SACHIN SINGH Vs. MASTER AVYAN

JUDGEMENT

(1.) This application has been filed by the petitioner praying for a direction for a stay on the execution petition filed by the respondent, being Execution Petition No.135/2022, during the pendency of the present petition.

(2.) With the consent of the learned counsels for the parties, the petition itself is being taken up today for final hearing, therefore, this application is rendered infructuous. The same is, accordingly, disposed of. The next date of hearing, that is, 8/4/2024 stands cancelled. CRL.REV.P. 158/2022 & CRL.M.A. 5192/2022

(3.) This petition has been filed challenging the Order dtd. 21/12/2021 (hereinafter referred to as 'Impugned Order') passed by the learned Judge, Family Court, East District, Karkardooma Courts, Delhi (hereinafter referred to as 'Family Court') in Maintenance Petition, being Mt. No.206/2018, titled Master Avyan v. Sachin Singh, directing the petitioner herein to pay interim maintenance of Rs.40,000.00 per month to the respondent herein from the date of filing of the application before the learned Family Court till the disposal of the maintenance petition and, thereafter, to pay the said amount regularly from the month of January, 2022.