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Delhi High Court - Orders

Ajayan Pillai vs Adrija Devi on 19 July, 2024

Author: Rajiv Shakdher

Bench: Rajiv Shakdher, Amit Bansal

                                    $~1
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           MAT.APP.(F.C.) 140/2024
                                                AJAYAN PILLAI                                                                   .....Appellant
                                                                                      Through:                Mr Ajeesh Kalathil Gopi, Advocate.

                                                                                      versus
                                                ADRIJA DEVI                                                                     .....Respondent
                                                                                      Through:                None.
                                                CORAM:
                                                HON'BLE MR. JUSTICE RAJIV SHAKDHER
                                                HON'BLE MR. JUSTICE AMIT BANSAL
                                                                                      ORDER

% 19.07.2024 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 31414/2024

1. This application has been filed on behalf of the appellant to seek restoration of the appeal which was dismissed for non-prosecution on 26.04.2024.

2. For the reasons stated in the application, the prayer made therein is allowed.

3. The appeal is, accordingly, restored to its original number. MAT.APP.(F.C.) 140/2024

4. This appeal is directed against the order dated 12.01.2024 passed by the learned Principal Judge, Family Courts, Patiala House Courts, New Delhi.

5. Via the impugned order, the Family Court has dismissed the application preferred by the appellant/husband seeking modification/ MAT.APP.(F.C.) 140/2024 Page 1 of 2 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 23/07/2024 at 01:01:05 recission /setting aside of the order of maintenance passed by it via order dated 31.05.2023.

5.1 Via order dated 31.05.2023, the Family Court has, inter alia, directed the appellant/husband to pay Rs.2,000/- to the respondent/wife on each date when she was called upon to attend the hearing.

6. We are of the view that there is no good reason for us to interfere with the impugned order.

7. The appeal is, accordingly, dismissed.

RAJIV SHAKDHER, J AMIT BANSAL, J JULY 19, 2024/rt Click here to check corrigendum, if any MAT.APP.(F.C.) 140/2024 Page 2 of 2 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 23/07/2024 at 01:01:05