Sanjay Kumar Dwivedi, J
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 dated 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.
 4. Let this matter appear on 04.03.2025.
5. Till the next date, there shall be stay of further proceeding in connection with Original Suit No.54 of 2019, pending in the court of learned Principal
Judge, Family Court, Sahibganj.