Allahabad High Court
Kashi Prasad Kushwaha vs State Of U.P. & Another on 26 July, 2010
Author: Ashok Kumar Roopanwal
Bench: Ashok Kumar Roopanwal
Court No. - 50 Case :- CRIMINAL REVISION No. - 2782 of 2010 Petitioner :- Kashi Prasad Kushwaha Respondent :- State Of U.P. & Another Petitioner Counsel :- T.K. Mishra,Mahesh Kumar Tripathi Respondent Counsel :- Govt. Advocate Hon'ble Ashok Kumar Roopanwal,J.
Heard Mr. T. K. Mishra, learned counsel for the revisionist, learned AGA for the State and perused the record.
Issue notice to respondent no. 2, who may file counter affidavit within four weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.
List immediately after expiry of the aforesaid period.
By the next date of listing the operation of the impugned order dated 7.6.2010 passed by the Principal Judge, Family Court, Jhansi, in Petition No. 396 of 2008, Smt. Ramwati Kushwaha Vs. Kashi Prasad Kushwaha, shall remain stayed provided the revisionist pays all the due amount till August 2010 calculated at the rate of Rs. 1000/- per month from the date as ordered by the trial court by 31.8.2010 and continues to pay the same by 7th day of each month from September 2010.
The amount so deposited by the revisionist may be withdrawn by respondent no. 2.
Order Date :- 26.7.2010 Pcl