Himachal Pradesh High Court
Kiran Devi vs Sunny Negi" on 4 August, 2021
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
Cr. Revision No. 155 of 2021 4.8.2021 Present: Mr. Asheesh Patial, Advocate, for the petitioners.
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(through video conferencing) Notice, on steps being taken within a week, returnable within three weeks, thereafter. List after completion of service.
Cr. MP(M) No. 1516 of 2021 Since the Registry reports that the application is within limitation, thereupon the application cast under Section 5 of the Limitation Act is rendered infructuous and the same is dismissed as infructuous.
Cr. M.P. No. 1313 of 2021 Notice in the aforesaid terms. The operation of impugned verdict, recorded by the learned Sessions Judge (Family Court), Shimla in Case No. 7 of 2019, titled as, "Smt. Kiran Devi versus Sunny Negi", in Petition under Section 125 Cr. P.C., is stayed, subject to the petitioner's depositing the entire arrears of maintenance, assessed in the afore verdict, within six weeks, in the Registry of this Court and also, subject to his depositing the per mensem maintenance, amount of Rs. 6000/-, in the first week, of every successive month, as becomes adjudged, through the impugned verdict, vis-à-vis, the respondent.
Copy dasti.
(Sureshwar Thakur) Judge August 4, 2021 (Kalpana) ::: Downloaded on - 04/08/2021 20:11:41 :::HCHP .
::: Downloaded on - 04/08/2021 20:11:41 :::HCHP