- (1.) This writ petition has been filed against the order dated 21.01.2010 passed by the Learned District Judge, Jamtara in Matrimonial Case No. 34 of 2009 directing the petitioner to pay 1/3rd of his take home salary as ad-interim maintenance as well as litigation cost of Rs. 400/- per month.
(2.) On 01.04.2010 while issuing notice, the impugned order was suspended and in the meantime the petitioner was directed to pay the respondent or deposit in the court below, the interim maintenance at the rate of Rs. 3,000/- per month.
(3.) It is submitted by Mr. N. P. Choudhary, learned counsel appearing for the petitioner that evidences are going on and therefore, the said interim order be confirmed as the petitioner is complying with the said order.;