SANJAY Vs. RACHNA

JUDGEMENT

(1.) By filing this writ under Article 227 of Constitution of India, the non- applicant seeks to challenge the order dated 6/11/2008 passed by Family Court, Indore in C.S.No: 146/08.

(2.) By impugned order, the learned Family Judge has rejected the application made by non-applicant LA. 7 and 8 whereby the prayer made by non-applicant for stay of proceedings in the suit out of which this writ arises was not granted. It was refused.

(3.) So the short question that arises for consideration in this writ is whether learned Family Judge was justified in rejecting the application of non- applicant (petitioner herein) i.e. LA. 7 and 8.