Delhi High Court - Orders
Sarita Bakshi vs State & Anr on 16 August, 2022
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 792/2018
SARITA BAKSHI ..... Petitioner
Through: Mr Harshit Thareja, Advocate
versus
STATE & ANR. ..... Respondents
Through: Mr Naresh Kumar Chahar, APP for
State
Mr Saurabh Kansal, Ms Palavi
Sharma Kansal, Mr Arjun Giri and
Mr Shaurya Sharma, Advocates
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 16.08.2022 CRL.M.A. 15770/2022 (filed by petitioner for directions to pay arrears)
1. The present application has been filed by the petitioner seeking issuance of direction to respondent no. 2 to pay the arrears of maintenance in terms of the judgment passed by this court on 03.06.2022 at a revised rate of Rs. 7,500/- per month w.e.f. 01.03.2018.
2. The petitioner now seeks execution of the judgment dated 03.06.2022 vide which the judgment of the Ld. Trial court was modified. The applicant has to approach the Ld. Trial Court for filing execution petition. The application is not maintainable before this court.
3. Accordingly, this application is dismissed. However, the learned Counsel may seek relief before the appropriate concerned court.
SWARANA KANTA SHARMA, J AUGUST 16, 2022/zp Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:17.08.2022 18:04:05