Arvind Kumar Mishra, J. - (1.) Heard learned counsel for the applicant and learned AGA for the State and perused the record.
(2.) Learned counsel for the applicant contended that Section 143(A)(1) of the Negotiable Instrument Act, 1881 has been inserted by Act No.20 of 2018 and has its effect from 1.9.2018, whereas in this case the proceedings were launched in the month of May, 2018 and that way the award of interim maintenance was not justified and the same is illegal.
(3.) The point in issue whether the amendment brought and incorporated under Section 143(A) (1) of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act') is applicable retrospectively nor not?;