Himachal Pradesh High Court
Shri Vishal Gupta vs . Miss Kairvi on 30 June, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Shri Vishal Gupta vs. Miss Kairvi .
Cr.MMO No. 559 of 2022 30.06.2022 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Ajeet Pal Singh Jaswal, Advocate for the petitioner.
Cr.MMO No. 559 of 2022 Notice to the respondent, returnable for 18.08.2022.
Steps for service be taken within one week.
List on 18.08.2022.
Cr.M.P. No. 1847 of 2022 Notice in above terms.
Mr. Neeraj Gupta ,learned Senior Counsel appearing for the applicant/ petitioner submits that the execution of the impugned order be stayed, and in the interregnum, the applicant/petitioner shall deposit the maintenance amount in terms of the impugned order with the Registry of this Court. Ordered accordingly. Subject to the deposition of the maintenance amount, as has been awarded by learned Court below with the registry of this Court within a period of four weeks from today, execution of the impugned order dated 20.04.2022 (Annexure P-6), passed by learned Sessions Judge (Family Court) Shimla, District Shimla, H.P., shall remain stayed.
It goes without saying that disbursal of the amount, which shall be deposited by the applicant/petitioner before this Court, ::: Downloaded on - 30/06/2022 20:04:45 :::CIS shall be in terms of any subsequent order that may be passed by the .
Court.
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(Ajay Mohan Goel)
Judge
June 30, 2022
(narender)
r to
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