Delhi High Court - Orders
Kartika Grover vs State Of Nct Of Delhi And Ors on 15 September, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~4(SB)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 17386/2022
KARTIKA GROVER ..... Petitioner
Through: Mr. Ajay Paul & Ms. Geetu Paul,
Advocates.
versus
STATE OF NCT OF DELHI AND ORS ..... Respondents
Through: None.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 15.09.2023
1. This hearing has been done through hybrid mode. CM APPL. 46600/2023 (for exemption)
2. Allowed, subject to all just exceptions. Application is disposed of. CM APPL. 46599/2023 (for directions)
3. This application has been filed by the Petitioner - Kartika Grover who is the wife of Respondent No.4 - Mr. Nitin Grover. The Petitioner has brought to the notice of the Court that Respondent No.4 has stopped making payments in terms of the order dated 20th December, 2022. As per the said order, Respondent No.4 was to pay a sum of Rs.20,000/- per month in the following terms:
"22. In the facts and circumstances of this case, by applying the guidelines laid down in Vinay Verma (supra), considering that the husband is willing to maintain his wife, it is directed as under:
(i) Respondent No.4 - the husband shall pay a sum of Rs.20,000/- per month, on or before the 10th of every month, which shall be credited directly to the Petitioner's bank account. The details of the said bank account shall be provided by the ld. counsel for the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 18/09/2023 at 21:42:55 Petitioner to the ld. counsel for the Respondent No.4, within five days.
(ii) The Petitioner shall handover vacant and peaceful possession of the subject property by 15th January, 2023, to the parents i.e., Respondent Nos.2 and 3, after clearing all the dues payable on the subject property by the Petitioner, such as electricity/water charges/etc."
4. The allegation is that the payment has not been made to the Petitioner since April, 2023.
5. Issue notice to Mr. Nitin Grover (Address: R/o AG - 193, 1st Floor, Shalimar Bagh, Delhi - 110088/ A-121, Ground Floor, Ashok Vihar, Phase-II, Delhi, Mob. No.9811867330).
6. It is directed that Mr. Nitin Grover shall remain present on the next date of hearing. The present order shall be served through S.H.O., Shalimar Bagh as also P.S. Ashok Vihar for service to Mr. Nitin Grover.
7. In addition, notice be issued to Mr. Sandeep Singh Somaria (Mob. No.9818427971) and Mr. Sunil Dutt Dixit (Mob. 9312832910), ld. Counsels for Respondent Nos. 2 and 3 and Respondent No.4 respectively.
8. If no one appears for the Respondent No.4 on the next date, the Court would be constrained to take stringent action against the Respondent No.4.
9. The Registry is also directed to communicate the present order to Ms. Hetu Arora Sethi, ld. ASC (Mob. No. 9810368590) for onward transmission of the same to the concerned SHO for service upon Mr. Nitin Grover.
10. List on 10th October, 2023.
PRATHIBA M. SINGH, J.
SEPTEMBER 15, 2023/Rahul/kt This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 18/09/2023 at 21:42:55