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[Cites 1, Cited by 1]

Himachal Pradesh High Court

Veer Singh vs . Ritubala on 11 January, 2023

Bench: Tarlok Singh Chauhan, Virender Singh

Veer Singh vs. Ritubala .

FAO (FC) No. 12/2021 11.1.2023 Present: Mr. Inder Sharma, Advocate, for the appellant.

Mr. Surinder Saklani & Ms. Nishi Goel, Advocates, for the respondent.

Learned counsel for the respondent on instructions states that the appellant has not paid a single penny towards maintenance despite having lost before the Court below.

This is indeed a serious matter. Therefore, we make it clear that the appellant shall be heard in the matter only after he deposits the arrear of maintenance.

List on 15.3.2023.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.1.2023 (pankaj) ::: Downloaded on - 12/01/2023 20:33:37 :::CIS