ANAND PRAKASH Vs. MANSHA KUMARI

JUDGEMENT

(1.) In view of the order dated 26.09.2019, this case has been listed under the heading For Orders today.

(2.) A supplementary affidavit on behalf of the petitioner has been filed in which it is stated that in compliance of the order dated 26.09.2019 passed by this Court, the petitioner has deposited the entire arrears of maintenance till October, 2019 amounting to Rs.1,92,000/- in the court of Principal Judge, Family Court, Patna.

(3.) Mr. Surendra Kumar Singh, learned senior counsel for the petitioner submitted that vide detailed order dated 26.09.2019, this Court has already recorded his submissions. Since the respondent is herself employed and is drawing Rs.22,000/- per month as her basic salary, she does not need any further financial support from the petitioner for maintaining herself.