Smt. Radha vs Sudhanshu
2024 Latest Caselaw 3711 MP

Madhya Pradesh High Court

Smt. Radha vs Sudhanshu on 7 February, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                         FA No. 1605 of 2023
                                                         (SMT. RADHA Vs SUDHANSHU)

                           Dated : 07-02-2024
                                   Shri Yash Pal Rathore, learned counsel for the appellant.

                                   Shri Satish Yadav, learned counsel for the respondent no.1.

Heard on I.A.No.8842/2023, an application for vacating stay. This Court vide order dated 17.07.2023 had stayed the operation of the impugned judgment and decree till the next date of hearing. As per Section 15

of the Hindu Marriage Act, 1955 in case the appeal is filed and the same is pending, either of the parties cannot remarry.

In view of the aforesaid, the interim order cannot be vacated. Accordingly, I.A.No.8842/2023 is rejected.

Interim relief granted on 17.07.2023 shall remain continue. List the case for final hearing in the month of March, 2024.

                                (S. A. DHARMADHIKARI)                            (DEVNARAYAN MISHRA)
                                         JUDGE                                          JUDGE

                           VS