PRASANT SINGH Vs. LOPAMUDRA SINGH

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Order dtd. 19/4/2016 (Annexure-4) passed in I.A. No.11 of 2016 (arising out of MAT Case No.89 of 2014) is under challenge in this writ petition, whereby learned Civil Judge (Senior Division), Athgarh entertaining an application filed by the Wife-Opposite Party, enhanced the maintenance pendente lite from Rs.9,000.00 to Rs.20,000.00 per month.

(3.) The matter was initially heard and disposed of vide order dtd. 29/2/2024. Subsequently, the Petitioner filed I.A. No.5497 of 2024 to recall the order dtd. 29/2/2024 on the ground that the names of Advocate appearing for the respective parties were altered in the said order, which resulted in anomaly and confusion. Some other grounds were also taken in the said I.A. Upon consideration of the grounds taken in the I.A., order dtd. 29/2/2024 by which the writ petition was disposed of was recalled vide order dtd. 29/4/2024 and the matter is placed for fresh hearing.