Delhi High Court - Orders
Ajayan Pillai vs Adrija Devi on 26 April, 2024
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Amit Bansal
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 140/2024 & CM APPL. 24251/2024
AJAYAN PILLAI ..... Appellant
Through: None.
versus
ADRIJA DEVI ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 26.04.2024 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 24252/2024
1. Allowed, subject to just exceptions.
MAT.APP.(F.C.) 140/2024 & CM APPL. 24251/2024 [Application filed on behalf of the appellant seeking interim relief]
2. This appeal is directed against the impugned order dated 12.01.2024.
3. Via the impugned order, the Family Court has directed the appellant to pay Rs.2,000/- to the respondent on each date when she is called upon to attend the hearing.
4. We had passed over the matter in the first round as there was no representation on behalf of the appellant.
5. The matter was called for the second time as well. However, the position remains the same.
MAT.APP.(F.C.) 140/2024 Page 1 of 2This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/05/2024 at 20:39:54
6. The appeal is, accordingly, dismissed for non-prosecution.
7. C.M. APPL. 24251/2024 is, consequently, closed.
RAJIV SHAKDHER, J AMIT BANSAL, J APRIL 26, 2024/rt Click here to check corrigendum, if any MAT.APP.(F.C.) 140/2024 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/05/2024 at 20:39:54