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Allahabad High Court Directs UP Trial Courts to Decide Maintenance Execution Cases Within Six Months - (16 Oct 2026)

FAMILY

Allahabad High Court directed UP trial courts to decide maintenance execution applications within six months, warning that non-compliance may amount to contempt. The direction came while dismissing a husband’s challenge to maintenance awarded to his wife and two minor children.

Tags : MAINTENANCE; TRIAL COURTS; CONTEMPT  

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