Supreme Court - Daily Orders
Reema Salkan vs Sumer Singh Salkan on 28 October, 2014
Bench: Dipak Misra, Rohinton Fali Nariman, Uday Umesh Lalit
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 2347-2349 OF 2014
(arising out of S.L.P. (Criminal) Nos. 4275-4277 of 2014)
REEMA SALKAN Appellant(s)
VERSUS
SUMER SINGH SALKAN Respondent(s)
O R D E R
Delay condoned.
2. Leave granted.
3. Having heard Ms. Reema Salkan,
appellant-in-person and Ms. Malavika Rajkotia,
learned counsel for the respondent - husband, we are
of the considered opinion that the cause of justice
would be sub-served if the appellant is granted a
sum of Rs. 20,000/- (Rupees Twenty Thousand Only)
per month as interim maintenance commencing
November 1, 2014. The said amount shall be paid by
way of bank draft in the name of the appellant by
Signature Not Verified
the
Digitally signed by
Rajesh Dham
Date: 2014.11.05
husband. The main application for grant of
17:25:58 IST
Reason:
maintenance which is pending before the learned
Family Judge forming the subject matter of M.C. No.
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126 of 2014 shall be disposed of within a period of
three months hence.
4. We have been apprised that the learned Family
Judge who was hearing the matter has been
transferred. Regard being had to the said fact, it
is directed that the learned District Judge, Rohini
District Court, Delhi shall allot the said case to
another Family Court Judge who shall dispose of the
same within the stipulated time and send the
requisite intimation thereof to the Registry of this
Court. Be it stated, there is no justification for
delaying the decision in a maintenance matter, for
such delay clearly exhibits lack of sensitivity to
the issue.
5. At this juncture, we have been apprised that
in pursuance of the order passed by the High Court,
the respondent – husband had deposited certain sum
before the High Court towards security. Keeping in
view the factum of delay in adjudication and also
taking note of the submissions made by the wife, we
direct that 50% of the amount which was deposited
before the High Court shall also be released in
favour of the appellant by the Registry of the High
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Court of Delhi within a week hence. Needless to say,
the same shall be a matter of determination at the
time of final disposal of the main application.
Learned Family Judge is also advised to take into
consideration whether there would be some arrears of
maintenance in computation of the interim
maintenance fixed by the Family Court as well as by
the High Court and pass appropriate orders while
disposing the main application.
6. With the aforesaid observations and
directions, the Appeals stand disposed of.
.........................J.
(DIPAK MISRA)
...........................J.
(ROHINTON FALI NARIMAN)
NEW DELHI; ...........................J.
OCTOBER 28, 2014 (UDAY UMESH LALIT)
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ITEM NO.11 COURT NO.7 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4275-4277/2014
(Arising out of impugned final judgment and order dated
22/11/2010 in CRLMC No. 418/200, dated 13/03/2014 in CRLMA
No.12340/2013 and dated 03/04/2014 in CRLMA No. 5565/2014
passed by the High Court Of Delhi At N. Delhi)
REEMA SALKAN Petitioner(s)
VERSUS
SUMER SINGH SALKAN Respondent(s)
(wutg appln.(s) for directions to direct the petitioner to supply
a copy of paper book to the respondent and stay and office report)
[FOR FINAL DISPOSAL]
Date : 28/10/2014 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Ms. Reema Salkan, petitioner-in-person
For Respondent(s) Ms. Malavika Rajkotia, Adv.
Mr. Vaibhav Vats, Adv.
Ms. Aanchal Kapoor, Adv.
Mr. Lakshmi Raman Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Leave granted. Appeals are disposed of in terms of the signed order.
Pending application, if any, stands disposed of.
(RAJESH DHAM) (RENUKA SADANA) COURT MASTER COURT MASTER (signed order is placed on the file)