Madhya Pradesh High Court
Deepak Raikwar vs Mousami Kashyap on 10 May, 2018
THE HIGH COURT OF MADHYA PRADESH
CRR-408-2017
(DEEPAK RAIKWAR Vs MOUSAMI KASHYAP)
6
Jabalpur, Dated : 10-05-2018
Mrs. Amit Kaur Ruprah, learned counsel for the petitioner.
Shri D.C. Malik, learned counsel for the respondent.
Learned counsel for the petitioner prays for time to argue the matter.
sh Learned counsel for the respondent submits that the e respondent/wife is not getting any maintenance; therefore, matter be ad heard at the earliest. The interim order passed on 21.08.2017 staying Pr the order dated 31.01.2017 passed by the Family Court, if vacated. The petitioner would be liable to pay the interim maintenance in a hy accordance with the order dated 31.01.2017.
Keeping in view of the above, it is directed that matter be listed ad in the week commencing 18.06.2018.
M I.R. to continue till the next date of hearing.
of (SUSHIL KUMAR PALO) rt JUDGE ou C h sp/-
ig Digitally signed by SUNIL KUMAR PATEL H Date: 2018.05.10 22:16:58 -07'00'