SHALINI PHANSALKAR.JOSHI,J. - (1.) Rule. Rule made returnable forthwith.
(2.) With consent of learned counsel for both the parties, heard finally at the stage of admission itself.
(3.) This Writ Petition is preferred by the Respondent challenging the order of interim maintenance of Rs.2,000/- per month each to Respondent Nos.1 and 2 as awarded by the Family Court No.1, Pune on 15/02/2017 in P. E. No. 227 of 2013 filed under Section 125 of Criminal Procedure Code (Cr.P.C.).;