TEJPAL Vs. PRINCIPAL JUDGE FAMILY COURT

JUDGEMENT

(1.) HEARD. ADMIT. ISSUE notice to 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 impugned order dated 12. 02. 2008 passed by the Principal Judge, Family Court, Dehradun shall remain stayed subject to the condition that the petitioner shall continue to pay a sum of Rs. 3,000/- regularly per month by 5th of every month to respondent No. 2, failing which the stay order granted by this Court shall come to an end. Accordingly, the stay application No. 1141 of 2008 is disposed of.