Madhya Pradesh High Court
Praveen Gupta vs Smt. Kamini Gupta on 7 July, 2017
1
W.P.No.4036/2017
07.07.2017
Lawyers are abstaining from the Court due to resolution
passed by the Madhya Pradesh High Court Bar Council.
Petitioner-Praveen Gupta is present in person.
Heard on the question of admission.
Issue notice to the respondent on payment of process fee by
RAD as well as by Ordinary mode within three days. Notice be made returnable within four weeks.
Also heard on I.A.No.4291/2017, an application for stay. The petitioner submits that under the provision of Section 91
(i) of the Army Act 1950 read with Army Rule 193 and Paragraph 8 of Army Order 2/2001 as amended 27.5 % the amount was being paid to wife-Kamini Gupta through money orders by EME records. This fact was not brought to the notice of the family Court by the respondent. He further submits that nothing remains to be paid.
In the meanwhile, it is directed that effect and operation of the order dated 06.05.2017 passed by the Family Court in case No.67/08/2015 (Execution) shall remain stayed till the next date of hearing.
Certified copy as per rules.
(S.A. Dharmadhikari) Judge bj/-