Urmila Devi vs Jai Narayan Rai @ Jay Narayan Yadav on 6 July, 2022

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Patna High Court - Orders

Urmila Devi vs Jai Narayan Rai @ Jay Narayan Yadav on 6 July, 2022

Bench: Rajeev Ranjan Prasad

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    CRIMINAL REVISION No.766 of 2018
                                 Arising Out of PS. Case No.- Year-1111 Thana- District-
                 ======================================================
                 Urmila Devi W/o Jai Narayan Rai @ Jay Narayan Yadav, R/o Vill.- Salempur,
                 P.O.- Tengraha, P.S.- Meenapur, Distt.- Muzaffarpur.

                                                                                      ... ... Petitioner/s
                                                   Versus
                 Jai Narayan Rai @ Jay Narayan Yadav S/o Ramashray Rai, R/o Vill.-
                 Salemapur, P.O.- Tengraha, P.S.- Meenapur, Distt.- Muzaffarpur.

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Kumar Praveen, Adv.
                 For the Opposite Party/s :        Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
                                       ORAL ORDER

3   06-07-2022

Learned counsel for the petitioner has assailed the impugned order on the ground that there being an admitted position that the husband of the petitioner is a retired teacher and in fact neglected the petitioner by solemnizing a second marriage during the lifetime of the petitioner, the court below has fixed the maintenance allowance in a much lower side. It is submitted that the husband of the petitioner is not paying even the said amount regularly to the petitioner. He never paid the interim maintenance amount during the pendency of the application in the learned court below.

Issue notice to the opposite party both by registered cover with A/D as well as ordinary process for which requisites etc. must be filed within one week, failing which this Patna High Court CR. REV. No.766 of 2018(3) dt.06-07-2022 2/2 application shall stand dismissed without further reference to a Bench.

List this matter after service of notice or on 30.08.2022 whichever is earlier.

In the meantime, the learned Principal Judge, Family Court, Muzaffarpur shall ensure that the petitioner is duly paid the entire arrears of maintenance which was fixed as ad-interim maintenance long back.

(Rajeev Ranjan Prasad, J) arvind/-

U Note: The ordersheet duly signed has been attached with the record. However, in view of the present arrangements, during Pandemic period all concerned shall act on the basis of the copy of the order uploaded on the High Court website under the heading 'Judicial Orders Passed During The Pandemic Period'.

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Patna High Court - Orders