SHRI GAJANAN DATTARAM ARONDEKAR Vs. NUTAN BABULI NAIK

JUDGEMENT

(1.) Heard learned counsel on behalf of both the parties.

(2.) Challenge in this petition, filed under Sec. 482 of the Code of Criminal Procedure, 1973, (Code, for short) is to the order dated 3/04/2007, by which the learned JMFC, Mapusa has directed interim maintenance to be paid to the respondents i.e. the wife and the minor child of the petitioner.

(3.) The inquiry in the main application under Sec. 125 of the Code is pending although the same was filed on or about 16/02/2006. The learned JMFC, therefore, is hereby directed to dispose of the same as expeditiously as possible and in an event within a period of six months from the date of the receipt of copy of this order. Needless to observe, the applications for maintenance are required to be disposed of expeditiously.