Madhya Pradesh High Court
Satish Chandra Jain vs Smt. Usha Jain on 18 August, 2015
MCRC No. 4681/2012
18.08.2015
None for the petitioner.
Shri Rajiv Shrivastava, Advocate for the
respondent.
Respondent-wife has filed I.A No. 6627/2015, an application for vacating interim order passed by this Court on 24/07/2015.
This Court vide interim order dated 24/07/2015 stayed the final award of maintenance u/S. 125 of Cr.P.C. of Rs. 3,000/- per month subject to the petitioner husband paying Rs. 1,000/- per month without fail.
Learned counsel for the respondent-wife informs that Rs. 1,000/- per month has not been paid by the petitioner to the respondent-wife.
To afford an opportunity to the petitioner-husband to argue on I.A No. 6627/2015, let this case be taken up day after tomorrow (20/08/2015).
(Sheel Nagu) Judge Durgekar*