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High CourtsSingle Bench(2026) 05 DEL CK 1693

Ankit Sharma vs Prachika Lochan Gupta

Delhi High Court, Principal Bench, New Delhi · Decided on 29 May 2026

HON’BLE JUDGES
Sachin Datta, J
CASE NUMBER
CONT.CAS(C) 1174/2025 & CONT.CAS(C) 608/2026

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Judgment

9 paragraphs · 175 words

SACHIN DATTA, J. (Oral)

1.

After some hearing, it is agreed as under:

i.

the outstanding maintenance amount payable by the husband/ Ankit Sharma to the wife/ Prachika Lochan Gupta, which is to the tune of Rs.8,00,000/- shall be deposited in this Court, in four monthly installments of Rs. 2,00,000/- each.

ii.

the first of the aforesaid installments shall be deposited on 1st June, 2026. The subsequent installment/s shall be deposited on the first day of the succeeding month.

iii.

The aforesaid amount shall be kept in an interest bearing FDRs.

Appropriate orders for the release of the aforesaid amounts, shall be passed on the next date of hearing.

iv.

Upon deposit of the first instalment on 01.06.2026, the wife/ Prachika Lochan Gupta shall afford visitation of the child to the husband/ Ankit Sharma on 1st, 3rd and 4th Saturday of every month.

v.

The visitation shall take place in the Delhi High Court Mediation and Conciliation Centre between 11:00 AM and 01:00 PM, in the presence of a child counsellor.

2.

List on 09.09.2026.