ANU RANI Vs. VISHWANTRA DHAMA

JUDGEMENT

(1.) Petitioner impugns order dated 12.03.2019 whereby the trial court has listed the matter for evidence.

(2.) Learned counsel for the petitioner submits that the trial court had earlier heard the arguments on interim maintenance application and listed the matter on 26.10.2018 for orders.

(3.) On 26.10.2018, directions were issued to the parties to file their income affidavits and the matter was adjourned to 29.11.2018. On 29.11.2018, the trial court noticed that the income affidavits of both the parties had been filed and thereafter the matter was listed for mediation, however, mediation was not successful and the trial court thereafter listed the matter for evidence.