GAURAV JOHAR Vs. PRINCIPAL JUDGE FAMILY COURT DEHRADUN

JUDGEMENT

(1.) HEARD. ADMIT. ISSUE notice to the respondent No. 2 who shall file counter affidavit within a period of one month. List thereafter.

(2.) TILL the next date of listing, the execution of the order dated 07. 03. 2008 passed by Principal Judge, Family court, Dehradun in Criminal Case No. 205 of 2007, Smt. Indu Johar Vs Gaurav Johar shall remain stayed subject to the condition that the petitioner shall continue to pay a sum of Rs. 3,000. 00 per month to respondent No. 2 by 5th of each month, failing which the stay order shall automatically come to the end. Stay application No. 1394 of 2008 is disposed of accordingly.