Madhya Pradesh High Court
Smt.Anju Mishra vs Arun Kumar Mishra on 28 February, 2018
1
First Appeal No.279/2018
Indore, Dated 28.02.2018
Shri Dharmendra Kumar Sharma, learned
counsel for the appellant.
Heard on the question of admission as well as on
IA No.856/2018, an application for stay.
First appeal is admitted for final hearing.
Issue notice on both counts to the other side on
payment of process fee within a week; returnable
within six weeks.
Record of the concerned case from the Family
Court be requisitioned.
In the meanwhile, respondent is not permitted to
solemnize second marriage without leave of the Court, till the next date of hearing.
C. c. as per rules.
(P.K. Jaiswal) (Virender Singh)
Judge Judge
rcp
Digitally signed by Ramesh
Chandra Pithwe
Date: 2018.03.01 12:59:03 +05'30'