Smt. Geeta Bai vs Smt. Pavitra Bai
2022 Latest Caselaw 264 MP

HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

M.P. No.11/2022

Indore, dated 05/01/2022 Shri Jitendra Verma, learned counsel for the petitioner.

Heard on I.A. No.69/2022, which is an application for exemption from filing typed copies/eligible copies.

Photocopies of the documents have already been produced by the petitioner but some of the documents are not legible, therefore, this application is dismissed.

The petitioner is directed to cure the defect as pointed out by the Registry and produce the certified and legible copy of the said documents.

Also heard on I.A. No.26/2022, which is an application for stay.

The petitioner prays that till the final disposal of this petition, the proceeding before the trial court be stayed.

After the perusal of the certified copy of the order sheet, it reveals that matter is pending for evidence and one defence witness has been examined, therefore, there is no need to stay the entire proceeding of the trial court. However, the trial court is directed that no final judgment shall be delivered in the matter without leave of this Court or till the further orders.

Certified copy of this order.

(Anil Verma) Judge N.R.

Digitally signed by NARENDRA KUMAR RAIPURIA Date: 2022.01.10 18:29:20 +05'30'