Rajasthan High Court - Jodhpur
Harjinder Singh Maan vs Suman Maan on 9 August, 2019
Bench: Sangeet Lodha, P.K. Lohra
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Misc. Appeal No. 4/2019
Harjinder Singh Maan S/o Nirmal Singh, Aged About 41 Years,
B/c Jat Sikh, R/o Ward No. 1 Dev Nagar, Old Abadi, Sri
Ganganagar, At Present Residing At House No. 2-D-21, Jawahar
Nagar, Sri Ganganagar, Rajasthan.
----Appellant
Versus
Suman Maan W/o Harjinder Singh Maan, Aged About 32 Years,
D/o Puttulal Rathore, B/c Teli, R/o Ward No. 11, Near Women
Park, Tile Ke Saamne, Purani Abadi, Sri Ganganagar, Rajasthan.
----Respondent
For Appellant(s) : Mr. Pritam Joshi
For Respondent(s) : Mr. G.R.Bhari
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE P.K. LOHRA Order 09/08/2019 Admit. Issue notice. Issue notice of stay petition. Mr. G.R.Bhari, learned counsel accepts notices on behalf of the respondent. The service is, therefore, complete.
In the meanwhile, if the petitioner deposits arrears of maintenance at the rate of Rs. 5000/- per month within a period of four weeks and continues to pay maintenance at the rate of Rs. 5000/- by 7th day of every month, the recovery of the remaining (Downloaded on 30/08/2019 at 01:38:11 AM) (2 of 2) [CMA-4/2019] amount of maintenance payable in terms of the order impugned, shall remain stayed.
The stay petition stands disposed of accordingly. (P.K. LOHRA),J (SANGEET LODHA),J 21-RP/-
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