KIRANBHAI KANUBHAI PATEL Vs. ASHABEN KIRANBHAI PATEL

JUDGEMENT

(1.) This is an application under Article 226 / 227 of the Constitution of India as well as under Sec. 482 of the Code of Criminal Procedure, 1973 for quashment of the impugned order dtd. 7/9/2019 passed by the learned Judge, Family Court No.5, Vadodara below Application Exh.6 in Criminal Misc. Application No.323 of 2019, whereby the learned trial Court has granted interim maintenance of Rs.5,000.00 per month to the respondents No.1 to 3 i.e. wife and two minor children.

(2.) Heard learned advocate for the applicant and learned APP for the State.

(3.) It is noted that the matter is adjourned from time to time. This Court has not even issued notice in this matter.