CRLR/79/2026
2026 Latest Caselaw 548 UK

Citation : 2026 Latest Caselaw 548 UK
Judgement Date : 3 February, 2026

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Uttarakhand High Court

CRLR/79/2026 on 3 February, 2026

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                    COURT'S OR JUDGES'S ORDERS
No                 Registrar's order with
                        Signatures
      03.02.2026                            CRLR No.79 of 2026
                                            Hon'ble Siddhartha Sah, J.

Heard Mr. Sumit Bajaj, learned counsel for the revisionist

2. Urgency application (IA No.1 of 2026) is allowed.

3. The present revision is directed against the order dated 11.12.2025 passed by Addl. Principal Judge, Family Court, Haldwani, District Nainital in Misc. Criminal Case No.151 of 2025, Smt. Alka @ Ojaswi Bahuguna Vs. Sawan Budhlakoti. By means of the impugned order, an amount of ₹7,000/- has been fixed as interim maintenance.

4. Learned counsel for the revisionist makes the submission that the revisionist is a newly enrolled advocate and is earning a meagre income.

5. In view of the above, there shall be an interim order to the effect that the revisionist shall pay an amount of ₹5,000/- per month to the respondent during the pendency of this revision, along with the entire arrears calculated at the rate of ₹5,000/- per month.

6. Subject to the above, the Stay Application (IA No. 2 of 2026) stands disposed of.

7. Issue notice to the respondent.

8. Steps to be taken within three days.

9. List on 23.03.2026.

10. In the meantime, the arrears may be paid to the respondent.

(Siddhartha Sah, J.) Vacation Judge 03.02.2026 BS