CRLR/588/2025
2026 Latest Caselaw 1990 UK

Citation : 2026 Latest Caselaw 1990 UK
Judgement Date : 16 March, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

CRLR/588/2025 on 16 March, 2026

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                             COURT'S OR JUDGES'S ORDERS
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             Registrar's order with
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                                      CRLR No. 136 of 2026
                                      CRLR No. 588 of 2025
                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. Prem Kaushal, learned counsel for the revisionist.

2. Mr. Bhuwnesh Joshi, learned counsel for the respondent.

3. In both the revisions, the revisionist, who is the husband, is challenging the recovery warrant in respect of the maintenance granted by the Family Court.

4. It is argued by the learned counsel for the revisionist that in the First Appeal the divorce decree was passed and towards permanent alimony the revisionist was directed to pay a sum of Rs. 25 lakhs, which he has already deposited.

5. It is informed by Mr. Joshi, learned counsel for the respondent, that the order passed in the First Appeal has been assailed by the respondent before the Apex Court and the matter is pending.

6. Admittedly, the amount towards the permanent alimony has already been deposited before the Registrar pursuant to the order of the Division Bench dated 01.10.2024 passed in First Appeal No. 93 of 2023. Learned counsel for the revisionist submits that the arrear of amount towards the maintenance for which the recovery warrant has been issued may be adjusted from the said amount.

7. Learned counsel for the revisionist submits that as on date total figure towards arrear of maintenance comes of Rs. 1,35,000/-.

8. Mr. Joshi, learned A.G.A. has accepted this proposal.

9. In such view of the matter the Registry is directed to release the amount of Rs. 1,35,000/- out of the amount of Rs. 25 lakhs, which the revisionist has deposited pursuant to the order dated 01.10.2024 passed in First Appeal No. 93 of 2023.

10. In such view of the matter, since the respondent is permitted to withdraw the amount of Rs. 1,35,000/- towards the arrears of amount of maintenance for which the recovery warrant has been issued, both the revisions are disposed of finally.

(Rakesh Thapliyal, J.) 16.03.2026 PR