Supreme Court - Daily Orders
Pitambra Bachotiya . vs Chetan Kumar Bachotiya . on 1 August, 2019
Bench: D.Y. Chandrachud, Indira Banerjee
1
ITEM NO.3 COURT NO.9 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
MA 1387/2019 in SLP (Crl.) No(s).737/2015
PITAMBRA BACHOTIYA . Petitioner(s)
VERSUS
CHETAN KUMAR BACHOTIYA . Respondent(s)
(IA No. 89955/2019 - APPROPRIATE ORDERS/DIRECTIONS)
Date : 01-08-2019 This application was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s)
Mr. Varinder Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It has been stated in the interlocutory application for directions that in spite of the previous order dated 2 May 2017 of this Court in SLP(Crl) No 737 of 2019, no payment of maintenance has been made after 17 April 2018. The arrears have been quantified at Rs 1,17,600. In the previous order of this Court, liberty was granted to the petitioners to move an interlocutory application for further directions in case of non- Signature Not Verified compliance of the undertaking.
Digitally signed bySANJAY KUMAR Date: 2019.08.06 14:32:29 IST Reason: In the event, the amount in arrears has not been paid, the respondent shall do so in order to avoid coercive action by this Court.
2Issue notice to the respondent, returnable in four weeks.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER