Madhya Pradesh High Court
Smt. Anju Singh (Ekka) vs Anil Kumar Singh on 21 June, 2013
R. P. No. 292/13
21/06/13
Shri Siddharth Datt, learned counsel for the petitioners.
Shri R. K. Samaiya, learned counsel for the respondent.
Having heard Shri Siddharth Datt, learned counsel for the petitioners and Shri R. K. Samaiya, learned counsel for the respondent, no case is made out for review/recall of the order passed in W. P. No. 10171/11.
However, as the matter has been remanded back to the Court below and if the petitioner has any grievance with regard to payment of maintenance, she shall be at liberty to bring this fact to the Court below where the matter is pending and the Court below is expected to hear and decide the matter after hearing all concerned.
With the aforesaid observations, this application stands disposed of.
C. C. as per rules.
(Rajendra Menon) Judge Vy/-