Smt. Rashmi Mishra vs Dinesh Kumar Mishra
2023 Latest Caselaw 2382 MP

                                                            1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                       FA No. 267 of 2023
                                             (SMT. RASHMI MISHRA Vs DINESH KUMAR MISHRA)

                          Dated : 09-02-2023
                                Shri Ravi Mahendra Kumar Vyas - Advocate for appellant.

                                Shri Ajay Sen - Advocate for respondent/caveator.

Heard appellant's counsel and the learned counsel for the respondent/caveator.

A copy of the appeal memo has already been furnished to him in

pursuant to the order dated 03.02.2023.

On considering the contentions, we are of the considered view that it would be better in the larger interest of both the parties that the appeal be disposed off at the earliest. Hence, the Registry is directed to procure the records within a period of one week.

A decree for divorce has been granted. If no stay is granted, there is every possibility of the respondent's re-marrying. Hence, there shall be stay of the judgment and decree dated 31.12.2022 passed by the Principal Judge, Family Court, Sagar.

I.A.No.1592 of 2023 stands disposed off.

Call next week.

                               (RAVI MALIMATH)                                          (VISHAL MISHRA)
                                 CHIEF JUSTICE                                               JUDGE

                          sj




Signature Not Verified
Signed by: SUSHEEL
KUMAR JHARIYA
Signing time: 2/10/2023
11:31:13 AM