SWAYAMPRABHA JAIN Vs. PRAMOD JAIN

JUDGEMENT

(1.) Heard on I.A.No.1820/2025, an application under Sec. 5 of Limitation Act for condonation of delay.

(2.) For the reasons mentioned in the application, the same is allowed and delay in filing this appeal is hereby condoned.

(3.) Also heard on I.A.Nos.600/2025 and 577/2025. These are the applications for stay of further proceedings pending in the Court of Principal Judge, Family Court, Bhind under Sec. 13 of Hindu Marriage Act and under Sec. 24 of Hindu Marriage Act respectively.