SEEMA SINGH Vs. SUNIL CHANDRA SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) As pointed out, it appears that in some of previous orders in appearance for petitioners in place of Ms. Seema Singh it is typed as Mr. Seema Singh which is apparently a typing mistake which requires correction, which is formal in nature, accordingly in place of Mr. Seema Singh it be corrected and read as Ms. Seema Singh.

(3.) This Miscellaneous Application has been filed by the petitioners for direction to the Court below inter-alia for early disposal of the Maintenance Case No. 100/2013 and Matrimonial Case No.398/2010 pending in the Court of learned Additional Principal Judge, Family Court, Patna.