BHOLA BHASKAR Vs. DOLLY

JUDGEMENT

(1.) The defects, as pointed out by the registry, are ignored.

(2.) Heard Mr. Rizwanul Haque, learned counsel for the petitioner.

(3.) This application under Article 227 of the Constitution of India has been filed by the petitioner challenging the order dated 26.02.2019 passed by the learned Principal Judge, Sheikhpura in Maintenance Case No.19M of 2018 whereby he has allowed ad interim maintenance of rupees eight thousand per month to the respondent from the date of the order.