REGENT COMPUTRONICS PVT. LTD.

Vishal Kochar Appellant

V/S

Pulkit Sahni Respondents

Referred Judgements :-

SAVITRI VS. GOVIND SINGH [REFERRED TO]
CENTRAL BOARD OF DAWOODI BOHRA COMMUNITY VS. STATE OF MAHARASHTRA [REFERRED TO]
AJAY MALIK V/S SMT. SHASHI [REFERRED TO]
PARAS DEVI VS. SURESH CHAND [REFERRED TO]
AMIR KHAN VS. STATE OF RAJASTHAN [REFERRED TO]
ANU VS. RATANLAL [REFERRED TO]
CHHOTU SINGH VS. BASANTI DEVI AND OTHERS [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
V C SHUKLA VS. STATE [REFERRED TO]
SUMER CHAND VS. SANDHURAN RANI [REFERRED TO]
SUNIL KUMAR SABHARWAL VS. NEELAM SABHARWAL [REFERRED TO]
KAVITA VYAS VS. DEEPAK DAVE [REFERRED TO]
ANSHUL KULSHRESHTHA VS. SMT. SWARNIMA KULSHRESHTHA [REFERRED TO]

JUDGEMENT

(1.) These cross criminal revision petitions are filed under Sec. 397/401 Criminal Procedure Code, against the order dtd. 27/1/2021 passed by Family Court No.2, Jaipur in Case No.1/20, whereby interim maintenance was allowed in pending application u/s.125 Cr.P.C. Petitioners-original applicants Mrs.Pulkit and Baby Mehak-wife and daughter of Vishal have challenged this order for enhancement of the amount of interim maintenance, whereas, the other petitioner- original non applicant Vishal has prayed for quashing the impugned order.

(2.) Before going into merits, issue regarding maintainability of these revision petitions is to be decided.

(3.) Heard learned counsels for both the parties on the aforesaid point.

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VISHAL KOCHAR Vs. PULKIT SAHNI

Referred Judgements :-

JUDGEMENT

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