Madhya Pradesh High Court
Mahesh Chandra Dwivedi vs Vijay Kumar Sharma(Dubey) & Anr. on 2 February, 2015
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<font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="4"><u><b>F.A.
No. 401/2005</b></u></font></font></p>
<p style="margin-bottom: 0in; line-height: 150%" align="JUSTIFY"><font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="4"><b><u>2.2.2015</u>
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<p style="margin-bottom: 0in; line-height: 150%" align="JUSTIFY"><font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="4"> Shri
S.K. Mishra, counsel for the appellant. </font></font>
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<p style="margin-bottom: 0in; line-height: 150%" align="JUSTIFY"><font face="Tahoma, sans-serif"><font style="font-size: 11pt" size="2"><font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="4"> Shri
Rajendra Pandey, counsel for the respondent no.1. </font></font></font></font></p>
<p style="margin-bottom: 0in; line-height: 150%" align="JUSTIFY"><font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="4"> Heard on I.A. No. 4089/2005, an application under Order 41 Rule 5 for staying of execution of the impugned order.</font></font></p> <p style="margin-bottom: 0in; line-height: 150%" align="JUSTIFY"><font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="4"> It appears that vide order dated 14.3.2005, First Additional District Judge, Shahdol granted custody of the child Palak to the respondents. However, learned counsel for the respondents is not in a position to say that the child is handed over to the respondents in the last 10 years. </font></font> </p> <p style="margin-bottom: 0in; line-height: 150%" align="JUSTIFY"><font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="4"> Under these circumstances, it would be proper to hear the child first and thereafter to decide application I.A. No. 4089/2005. </font></font> </p> <p style="margin-bottom: 0in; line-height: 150%" align="JUSTIFY"><font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="4"> The applicant is directed to ensure the presence of the child Palak before this Court on the next date of hearing.</font></font></p> <p style="margin-bottom: 0in; line-height: 150%" align="JUSTIFY"><font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="4"> Case be listed for appearance of the appellant, the respondent no.1 and child Palak on 27.2.2015. </font></font> </p> <p style="margin-bottom: 0in; line-height: 150%" align="JUSTIFY"> </p> <p style="margin-left: 1in; text-indent: 0.5in; margin-bottom: 0in" align="JUSTIFY"> <font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="4"><b> </b></font></font> </p> <p style="margin-left: 1in; text-indent: 0.5in; margin-bottom: 0in" align="JUSTIFY"> <font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="4"><b> </b></font></font> </p> <p style="margin-left: 1in; text-indent: 0.5in; margin-bottom: 0in" align="JUSTIFY"> <font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="4"><b> (N.K. Gupta)</b></font></font></p> <p style="margin-bottom: 0in; line-height: 150%" align="JUSTIFY"><font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="4"><b> Judge</b></font></font></p> <p style="margin-left: -0.84in; margin-bottom: 0in; font-weight: normal; line-height: 150%" align="JUSTIFY"> <font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="4"><u>rao</u></font></font></p> <!--<object type="application/pdf" data="../../MPHCJB/2014/SA/125/SA_125_2014_Order_03-Jul-2014.pdf" id="ggg_object" style="display: none"></object>--> <object type="application/pdf" id="ggg_object" style="display: none"></object> <!--<iframe src="../../MPHCJB/SA_125_2014_Order_03-Jul-2014.pdf" id='ggg_object' width="800px" height="600px" >--> </div> </font>