revisionist that at this juncture the revisionist is not disputing the quantum of interim maintenance as granted by the Principal Judge, Family Court, but he wants to restore his matrimonial life. He submits that the respondent/wife without any reason is living separately, and he filed the suit for restitution of conjugal right and only, thereafter, as a counter blast she has moved an application under Section 125 of Cr.P.C. He submits that the revisionist still wants to live with the respondent/wife.

6. Taking into consideration that at this juncture the counsel for the revisionist is not questioning the quantum of interim maintenance granted by the Principal Judge, Family Court and he is focusing only on restoration of his matrimonial life, this Court is of the view that let both the parties be remain present in Court on the next date so that they may be directed to appear before the counsellor.

7. Issue notice to the respondent.

8. Let the revisionist take steps to serve the respondent within three days by all modes including WhatsApp and e-mail.

9. List this matter on 04.05.2026. On that day both the parties shall remain present in Court.

(Rakesh Thapliyal, J.) 15.04.2026 Nahid