SOHINI DAS BANERJEE Vs. AKASH DAS

JUDGEMENT

(1.) This is an application for expeditious disposal of N Case No.593 of 2019 pending before the learned Judicial Magistrate, 4the Court, Barracpore, North 24 Parganas under Section 125 of the Code.

(2.) Learned counsel appearing on behalf of the petitioner submits as follows. The petitioner had filed an application under Section 125 of the Code claiming maintenance allowance from her husband, the opposite party herein. Although the application was filed as far back as in July, 2019, till date not even any interim order of maintenance has been granted to the petitioner. The matter was adjourned on several occasions. The application has remained pending for no fault of the present petitioner.

(3.) I have heard the submissions of the learned advocate for the petitioner and have perused the revision petition.