DURGA CHARAN MISHRA Vs. SUPRAVA TRIPATHY MISHRA

JUDGEMENT

(1.) Mr. Panda, learned advocate appears on behalf of petitioner husband and submits, his client wants revision under sec. 19(4) of Family Courts Act, 1984 against judgment dtd. 23/7/2021 directing his client to pay Rs.8,000.00 per month and arrear maintenance to opposite parties.

(2.) The petition has endorsement of it being defective on omission to furnish cell phone numbers of recorded learned advocates. Mr. Panda submits, the defect will be removed by day after tomorrow (4/2/2022).

(3.) Issue notice along with this order on opposite parties. Petitioner will put in requisites.