PRATYUSH NATH Vs. KUMARI SARASWATI TRIPATHY

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) This petition has been filed under Article 227 of the Constitution of India for quashing of the order dtd. 8/10/2024 passed by the learned Principal Judge, Family Court, Bokaro in Original Maintenance Suit No.179 of 2022 whereby interim maintenance to the tune of Rs.3000.00 was allowed to the wife.

(3.) Learned counsel for the petitioner submits that in absence of any affidavit the said petition was filed and the learned court has passed the said order. He further submits that one petition was filed for transfer of the case from Ranchi to Bokaro which was dismissed by the High Court observing that the husband will pay Rs.2000.00 on each and every date in the said divorce case against which for transfer of that the said case was filed. He submits that in view of that the impugned order may kindly be set aside.