Sanjay Sharma vs Geeta & Anr on 5 April, 2022

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Delhi High Court - Orders

Sanjay Sharma vs Geeta & Anr on 5 April, 2022

Bench: Chandra Dhari Singh

                          $~11
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.REV.P. 73/2022 & CRL.M.A. 2308/2022
                                 SANJAY SHARMA                                      ..... Petitioner
                                                    Through:     Mr. Arush Khanna and Ms. Rishika
                                                                 Jain, Advocates

                                                    versus

                                 GEETA & ANR.                                     ..... Respondents
                                                    Through:     None

                                 CORAM:
                                 HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
                                                    ORDER

% 05.04.2022 CRL.M.A. 2309/2022 Exemption allowed subject to just exceptions. The application stands disposed of.

CRL.REV.P. 73/2022

1. The instant petition under Section 397 read with Section 401 read with Section 482 of the Code of Criminal Procedure, 1973 has been filed on behalf of the petitioner seeking following prayers:

"a) Pass an order setting aside the judgment dated 29.09.2020,passed by the Learned Principal Judge, Family Courts, North East, Karkardooma Courts, Delhi in the maintenance petition titled 'Geeta & Anr. v. Sanjay [MT Pet No. 1202/2018]; or

b) In the alternative to prayer a), pass an order allowing maintenance towards Respondent No.2 only; and/or Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:06.04.2022 17:45:54

c) In the event prayer b) is allowed, pass an order granting visitation rights to the Petitioner to meet his daughter, i.e. the Respondent No.2; and/or

d) In the event prayer b) is allowed, pass an order reducing the maintenance amount to the tune of INR 3,000/- towards maintenance of Respondent No.2 only;..."

2. Heard.

3. Learned counsel appearing on behalf of petitioner prays for some time to file an application for condonation of delay with respect to the instant revision petition. Let the same be filed within two weeks.

4. List on 12th May, 2022.

CHANDRA DHARI SINGH, J APRIL 5, 2022 Dy/ct Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:06.04.2022 17:45:54

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Delhi High Court - Orders