Supreme Court - Daily Orders
Ganesh Kumar vs R. Rajini Devi on 8 May, 2019
Bench: R. Banumathi, R. Subhash Reddy
ITEM NO.26 COURT NO.7 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4310/2019
(Arising out of impugned final judgment and order dated 24-10-2018
in CRLRC (MD) No. 335/2018 passed by the High Court Of Judicature
At Madras At Madurai)
GANESH KUMAR Petitioner(s)
VERSUS
R. RAJINI DEVI Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.64140/2019-EXEMPTION FROM FILING O.T.)
Date : 08-05-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. P. Soma Sundaram, AOR
Mr. Mayil Samy K.,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. P. Soma Sundaram, learned counsel appearing for the petitioner, submits, on instruction, that the petitioner so far has paid the maintenance of about Rs.16,00,000/- (Rupees Sixteen Lakhs) to the respondent-wife and to the child.
In view of above, the petitioner to file an affidavit in this regard along with supporting documents evidencing the payment of maintenance amount. Learned counsel for the petitioner shall also file memo of calculation as to the arrears payable to the wife and to the child.
List the matter on 8th July, 2019. Needful be done in the meanwhile.
(MAHABIR SINGH) Signature Not Verified (PARVEEN KUMARI PASRICHA) COURT MASTER Digitally signed by MAHABIR SINGH Date: 2019.05.09 BRANCH OFFICER 09:58:56 IST Reason: