NEELAM AGARWAL Vs. ANIL KUMAR AGARWAL

JUDGEMENT

(1.) The petitioner has filed this writ petition praying for the following reliefs:-

(2.) The impugned order, which is under challenge, was rendered by the Principal Judge, Family Court Nainital, in Case No. 264 of 2015, Anil Kumar Agarwal vs. Smt. Neelam Agarwal. By virtue of the impugned orders, which has been put to challenge, the petitioner's husband was'directed to deposit the amount of Rs. 3,56,900/-. By the second order, which has been put to challenge that is 23.10.2019, the defendant/petitioner's application Paper No. 26 (Ga), which was preferred for the purposes of enabling, her to cross examine the witnesses and to set aside the order dated 07.09.2019, directing to proceed ex-parte against her has been rejected.

(3.) As against the aforesaid two impugned orders, when the writ petition was preferred, there was an interim order granted by this Court on 14.11.2019, leaving it open for the petitioner herein to file an application for withdrawal of the amount, which had already deposited by the respondent no. 1, before the court below towards the maintenance and if an appropriate recourse has not been adopted by the petitioner to get the money withdrawn, it is rather she who, has to be claimed it, not the Court neither the respondent could be held responsible for her inaction.