Shesh Nath Tiwari @ Shesh Nath ... vs Sangita Tiwari
2023 Latest Caselaw 3487 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            C.M.P. No. 881 of 2023
     Shesh Nath Tiwari @ Shesh Nath Tiwary         ...... Petitioner
                                      Versus
     1. Sangita Tiwari
     2. Amrit Kishore Nath Tiwari
     3. Triyogi Nath Tiwari                              ......Respondents
                                      ----------

CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Petitioner : Mr. Dilip Kr. Jaiswal, Advocate For the Respondents :

.....

Order No.03/ Dated:13.09.2023 Learned counsel for the petitioner submits that since the evidence of defendant has been closed without recording evidence of the defendants and the case is running at the stage of argument. If Judgment may be passed the petitioner shall suffer irreparable injury, hence, further proceeding of the case before the learned court below in Title Suit No. 583 of 2014 may be stayed.

In the above facts and circumstances, let notices be issued to the respondents at the present and correct address through registered post with A/D as well as under ordinary process, for which requisites, etc. must be filed within two weeks.

In the meantime, further proceeding of the trial in Original Suit No. 1583 of 2019 shall remain stayed till next date.

(Pradeep Kumar Srivastava, J.) R.K/