Karan Panwar vs Meenakshi Panwar on 24 January, 2022

[Cites 5, Cited by 1]

Delhi High Court - Orders

Karan Panwar vs Meenakshi Panwar on 24 January, 2022

Bench: Chandra Dhari Singh

                          $~2
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CRL.REV.P. 366/2021 & CRL.M.A. 18232/2021 (Delay) &
                                CRL.M.A. 18231/2021 (Stay)

                                KARAN PANWAR                                       ..... Petitioner
                                                   Through:     Mr. Madan Lal Sharma, Advocate

                                                   versus

                                MEENAKSHI PANWAR                                   ..... Respondent
                                            Through:            None

                                CORAM:
                                HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
                                        ORDER

                          %             24.01.2022

                                      (THROUGH VIDEO CONFERENCING)
                          CRL.M.A. 18233/2022

Exemption allowed subject to just exceptions. The application stands disposed of.

CRL.REV.P. 366/2021

1. The instant Criminal revision petition under Section 397/401 of the Code of Criminal Procedure, 1973 read with Section 19(2) of Family Courts Act, 1984 as amended up to date against the impugned ex-parte judgment dated 7th July 2018 passed by learned Principal Judge, Family Court, Patiala House Courts, New Delhi in Maintenance Case no. 12/13 titled Meenakshi Panwar v. Karan Panwar wherein the learned Family Court was pleased to grant final maintenance @ Rs. 9,000/- per month and litigation expenses of Rs. 11,000/- and impugned order dated 19th March 2021 passed by learned Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:25.01.2022 17:02:57 Principal Judge dismissing the application of the petitioner under Order 9 Rule 13 of the Code of Civil Procedure, 1908.

2. Learned counsel appearing on behalf of petitioner/revisionist, on instructions, undertakes that the petitioner/revisionist shall pay 50% of the entire arrears of the maintenance at the rate of Rs. 9,000/- per month in pursuance to the order dated 19th March 2021 passed by learned Principal Judge, Family Court, Patiala House Court, New Delhi in Maintenance Case No. 12/ 13.

3. It is directed that that the learned counsel appearing on behalf of petitioner/revisionist shall file an affidavit along with the receipt, after the payment of the said amount, before the Registry of this Court.

4. List on 30th March 2022.

CHANDRA DHARI SINGH, J JANUARY 24, 2022 Dy/@K Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:25.01.2022 17:02:57

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Delhi High Court - Orders