Patna High Court - Orders
Shyama Devi vs Vijay Kumar Roy on 31 July, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
CR. REV. No.638 of 2006
SHYAMA DEVI
Versus
VIJAY KUMAR ROY
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4 31.7.2008Heard learned counsel for both parties.
In the facts and circumstances of the case I am not inclined to interfere with the impugned order dated 26.5.2006 passed by the Principal Judge, Family Curt, Darbhanga in Maintenance Case No.81 of 2005 whereby the application for interim maintenance filed by the petitioner has been rejected.
This application is accordingly dismissed.
However, the court below is directed to finally dispose of the case within three months of receipt /production of a copy of this order. Both parties are directed to adduce evidence on day today basis.
B.Jha (Ghanshyam Prasad)