Himachal Pradesh High Court
Manoj Kumar vs . Sapna Devi on 23 March, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Manoj Kumar Vs. Sapna Devi CMPMO No.217 of 2020 .
23.3.2022 Present: Mr. Aashish Patial, Advocate, for the petitioner Ms. Meera Devi, Advocate for the respondent.
Since the petitioner is admittedly in employment, therefore, in order to determine the quantum of maintenance in terms of latest judgment of the Hon'ble Supreme Court, it is necessary that this Court is provided with the details of the emoluments/last pay drawn by the petitioner. Therefore, let copy of the last pay certificate drawn by the petitioner be placed on record within a period of three weeks from today.
List on 20.4.2022.
(Tarlok Singh Chauhan) 23.3.2022 Judge (mamta) ::: Downloaded on - 24/03/2022 20:11:52 :::CIS