Himachal Pradesh High Court
Sunny Negi And Another vs . Kiran Devi on 22 March, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
Sunny Negi and another vs. Kiran Devi Cr. Revision No. 155 of 2021 .
22.03.2023 Present: Mr. Aasheesh Patial, Advocate, for the petitioner.
Mr. Rajesh Kumar Parmar, Advocate, for the respondent.
Record of the Court below is awaited. Let fresh reminder be sent to the Court below for sending the record.
List after six weeks.
Despite repeated opportunities, order dated 04.08.2021, passed by this Court in Cr.M.P No. 1313 of 2021, whereby operation of the impugned verdict recorded by the learned Sessions Judge (Family Court) Shimla in Case No. 7 of 2019 titled as "Smt. Kiran Devi vs. Sunny Negi" was stayed subject to petitioner's depositing the entire arrears of maintenance within six weeks, has not been complied with. Hence, interim protection granted vide aforesaid order is vacated and the respondent is at liberty to get the aforesaid order executed in accordance with law.
( Sandeep Sharma )
March 22, 2023 Judge
(hemlata/priti)
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