Pankaj Mithal, J. - (1.) Heard learned counsel for the petitioner.
(2.) In Original Suit No.7 of 2016 (Amit Gupta v. Smt. Ranjana) probably for divorce under Section 13 of the Act, the application of the respondent no.2-wife for maintenance under Section 24 of the Act has been allowed by the impugned order dated 17.09.2016 passed by the Additional District Judge /Fast Track Court, Etah.
(3.) The above order passed by the Additional District Judge /Fast Track Court, Etah, is under challenge in this petition under Article 227 of the Constitution of India.;