- (1.)RULE. Rule made returnable forthwith and heard by consent of both the parties.
(2.)THIS criminal revision is directed against the order dated 18th April, 2002, passed by the learned Judge of the Family Courts No. 2, Nagpur, below exhibit 12, in Petition No. E P-266/2001, whereby it was directed to issue warrant of attachment of salary of the applicant @ Rs. 2,000/- per month towards amount, and Rs. 2,000/- towards arrears of maintenance amount, amounting total Rs. 4,000/- per month till recovery of Rs. 16,000/- and thereafter Rs. 2. 000/- per month.
(3.)THE learned Counsel for the applicant contended that the non-applicant Nos. 1 and 2 had filed petition claiming maintenance under section 125 of the Code of Criminal Procedure, which was dismissed for default on 27-1-2002. He contended that restoration application has been filed by the non-applicants bearing No. 18/2002, which is pending in the Family Court.