PRAKASH DUTT Vs. BHAWANA CHOPRA

JUDGEMENT

(1.) On the previous date, i.e., 21/2/2024, we heard the matter at some length. After hearing learned counsel for the parties, we had broadly recorded the contours of the case. For convenience, the relevant part of the order dtd. 21/2/2024 is extracted hereafter:

(2.) As would be evident, in the course of the proceedings held on 21/2/2024 it emerged that the appellant had not liquidated the arrears emanating from the order dtd. 17/1/2023 passed by the Family Court in an application moved by the respondent/wife under Sec. 24 of the Hindu Marriage Act, 1955 [in short, "1955 Act"].

(3.) Although the affidavit of the respondent/wife is on record, the affidavit said to have been lodged on behalf of the appellant/husband is not on record. However, a hard copy of the affidavit filed by the appellant/husband has been placed before us.