NANDINI MALLICK Vs. TAPAS KUMAR MALLICK

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by way of special leave arises out of the order passed High Court of Jharkhand at Ranchi allowing an application under Order XLI Rule 27 of the Civil Procedure Code, 1860 (hereinafter referred to as the 'Code') pending disposal of an appeal arising out of the judgment in a petition for divorce under the Hindu Marriage Act, 1955.

(3.) Mr. Kush Chaturvedi, learned Advocate-on-Record, who is on caveat, takes notice on behalf of the respondent.