RANGESH SRINIVASAN Vs. MADHULIKA BAWA

JUDGEMENT

(1.) CRL.M.A. 16346/2023 (Exemption) Exemptions allowed subject to just exceptions.

(2.) By way of this petition under Article 227 of the Constitution of India, the petitioner husband, facing proceedings under the Protection of Women from Domestic Violence Act, 2005, has assailed order dtd. 3/5/2023 of the learned Additional Sessions Judge, whereby in the course of appellate challenge to the magisterial order of interim maintenance to be paid to child of the parties, request for stay on the operation of the interim maintenance order was rejected. On service of notice of this petition, the respondent wife entered appearance through counsel. In view of settled legal position and for expeditious disposal, learned counsel for both sides kindly consented to address arguments today itself. I heard learned counsel for both sides.

(3.) For the sake of convenience, the relevant portion of the impugned order is quoted as follows: