RADHIKA DEVI Vs. ABHISHEKH KUMAR GUPTA

JUDGEMENT

(1.) Learned counsel appearing on behalf of the petitioner submits that the suit was instituted for divorce on the ground of adultery and the said suit was instituted by the husband. He submits that after leading of the substantial evidence the petition has been filed for amendment to add the prayer of cruelty in the suit as well as to insert certain paragraphs on the ground of cruelty. He further submits that the petition filed in the suit for grant of time till disposal of the CMP however the same was dismissed by order dtd. 12/11/2024 on the ground that there is no stay.

(2.) It has been pointed out that O.P.No.2 is proforma respondent.

(3.) Issue notice upon the Opp.Party no.1 by registered post with A/d as well as under ordinary process for which requisites etc. must be filed within a week.