Manoj Kumar Jat vs Smt. Sumitra Jat
2023 Latest Caselaw 22132 MP

Madhya Pradesh High Court

Manoj Kumar Jat vs Smt. Sumitra Jat on 21 December, 2023

Author: Sheel Nagu

Bench: Sheel Nagu

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                         FA No. 1256 of 2022
                                                    (MANOJ KUMAR JAT Vs SMT. SUMITRA JAT)

                           Dated : 21-12-2023
                                    Shri Rajesh Kumar Nishad -Advocate for the appellant/husband.

                                    Shri - Advocate for the respondent/wife.

Learned counsel for appellant/husband has not been able to show any ground on which stay can be granted on impugned judgment and decree.

Accordingly, I.A. No.9383/2022 filed under Order 41 Rule 5 of CPC for

stay stands dismissed.

Since record is available, counsel for rival parties were asked as to whether they are ready and willing to argue the matter today, they prayed for short adjournment to prepare the matter.

List the case on any Wednesday or Thursday in the month of January, 2024.

Till next date of hearing, husband is directed to comply with money part of impugned judgment and decree to show his bonafide.

                              (SHEEL NAGU)                                         (DEVNARAYAN MISHRA)
                                 JUDGE                                                    JUDGE

                           mohsin