ANUPAM GUPTA Vs. SUMEET GUPTA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against an order dated 27th of August, 2007 passed by the High Court of Delhi at New Delhi in C.M. No. 11168 of 2007 arising out of CM (Main) No. 1718 of 2004 whereby the High Court had disposed of C.M. No. 11168 of 2007 filed by the appellant for producing additional evidence with the directions to the appellant to pay maintenance to the respondent at the rate of Rs.35,000/- per month and clear the arrears within two weeks.

(3.) We have heard the learned counsel for the parties and examined the impugned order. In our view, the High Court was not justified, while dealing with the application for acceptance of additional evidence to direct the husband-appellant to pay maintenance to the wife-respondent at the rate of Rs.35,000/- per month and to clear the arrears within two weeks from the date of passing of the impugned order.