Vasudeo Raghuvanshi vs Smt. Nirmala Raghuvanshi
2021 Latest Caselaw 1388 MP

1 FA-83-2012 The High Court Of Madhya Pradesh FA-83-2012 (VASUDEO RAGHUVANSHI Vs SMT. NIRMALA RAGHUVANSHI)

Jabalpur, Dated : 07-04-2021 Parties through their counsel.

This Court on 20.01.2020 had directed the parties to appear for reconciliation on 24.02.2020. No one remained present on 24.02.2020, therefore, the case was adjourned.

The parties are directed to appear for reconciliation in terms of the

earlier order on the next date of hearing, physically or through video conferencing.

I.A.No.7675/2018 is pending wherein prayer is for taking the certified copy of the judgment in criminal case on record. This Interlocutory application will be considered at the time of final hearing of the case.

List on 03.05.2021.

                                            (PRAKASH SHRIVASTAVA)                                 (VIRENDER SINGH)
                                                   JUDGE                                                  JUDGE


                                        anand




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Digitally signed by ANAND KRISHNA SEN Date: 2021.04.08 16:00:32 IST