Himachal Pradesh High Court
Ajeet Kupoor & Ors vs . Sangeeta on 19 January, 2023
Author: Virender Singh
Bench: Virender Singh
Ajeet Kupoor & ors Vs. Sangeeta .
Cr. Revision No. 44 of 2023 19.1.2023 Present: Mr. P.S. Negi, Advocate, for the petitioners.
Let notice be issued to the respondent, on taking steps within a week, r to returnable for 28.2.2023.
Cr. M.P. No. 292 of 2023 Notice in the aforesaid terms. In the meanwhile, operation of order passed by learned Chief Judicial Magistrate, Lahaul & Spiti at Kullu, passed in Criminal Miscellaneous Petition No. 2451 of 2019, dated 28.2.2022 and affirmed by the learned Sessions Judge, Kullu in Criminal Appeal No. 10 of 2022, is ordered to be stayed, subject to deposit of 50% of the amount of maintenance, awarded to the respondent. It is made clear that this amount shall be inclusive of the amount already paid.
Cr. M.P. No. 291 of 2023The application is allowed with the direction to the petitioner to file certified copy of the trial Court judgment, on or before the next ::: Downloaded on - 19/01/2023 20:31:18 :::CIS date of hearing. The application stands disposed .
of.
Copy dasti.
(Virender Singh) Vacation Judge January 19, 2023 (Kalpana) ::: Downloaded on - 19/01/2023 20:31:18 :::CIS