SANGAM KISHOR SHAH Vs. KORAL SANGAM SHAH

JUDGEMENT

(1.) Heard learned Advocates appearing for the respective parties.

(2.) In compliance of the order dtd. 21/10/2022, it is submitted by learned Advocate Mr. A.S. Asthavadi that the applicant has deposited an amount of Rs.75,000.00 and copy of the receipt of the Nazir of the Court is shown for perusal of this Court. It is also submitted that an additional amount of Rs.24,000.00 has paid to the complainant by way of cheque and a receipt dtd. 4/2/2023 is also executed by the respondent.

(3.) By way of this application, the challenge is given to the interim order of maintenance. It appears that the trial may be stalled because of the pendency of this matter.