Supreme Court - Daily Orders
Ravi Kumar Bajpai vs Renu Awasthy Bajpai on 27 October, 2021
Bench: Ajay Rastogi, Abhay S. Oka
1
ITEM NO.6 COURT NO.14 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 7028/2018
(Arising out of impugned final judgment and order dated 30-01-2018
in CRR No. 2320/2016 passed by the High Court Of M.p Principal Seat
At Jabalpur)
RAVI KUMAR BAJPAI & ANR. PETITIONER(S)
VERSUS
RENU AWASTHY BAJPAI RESPONDENT(S)
IA No. 11273/2020 - ADDITION / DELETION / MODIFICATION PARTIES,
IA No. 185127/2018 – CLARIFICATION/DIRECTION, IA No. 117099/2019 -
EXEMPTION FROM FILING O.T., IA No. 185129/2018 - EXEMPTION FROM
FILING O.T., IA No. 117097/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(CRL) NO. 5089/2020 (II-A)
(IA No. 34726/2021 - APPLICATION FOR VACATION OF INTERIM ORDER)
Date : 27-10-2021 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Apoorv Kurup, AOR
Ms. Nidhi Mittal, Adv.
Mr. Akshat Shrivastava, AOR
For Respondent(s) Mr. Amlan Kumar Ghosh, AOR
Mr. Santosh Krishnan, AOR
Ms. Deepshikha Sansanwal, Adv.
Mr. Yakesh Anand, Adv.
Ms. Sonam Anand, Adv.
Signature Not Verified UPON hearing the counsel the Court made the following
Digitally signed by
DEEPAK SINGH
O R D E R
Date: 2021.10.28 17:31:04 IST Reason:
IA No. 11273/2020 seeking deletion of the name of petitioner no.2 from the array of parties is allowed.2
Cause title be amended accordingly.
The instant Special Leave Petitions have been filed against the orders dated 30.01.2018 in CRR No. 2320/2016 and 20.11.2019 in CRR No. 3424/2017 passed by the learned Single Judge of the High Court of Madhya Pradesh, Principal seat at Jabalpur.
Both the petitions are in respect of the maintenance which has been granted to the respondent-wife in the proceedings under Section 125 of the Cr.P.C. and Section 20 of the Domestic Violence Act. The total consolidated money towards maintenance awarded by the Courts below comes to Rs.25,000/- per month. The salary slips of the petitioner-husband, Ravi Kumar Bajpai, for the months of September and October, 2019 has been placed on record and it discloses that his gross salary for the respective months is Rs.1,07,203/- and Rs. 1,47,535. The salary slips placed for perusal has not been disputed by the learned Counsel for the petitioner.
After we have heard learned Counsel for the parties, we find no reason to interfere in the orders impugned in our jurisdiction under Article 136 of the Constitution.
The Special Leave Petitions are, accordingly, dismissed. Pending application(s), if any, shall stand disposed of. Since we have dismissed the Special Leave Petitions, the petitioner is directed to comply with the orders impugned in the instant proceedings within a period of six weeks, failing which the respondent is at liberty to take action for its execution admissible under the law.
(POOJA SHARMA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)