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Judgment
C. Hari Shankar, J.
Prayer (i) in this writ petition, which sought a direction to the respondents to frame Rules, was given up by Mr. Kamlesh Kumar Mishra, learned counsel for the petitioner yesterday.
Prayer (ii) in this writ petition is effectively for the execution of an order dated 22 January 2025 passed by the JMFC (Mahila Court-04) South West District, Dwarka in MC No. 61/2023 directing payment of maintenance.
Execution of an order of the JMFC directing payment of maintenance cannot be sought under Article 226 of the Constitution of India.
The remedy with the petitioner, if any, would lie in execution proceedings.
Accordingly, reserving liberty with the petitioner to take appropriate proceedings in accordance with law, this writ petition is dismissed as not maintainable.