Patna High Court - Orders
Rita Devi vs Harendra Singh on 31 August, 2012
Author: Anjana Prakash
Bench: Anjana Prakash
Patna High Court MJC No.4007 of 2010 (5) dt.31-08-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.4007 of 2010
======================================================
Rita Devi
.... .... Petitioner/s
Versus
Harendra Singh
.... .... Respondent/s
======================================================
CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
5/ 31-08-2012In view of the report of the Principal Judge, Family Court, Saran at Chapra, that the Petitioner has filed Written Statement on 25.09.2010 and presently, hearing on petition dated 18.05.2012 for ad-interim maintenance is pending, I am not inclined to transfer the matrimonial case.
The application is disposed off with direction the Principal Judge, Family Court, Saran at Chapra, to expedite the trial and conclude it within a period of six months from the date of receipt/production of a copy of this order keeping in mind that order of interim maintenance should be disposed off expeditiously as envisaged in the scheme by amendment of Section 125 Cr. P. C. (Anjana Prakash, J) JA/-