Phool Kumari vs Manish Kumar Shah
2023 Latest Caselaw 22216 MP

Madhya Pradesh High Court

Phool Kumari vs Manish Kumar Shah on 22 December, 2023

Author: Sheel Nagu

Bench: Sheel Nagu

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                          FA No. 1317 of 2023
                                                     (PHOOL KUMARI Vs MANISH KUMAR SHAH)

                           Dated : 22-12-2023
                                    Shri Arvind Pathak - Advocate for the appellant/wife.

                                    Shri Neeraj Shah - Advocate for the respondent/husband.

I.A. No. 7854/2023 for condonation of delay of 57 days in filing this appeal is taken up, considered and allowed for the reasons mentioned therein.

Delay of 57 days in filing this appeal is condoned.

I.A. No.7855/2023 for urgent hearing is also disposed of. Considering the allegations and grounds which have been found to be proved by learned Principal Judge, District Singraulim, it would be appropriate to hear this case on merits.

Record of Court below be requisitioned.

I.A.No.7853/2023 for stay on execution of impugned judgment and decree is also taken up.

The said I.A. is also allowed for the reasons mentioned therein. The appeal is admitted for final hearing.

List for final hearing in the month of February, 2024. Till next date of hearing, respondent/husband is restrained from marrying again.

If final hearing does not take place in February, 2024, then respondent/husband is free to file an application for vacating interim order.

                              (SHEEL NAGU)                                        (DEVNARAYAN MISHRA)
                                 JUDGE                                                   JUDGE

                           mohsin