VANDANA TIWARI Vs. AJAY PANDE

JUDGEMENT

(1.) THIS petition is directed against an order dated 28-3-2009 by Second additional District Judge, Bhopal in Civil Suit No. 146-A/05 by which petitioner's application under Section 10 read with Section 151, CPC praying for staying the civil suit filed by the petitioner, was dismissed.

(2.) LEARNED Counsel for the petitioner submitted that though the petitioner lodged an FIR against the defendant which has been quashed by the high Court in Misc. Cr. Case No. 9852/06 on 6-2-2007 but an SLP is pending before the Apex Court and till the decision by the Apex Court, further proceedings in the civil suit deserve to be stayed.

(3.) TO appreciate the aforesaid contention, record and the impugned order perused.