VISHRAM SINGH Vs. SMT. BHOLI BAI @ BHOLESHWARI @ KAMLESH

JUDGEMENT

(1.) HEARD Learned Counsel for the parties.

(2.) VIDE order dated 16.4.2010, this Court while issuing notice to the respondents had directed the appellant to continue to pay the maintenance at the rate of Rs. 5,000/ - per month and stayed the recovery of arrears of maintenance. Today, the matter has come up for confirmation of the said stay order.

(3.) IN that view of the matter, it is directed that the appellant shall deposit the entire amount of arrears within eight weeks from today.