Madhya Pradesh High Court

Smt. Meena vs Lalit @ Ravi Sharma on 9 May, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                         FA No. 826 of 2024
                                                   (SMT. MEENA Vs LALIT @ RAVI SHARMA)

                           Dated : 09-05-2024
                                  Shri Rakesh Kumar Sharma, learned counsel for the appellant.


                                  Heard on I.A. No.4235/2024, which is an application under Section 5 of
                           the Limitation Act for condonation of delay. As per the Registry's report, the
                           appeal is barred by 4 days.
                                  Keeping in view the reasons assigned in the application, I.A.

                           No.4235/2024 stands allowed. Delay in filing the appeal is hereby condoned.
                                  Issue notice to the respondent on payment of PF by RAD mode within

seven days, failing which this appeal shall stand dismissed without further reference to the Court. Notice be made returnable within four weeks.

Let the record of the Court below be requisitioned. Also heard on I.A. No.4236/2024, which is an application for stay of the judgment and decree dated 15.03.2024.

In the meanwhile, the parties shall not remarriage till the next date of hearing.

Certified copy, as per Rules.



                              (S. A. DHARMADHIKARI)                                      (GAJENDRA SINGH)
                                       JUDGE                                                  JUDGE

                           Ravi