AARTI GUPTA Vs. RAVI GUPTA

JUDGEMENT

(1.) THIS Civil miscellaneous application is for modification of order dated 8.1.2015 vide which the revision petition for enhancement of adinterim maintenance under Section 24 of the Hindu Marriage Act, 1955 was dismissed by making following observations:

(2.) BEFORE parting with the order, it was further ordered as under:

(3.) NOW , modification has been sought to change the entire tenor and texture of the order on the grounds which were neither available for consideration nor even now are necessary to be considered.