OM PRAKASH Vs. ANIL DEVI

JUDGEMENT

(1.) The challenge in this revision is made to the order dtd. 20/7/2024, passed in Misc. Criminal Case No.120 of 2023, Anil Devi vs. Om Prakash, by the court of Judge, Family Court, Rishikesh, District Dehradun ('the case'), by which, the revisionist has been directed to pay Rs.12,000.00 per month as interim maintenance to the respondent.

(2.) Heard learned counsel for the revisionist and perused the record.

(3.) On 8/10/2024, when this matter was taken up, on behalf of the revisionist a statement is given that there are ample chances of settlement of the dispute. The Court on that date required the revisionist to deposit Rs.10,000.00 in the Registry and subject to it, directed that the notices be sent to the respondent. The revisionist has not deposited Rs.10,000.00, as per the office report.