Smt. Urvasi vs Anil Korku (Adiwasi)
2024 Latest Caselaw 27668 MP

Madhya Pradesh High Court

Smt. Urvasi vs Anil Korku (Adiwasi) on 1 October, 2024

Author: Anand Pathak

Bench: Anand Pathak

                                                                 1                                FA-1780-2024
                                            IN THE HIGH COURT OF MADHYA PRADESH
                                                          AT GWALIOR
                                                          FA No. 1780 of 2024
                                                     (SMT. URVASI Vs ANIL KORKU (ADIWASI) )



                           Dated : 01-10-2024
                                    Shri Vipin Babu Sharma - Advocate for the appellant.
                                    Shri Pradhuman Singh Bhadouria - Advocate for the respondent.

Heard on admission and I.A.No.6656/2024, an application for interim stay. Grievance of appellant is that she does not want to stay away from respondent and respondent obtained decree of divorce. It is the apprehension of

appellant that respondent may enter into wedlock again.

Issue notice.

Since respondent is already served, therefore, no requirement of payment of process fee exists.

Copy of appeal and documents be provided to other side. Till the next date of hearing, effect and operation of impugned judgment dated 09.08.2024 passed by Principal Judge, Family Court, Bhind in Case No.312/2021 shall remain stayed so far as second marriage of respondent is concerned.

List in the week commencing 02.12.2024.

                                    (ANAND PATHAK)                                  (RAJENDRA KUMAR VANI)
                                        JUDGE                                               JUDGE


                           Monika