Ram Chand Gupta, J. - (1.) C.M. No. 3965 -CII of 2011.
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 951 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 30.7.2010, Annexure P5, passed on application filed under Section 24 of the Hindu Marriage (for short the 'Act') for interim maintenance in main petition under Section 13 of the Act in HMA No. 41/15.5.2009 (RBT No. 23/7.4.2010) titled as Naresh Kumar v. Kiran Garg, pending in the Court of learned Additional District Judge, Sangrur.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned trial Court.;