VIKAS GUPTA Vs. SMT.SHEETAL

JUDGEMENT

(1.) None for the respondent despite service of notice. On 11/9/2023 also no one appeared on behalf of the respondents despite service of notice.

(2.) The matter is heard finally.

(3.) This miscellaneous petition has been filed under Article 227 of the Constitution of India against the order dtd. 9/3/2022 passed by the First District Judge, Sendhwa District Barwani in RCSHM.No.9/2018; whereby, the application filed by the respondent/wife dtd. 15/12/2021(Annexure P-4) for stay of suit, has been allowed partially, and it is directed that till the respondent/wife's petition filed under Sec. 9 of the Hindu Marriage Act (hereinafter to be referred to "Act of 1955") for restitution of conjugal rights pending before the Civil Court Senior Division, Nasik, Maharashtra is decided, the further proceedings of the present case filed by the petitioner under Sec. 13(1) (ia) (ib) of the Act of 1955, shall remain stayed.