Madhya Pradesh High Court
Shri Kishore Babulal Pardeshi vs Smt. Rajni Kishore Prdeshi Jaiswal on 25 August, 2015
FA-408-2015 (SHRI KISHORE BABULAL PARDESHI Vs SMT. RAJNI KISHORE PRDESHI JAISWAL) 25-08-2015 Parties through their counsel. Having heard learned counsel for the parties on IA No.6052/2015. For the present, we see no reasons to pass any interlocutory order on stay, however, no coercive action shall be initiated by the respondents. Appellant is granted
liberty to file a fresh application. For the present, no case for passing any orders on IA No.6052/2015 is required.
The same is accordingly, disposed of.
(RAJENDRA MENON) (S.K. SETH)
JUDGE JUDGE