Supreme Court - Daily Orders
D.G. Rajanna vs Rohini on 5 December, 2024
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.14 COURT NO.6 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). 1877/2022
[Arising out of impugned final judgment and order dated 04-06-2021
in RPFC No. 116/2015 passed by the High Court of Karnataka at
Bengaluru]
D.G. RAJANNA Petitioner(s)
VERSUS
ROHINI & ORS. Respondent(s)
Date : 05-12-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) Mr. Preetam Shah, Adv.
Mr. Rajul Srivastav, Adv.
Mr. Dhananjay Kumar, Adv.
Mrs. Rosy Sharma, Adv.
Mr. K. Krishna Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states at the Bar that the petitioner is complying with the order dated 11th March, 2022 and is regularly paying the maintenance of Rs. 5,000/- (Rupees Five Thousand Signature Not Verified Digitally signed by SONIA BHASIN only) to respondent no. 3-his daughter. Date: 2024.12.05 18:46:47 IST Reason:
He further states that as and when the 1 respondent no. 1-wife appears, the petitioner-
husband will also pay the expenses of Rs.10,000/- (Rupees Ten Thousand only).
Despite service of notice, no one has entered appearance on behalf of the respondents.
Leave granted.
The interim order dated 11th March, 2022 to continue Until further orders.
(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) 2