SUBHASH MATA Vs. SARIKA

JUDGEMENT

(1.) Heard Sri Neeraj Garg, Advocate for the applicant. Admit.

(2.) Issue notice to respondent returnable within three weeks.

(3.) Sri Neeraj Garg, learned counsel for the applicant argued that learned Additional Judge, Family Court, Rishikesh District Dehradun has wrongly observed that no objection/reply was filed against the interim maintenance application. Mr. Neeraj Garg further stated that annexure no.5 to this petition (page no.64 of the paper book) is the objection/reply to the interim maintenance application which was filed before the Court below.