REENA KUMARI Vs. PRAVEEN KUMAR

JUDGEMENT

(1.) C.A.No. 11236 of 2016 (@ SLP (C) No.7589 of 2016) Leave granted.

(2.) This appeal has arisen from the interim order dated 06.11.2015 passed by the High Court of judicature at Allahabad, Lucknow Bench, in Special Appeal Defective No. 368 of 2015.

(3.) That appeal was filed by the respondents herein, pursuant to the initiation of contempt proceedings by the learned Single Judge of the High Court. As per the impugned order, the Division Bench of the High Court has stayed the contempt proceedings. The appeal is still pending before the High Court.