Madhya Pradesh High Court
Praveen Gupta vs Smt. Kamini Gupta on 30 June, 2017
1 CR.41/2017
(Praveen Gupta Vs. Kamini Gupta)
30.06.2017
Shri M.M. Qureshi, learned counsel for the
petitioner.
Shri J.P. Mishra, learned counsel for the respondent.
Petitioner has filed this civil revision against the order dated 09/02/2017 passed by Principal Judge Family Court Shivpuri in case No.67x08x15 Execution Case wherein this Court vide order dated 08/05/2017 was pleased to stay the effect and operation of the impugned order dated 09/02/2017. Registry has put a note along with PUD from the said Principal Judge of Family Court Shivpuri to the effect that before passing of the order dated 08/05/2017, the Execution case was decided vide order dated 06/05/2017.
Shri J.P. Mishra at this stage appearing for respondents and has filed IA No.3063/2017, along with this he has filed copy of transaction in account No.XXXXX691667 showing the deposition of amount by transfer from account of Praveen Gupta to the tune of Rs.1,05,000/- on 01/06/2017.
In view of this fact, and fact that the case was closed on 06/05/2017 as has been mentioned by learned Principal Judge of Family Court Shivpuri, nothing survives for adjudication in this civil revision, inasmuch as execution proceedings have attained finality.
Therefore, this civil revision fails and is hereby dismissed.
(Vivek Agarwal) Judge Astha