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Judgment
Sanjay K. Agrawal, J
Learned counsel for the petitioner would submit that petitioner's application under Section 127 (1) of the CPC for enhancement of the amount of
maintenance is pending consideration since 09/04/2018 and it has not been concluded till now and even otherwise, there is no substantial progress in
the trial, therefore, it may be directed to be expedited.
I have heard learned counsel for the petitioner at length.
Since, the matter is related to the enhancement of the amount of maintenance under Section 127 (1) of the CPC, it deserves to be heard
expeditiously. Learned Judicial Magistrate is directed to consider and dispose of the said application filed by the petitioner herein expeditiously,
preferably within a period of three months from the date of receipt of a copy of this order.
With the aforesaid direction, this writ petition stands disposed of. No cost(s).
A copy of this order be sent to the concerned Judicial Magistrate by e-mail/fax.