Delhi High Court - Orders
Rukshar Hussain vs State & Anr on 7 January, 2021
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~A4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 210/2018 & CRL.M.A. 4612/2018 (Stay)
RUKSHAR HUSSAIN ..... Petitioner
Through Mr. Vijay Kinger, Advocate
versus
STATE & ANR ..... Respondents
Through Mr. Hirein Sharma, APP for State
Mr. Nasir Kamal, Advocate for R-2
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 07.01.2021 HEARD THROUGH VIDEO CONFERENCING
1. This revision petition is directed against an order dated 17.02.2018, passed by Additional Sessions Judge, East District, Karkardooma affirming an order dated 07.10.2017, passed by the MM/Mahila Court, Karkardooma, fixing an interim maintenance of Rs.12,000/- per month to the respondent No.2 and Rs.4,000/- each to the two children.
2. Mr. Vijay Kinger, learned counsel for the revision petitioner states that the interim maintenance is being paid regularly and that his client intends to pay the interim payment also. The said payment will be subject to the final outcome of the petition for maintenance pending before the Metropolitan Magistrate.
3. Mr. Nasir Kamal, learned counsel for the respondent No.2 is present in the video-conferencing but he is not able to participate in the proceedings CRL.REV.P. 210/2018 Page 1 of 2 due to technical issue.
4. List on 18.01.2021.
SUBRAMONIUM PRASAD, J.
JANUARY 7, 2021 hsk CRL.REV.P. 210/2018 Page 2 of 2