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Judgment
Ajay Mohan Goel, Judge (Oral)
By way of this petition, the petitioner has, inter alia, prayed for the following reliefs:-
“I) Allow the present Criminal Revision Petition and set aside the impugned order dated 05.08.2026, passed by the learned Principal Judge, Family Court, Mandi, District Mandi, H.P., whereby the petitioner has been directed to pay interim maintenance @ Rs.5,000/- per month from the date of filing of the petition till final disposal of the main petition, besides ₹5,000/- towards litigation expenses;
II. Consequently, dismiss the application for grant of interim maintenance filed by the respondent;
III. In the alternative, remand the application for interim maintenance to the learned Principal Judge, Family Court, Mandi for fresh consideration in accordance with law, after taking into consideration the statutory ingredients of Section 144(1) and Section 144(4) BNSS, the respective financial position of the parties, the agreement dated 14.05.2025 and the subsequent material documents concerning the respondent's receipt of substantial sale consideration, including the registration summary, challan/transaction papers and cheque of ₹10,00,000/-.”
As, we are not interfering with the order that has been assailed by way of this petition and as we are not passing any order which will prejudice the case of the respondent, we are disposing of this petition without issuance of notice to the respondent with the observation that endeavour shall be made by the learned Court below to finally decide the application filed by the respondent under Section 144 (1) (a & b) of the Bharatiya Nagarik Suraksha Sanhita by 31.03.2027. We expect the parties to render full assistance to the learned Court below so that the matter can be decided on or before the date mentioned in this order.