JAY SENGUPTA,J. - (1.) The Court: This is an application challenging an order dated 08.08.2019 passed by the learned Judicial Magistrate, 3rd Court, Bishnupur at Bankura in Misc. Case No. 44/18, R 47/18, thereby directing payment of interim maintenance allowance to the wife and the child at the rate of Rs 5,000/- and Rs. 3000/- per month, respectively from the date of application.
(2.) Affidavit of service filed on behalf of the petitioner is taken on record.
(3.) Learned counsel appearing on behalf of the petitioner submits as follows. Before the order portion, it was recorded by the learned Magistrate in the impugned order that the order will take effect immediately from 'today'.;