AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 105 wordsHeard Mr. M. Devananda, learned counsel appearing for the petitioner and Mr. Shyam Sharma, learned Government Advocate appearing for the
respondents.
It is submitted by Mr. Shyam Sharma that the petitioner has filed rejoinder affidavit only on 03.02.2021 and accordingly, he submitted that he needs
some time to file reply to the said affidavit.
Accordingly, learned counsel prays for granting at least 2(two) weeks time.
Prayer is allowed.
List these cases again on 22.02.2021.
In the meantime, the learned counsel for the respondents is directed to file affidavit regarding the non-payment of the monthly allowances of the
petitioner.
Earlier interim order shall continue till then.