REGENT COMPUTRONICS PVT. LTD.

Pankaj Rajput Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

KULBHUSHAN KUMAR VS. RAJ KUMARI [REFERRED TO]
RAMESH CHANDER KAUSHAL VS. VEENA KAUSHAL [REFERRED TO]
MOHAMMAD AHMED KHAN VS. SHAH BANG BEGUM [REFERRED TO]
DUKHTAR JAHAN VS. MOHAMMAD FAROOO [REFERRED TO]
VIMALA K VS. VEERASWAMYK [REFERRED TO]
KIRTIKANT D VADODARIA VS. STATE OF GUJARAT [REFERRED TO]
SAVITABEN SOMABHAI BHATIYA VS. STATE OF GUJARAT [REFERRED TO]
CHATURBHUJ VS. SITA BAI [REFERRED TO]
SHABANA BANO VS. IMRAN KHAN [REFERRED TO]
NAGENDRAPPA NATIKAR VS. NEELAMMA [REFERRED TO]
BADSHAH VS. SAU. URMILA BADSHAH GODSE [REFERRED TO]
BHUWAN MOHAN SINGH VS. MEENA [REFERRED TO]
KALYAN DEY CHOWDHURY VS. RITA DEY CHOWDHURY NEE NANDY [REFERRED TO]
RAJNESH VS. NEHA [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Saksham Agarwal, learned counsel for the revisionist and learned AGA for the State.

(2.) By means of the present revision, the revisionist has assailed the order dtd. 4/8/2025 passed by Additional Principal Judge-7, Family Court, Lucknow (in short "Family Court') in Criminal Case no. 364 of 2022 (Aditi Singh Vs. Pankaj Rajpur).

(3.) Vide order under challenge, the Family Court, after considering the income of the revisionist, an I.F.S. Officer, as also the fact that the opposite party no.2 (wife of the revisionist no.2) has relinquished her claim for maintenance, has directed the revisionist to pay Rs.20,000.00 per month for his minor son/opposite party no. 3 from the date of filing of the application, under consideration, i.e. 23/3/2022.

Click here to view full judgment.

PANKAJ RAJPUT Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address