Punjab-Haryana High Court
Mahendra Maurya Son Of Late Sh. Kedar ... vs Kamal Maurya Wife Of Mahendra Maurya ... on 14 February, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R. No.2240 of 2012
Date of Decision.14.02.2013
Mahendra Maurya son of late Sh. Kedar Nath resident of House No.56,
Sant Vihar, Chuharpur Road, Haibowal Kalan, Ludhiana (Punjab).
.....Petitioner
Versus
Kamal Maurya wife of Mahendra Maurya daughter of Jamuna Prasad
Maurya, resident of Kirti Road, Kunda Partap Garh (U.P.)
.......Respondent
Present: Mr. Jaideep Verma, Advocate
for the petitioner.
Mr. C.L. Verma, Advocate
for the respondent.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
1. The revision petition is against the order of interim maintenance by the husband. Learned counsel says that he does not press the issue of quantum.
2. The revision petition is dismissed.
(K. KANNAN) JUDGE February 14, 2013 Pankaj*