Jharkhand High Court
Pradeep Ram vs The State Of Jharkhand And Anr on 25 July, 2017
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Rev. No. 1018 of 2015
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Pradeep Ram ...Petitioner
Versus
1. The State of Jharkhand.
2. Sanju Devi ....Opposite Parties
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Coram: HON'BLE MR JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. S.K. Tiwari, Advocate
For the State : A.P.P.
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06/25.07.2017: It has been stated by learned counsel for the petitioner that the petitioner admittedly is a cleaner in Truck and as such he is not in a position to pay maintenance amount of Rs.3500- per month to the Opp. Party No.2. It has also been stated by learned counsel for the petitioner that the quantum of maintenance amount, which has been awarded by the court below is on a much higher side as the petitioner earns only Rs.5,000/- per month.
Issue notice to the Opposite Party No. 2 as to why this application be not admitted and/or disposed of at the stage of admission itself, for which requisites etc. under registered cover with A/D as well as under ordinary process must be filed by 2nd of August, 2017.
List this matter under the heading "For Admission" after appearance of the Opp. Party No.2.
(Rongon Mukhopadhyay, J.) Ravi/