Chetan vs Payal
2024 Latest Caselaw 5367 MP

Madhya Pradesh High Court

Chetan vs Payal on 21 February, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                              1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                        FA No. 1552 of 2023
                                                           (CHETAN Vs PAYAL)

                           Dated : 21-02-2024
                                   Shri Priyesh Ghosh - Advocate for the appellant.

                                   Shri Santosh Kumar Meena - Advocate for the Respondent.

Heard on I.A. No. 8776/2023, an application under Order 41 Rule 5 CPC for staying the impugned judgment dated 11.05.2023 on the ground that execution application has been filed by the respondent before the family Court

and subsequently, warrant has been issued to arrest the appellant.

In the meanwhile, till the next date of hearing, the impugned judgment dated 11.05.2023 shall remain stayed.

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

                           sh