Madhya Pradesh High Court
Ramprakash Sharma vs Kusum Sharma on 11 May, 2016
MCRC-12920-2015
(RAMPRAKASH SHARMA Vs KUSUM SHARMA)
11-05-2016
Shri Rajiv Upadhyay, learned counsel for the petitioner.
Let record of both the Courts below be requisitioned positively
within thirty days and this matter be placed before the Bench in
th
the week commencing 27 June, 2016 for admission and
consideration of IA 10172/2015, the petitioner's application for
grant of stay against the operation and execution of impugned
orders directing to the petitioners to pay the monthly maintenance
to the respondent.
Meanwhile, on payment of process fee with requisites of registered post within three working days, notice against admission of this petition filed under Section 482 of CrPC, returnable by fixing a date th in the week commencing the aforesaid date 27 June, 2016, be issued to the respondent.
Case be listed accordingly on such date.
(U.C. MAHESHWARI) JUDGE