(1.) The Civil Revision Petition is filed to dispose of the Maintenance Petition in I.A.No.4 of 2022 in I.D.O.P.No.116 of 2020.
(2.) The marriage between the petitioner and the respondent was solemnised on 11/12/2019 as per the Christian Rites and Customs. Due to misunderstanding, the petitioner and the respondent are living separately. The respondent filed I.D.O.P.No.116 of 2020 for Divorce. In the said application, the petitioner / wife filed an application seeking maintenance in I.A.No.4 of 2022.
(3.) The learned counsel for the petitioner made a submission that Maintenance Petition in I.A.No.4 of 2022 is kept pending and adjournments are granted periodically. Docket orders relating to the Interlocutory Application reveals that several adjournments are granted without recording reasons.