RANI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) A.B.A. No. 905 of 2017 Pursuant to order dated 28.02.2017 (in A.B.A. No. 905 of 2017) petitioner Kapoor Prasad who is the husband of O.P. No. 2 and O.P. No.

(2.) - Priti Kumari are physically present. 2. It appears that under order dated 06.04.2017, the petitioner was directed to pay ad interim maintenance to the O.P. No. 2 at the rate of Rs. 2,500/- today, petitioner has stated that he has complied the order.

(3.) Today, in presence of both the parties, possibility of conciliation has been made. It appears that the stand of the parties are at variance. So there is no possibility of mediation between the parties. Now the matter will be heard on merit.