Chattisgarh High Court
Smt. Preeti Chandra vs Suraj Chandra on 19 January, 2023
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Cr.M.P. No. 116 of 2023
Smt. Preeti Chandra W/o Suraj Chandra Aged About 24 Years D/o Raj
Kumar Chandra Occupation- House Wife R/o B/39, Domnara Colony,
S. E. C. L. Chal Tahsil- Kharsiya, District : Raigarh, Chhattisgarh.
---- Petitioner
Versus
Suraj Chandra S/o Ram Kumar Chandra Aged About 30 Years
Occupation - Assistant Manager, Corporate Information System,
Indian Oil, Gurgaon, R/o Iipm, Sector 18, Iffco Chowk, Gurgaon
(Haryana), Permanent R/o Mohline Bhata, Near Jail Road, Katgorha,
Chhattisgarh.
---- Respondent
For the Petitioner : Mr. Jay Singh, Advocate on behalf of
Mr. Malay Shrivastava, Advocate.
Hon'ble Shri Justice Rakesh Mohan Pandey
ORDER
19.01.2023
1. This PUD has been received from the Judge, Family Court, Raigarh, whereby extension of time has been sought by the concerned Court to decide the application for grant of maintenance pending before it. Vide order dated 11.10.2022 passed in CRR No. 1016 of 2022, this Court has directed the concerned Family Court to conclude the proceeding filed under Section 125 of the Cr.P.C. within a period of three months from the date of receipt of copy of that order.
2. Considering the request made in the PUD, the same is allowed and further two months' time is granted to decide the application filed under Section 125 of the Cr.P.C.
3. Accordingly, this Cr.M.P. is disposed of.
Sd/-
(Rakesh Mohan Pandey) Vacation Judge Nimmi