Madhya Pradesh High Court
Narendra Gupta vs Laxmi Gupta on 14 October, 2014
F.A.No.298/2013
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Narendra Gupta Vs. Laxmi Gupta
14/10/2014
Shri Atul Upadhyay, learned counsel for the appellant.
None appears for the respondent even though served.
Learned counsel for the appellant is heard on I.A.No.5008/2013, an application filed for staying the judgment and decree granted.
Considering the fact that the grounds of desertion and cruelty raised in the suit was not established, no case is made out now at this interlocutory stage for granting any further interim relief.
Prayer for interim relief stands rejected. I.A.No.5008/2013 is accordingly, dismissed.
(Rajendra Menon) (Sanjay Yadav)
Judge Judge
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