Anant Bijay Singh, J. - (1.) Heard learned counsel for the petitioner and the learned APP.
(2.) Learned counsel for the petitioner while referring the order dated 27.10.2016 passed in ABA No. 3123/2016 has submitted that the petitioner-Md. Asfaque Ansari alias Sonu has defaulted in paying the ad interim maintenance of Rs.5,000/- per month for two successive months i.e., February and March, 2017 as per direction of this Court.
(3.) It appears that under order dated 05.05.2017 notice was issued to O.P. No.2- Md. Asfaque Ansari alias Sonu by both process but the office note, dated 13.07.2017 reflects that although notice was issued to O.P. No. 2 by both process and unserved service report received with report of Nazir that O.P. No.2- Md. Asfaque Ansari alias Sonu refused to accept the notice but undelivered registered cover or A/D has not yet been received.;