Delhi High Court - Orders
Sanjiv Kumar Vashist vs The State (Gnct Of Delhi) & Anr on 5 December, 2022
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 159/2020 & CRL.M.A. 3903/2020,
CRL.M.A. 3904/2020, CRL.M.A. 10376/2022
SANJIV KUMAR VASHIST ..... Petitioner
Through: Mr. Sanjiv Kumar Vashist,
Adv. (Petitioner in person)
versus
THE STATE (GNCT OF DELHI)
& ANR ..... Respondents
Through: Ms. Priyanka Dalal, APP
Mr. C. S. Kathour and Mr.
Amit Kumar Singh, Advs.
for R-2 alongwith R-2 in
person.
CORAM:
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 05.12.2022
1. Learned counsel for the respondent points out that despite the fact that there is no stay of the order passed by the learned Trial Court, the petitioner has failed to pay the maintenance amount.
2. He submits that even the learned Trial Court is not proceeding further with the Execution Petition due to pendency of the present proceedings.
3. The petitioner, present in person, submits that he has been regularly paying the maintenance amount.
4. It is made clear that this Court has not gone into the aspect; whether the petitioner has paid the maintenance awarded by the learned Trial Court and the learned Executing Court is free to decide this aspect in accordance with facts and law.
Signature Not Verified Digitally Signed By:HARMINDER KAUR Signing Date:06.12.2022 18:01:405. List on 20.01.2023.
AMIT MAHAJAN, J DECEMBER 5, 2022 'KDK' Signature Not Verified Digitally Signed By:HARMINDER KAUR Signing Date:06.12.2022 18:01:40