APARNA DAS Vs. SUBRATA DAS

JUDGEMENT

(1.) This is an application seeking an expeditious disposal of a proceeding in an execution case for the recovery of arrears of maintenance allowance under Section 125 of the Code that have fallen due.

(2.) Affidavit of service filed on behalf of the petitioner is taken on record.

(3.) Despite service, no one appears on behalf of the husband/opposite party.