Jharkhand High Court
Praveen Kr Gupta Alias Praveen Kumar ... vs Reena Kumari Gupta Alias Reena Kumari on 28 November, 2017
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Revision No. 1442 of 2017
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Praveen Kumar Gupta @ Praveen Kumar Gupta @
Praveen Kumar ... ... Petitioner
Versus
Reena Kumari Gupta @ Reena Kumari ... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mrs. J. Mazumdar, Advocate
For the Opposite Party :
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2/28.11.2017It has been stated by Mrs. J. Mazumdar, learned counsel for the petitioner that the amount of Rs. 10,000/- awarded in favour of opposite party is an exorbitant amount. She further submits that on an application under Section 24 of Hindu Marriage Act, an amount of Rs. 4,000/- has already been allowed in favour of the opposite party no. 2. It has been stated by the learned counsel for the petitioner that the petitioner is a helper in his brother's shop and therefore, is not in a position to pay an amount of Rs. 10,000/-
Issue notice to the opposite party no. 2 as to why this application be not admitted and/or be disposed of at the admission stage itself for which requisites under registered cover with A/d as well as through ordinary process be filed by 05.12.2017.
List this case after the appearance of opposite party no. 2 under the heading "FOR ADMISSION".
Until further orders, the petitioners shall make payment of Rs. 5,000/- per month to the opposite party under Section 125 of Cr.P.C.
(Rongon Mukhopadhyay, J) R. Shekhar Cp 3