ANKITA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Manan A. Shah on behalf of the applicant and learned APP Ms. M. D. Mehta for the respondent-State, learned Advocate Ms. Komal Khatri for learned Advocate Mr. Suraj A. Shukla for respondent no. 2.

(2.) By way of this petition, the petitioner seeks to challenge an order dtd. 1/7/2019 passed by the Learned Family Court, Surat, under Exh- 5, for interim maintenance in Maintenance Application No. 1147 of 2016. By way of the said impugned order, the learned Family Court had rejected the application of the petitioner for grant of interim maintenance.

(3.) This Court has heard learned Advocates for the respective parties and has perused the record. The Maintenance Application is of the year 2016 and the interim order under challenge before this Court is of the month of July, 2019.