Allahabad High Court
Sukhlal vs State Of U.P. And Anr. on 16 September, 2019
Author: Vipin Sinha
Bench: Vipin Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 51 Case :- CRIMINAL REVISION No. - 3319 of 2019 Revisionist :- Sukhlal Opposite Party :- State Of U.P. And Anr. Counsel for Revisionist :- Arvind Kumar Mishra Counsel for Opposite Party :- G.A. Hon'ble Vipin Sinha,J.
Learned A.G.A. has accepted notice on behalf of opposite party no. 1.
Issue notice to opposite party no. 2 returnable at an early date. Steps be taken within a week.
Counter affidavit to be filed within four weeks by the learned A.G.A. as well as opposite party no. 2 and rejoinder affidavit to be filed within three weeks thereafter.
List thereafter.
After hearing learned counsel for the revisionist and also in view of the averments made in the revision, prima facie, a case for grant of an interim relief is made out.
Thus, it is provided that in case the revisionist deposits 50 percent of arrears of maintenance within one month from today before the concerned court below, which shall be released in favour of the wife after due verification in accordance with law and also continues to pay maintenance to the opposite party no. 2, until further orders of this Court, no coercive action shall be taken against the applicant with regard to recovery of balance amount.
However, it is made clear that in case of default of making payment as directed above, the present interim order shall automatically stand vacated.
Order Date :- 16.9.2019 Ujjawal