Arvind vs Smt. Anguri
2022 Latest Caselaw 6043 MP

                                          1
                           IN THE HIGH COURT OF MADHYA PRADESH
                                        AT GWALIOR
                                     FA No. 619 of 2022
                                     (ARVIND Vs SMT. ANGURI)

Dated : 23-04-2022
           Shri Rajmani Bansal, learned counsel for the appellant.

           Heard on the question of admission as well as I.A. No.1732/2022, an
application for stay.
           Issue notice to the respondents on payment of process fee through

Registered A.D. as well as Ordinary modes within three working days. Notice be made returnable within two weeks.

Record of the Court's below be requisitioned.

It is the submission of learned counsel for the appellant that impugned judgment has been passed on 03.03.2022 and according to his information, respondent/former wife intends to remarry on 12.05.2022 which falls within the limitation period prescribed for filing appeal against the judgment and decree passed by the Family Court under Section 13 of Hindu Marriage Act. He intends to live with his former wife/respondent herein.

Till the next date of hearing, effect and operation of impugned judgment

dated 03.03.2022 in Case No. RCSHM/119/2021 passed by 2 n d District Judge, Dabra, District Gwalior shall remain stayed and respondent shall not undergo remarriage without leave of this Court.

List the case on 10.05.2022.

Certified copy as per rules.

   (ANAND PATHAK)                                          (MILIND RAMESH PHADKE)
       JUDGE                                                        JUDGE

(LJ*)


        LOKENDRA JAIN
        2022.04.23
        13:53:39 +05'30'