ANANT BIJAY SINGH,J. - (1.) It appears that on 12.09.2017, detailed order was passed, whereby the petitioner was directed to pay Rs. 5,000/- per month to opposite party no. 2 as ad interim maintenance from May, 2017 in terms of order dated 04.05.2017. Order dated 12.09.2017 further reveals that in terms of Order 26, Rule 9 C.P.C. learned Dheeraj Kumar, was appointed as Pleader Commissioner, who was directed to visit the residence of the opposite party no. 2 and the petitioner and after talking with the parties, submit report to this Court in sealed cover.
(2.) It appears that the required report of Pleader Commissioner was received on 28.11.2017, copy of the report of Pleader Commissioner was served on learned counsel for the parties and the matter was directed to be listed on 18.12.2017, thereafter today.
(3.) Rejoinder to the report of Pleader Commissioner was filed on behalf of the petitioner.;