Himachal Pradesh High Court
Khem Chand vs . Satya Devi & Others. on 23 August, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Khem Chand Vs. Satya Devi & others.
.
Cr.MMO No. 315 of 2020 23.8.2022 Present: Mr.Subhash Sharma, Advocate, for the petitioner.
Mr.Vir Bahadur Verma, Advocate, for respondents No. 1 and 2.
Ms.Seema Sharma, Deputy Advocate General, for respondent No. 3.
On request of learned counsel for the petitioner, matter is adjourned.
List for consideration after two weeks.
At this stage, learned counsel for respondents No. 1 and 2 submits that Courts below are not entertaining application of respondents for release of amount of maintenance/payment of maintenance for want of pendency of present petition.
It is clarified that there is no stay operating in present case and parties are entitled to pursue their cause in accordance with law.
(Vivek Singh Thakur), Judge.
23rd August, 2022 (Keshav) ::: Downloaded on - 23/08/2022 20:07:46 :::CIS