Smt. Aruna vs Dr. Vijay
2021 Latest Caselaw 8139 MP

                                                                     1                            FA-849-2021
                                          The High Court Of Madhya Pradesh
                                                    FA No. 849 of 2021
                                                               (SMT. ARUNA Vs DR. VIJAY)


                                Indore, Dated : 02-12-2021
                                         Shri Nilesh Sharma, learned counsel for the appellant.

                                         Heard on the question of admission.
                                         Appeal is admitted for hearing.
                                         Issue notice to the respondent on payment of process fee within seven

days, failing which the appeal shall stand dismissed without reference to the

Court.

Record of the court below be requisitioned. He is also heard on IA No.7779/2021 filed under Order 41 Rule 5 of CPC for stay.

Subject to hearing the other side, till the next date of hearing the impugned judgment and decree dated 30.10.2021 shall remain stayed. C.c. as per rules.

                                     (SUJOY PAUL)                                          (PRANAY VERMA)
                                        JUDGE                                                  JUDGE

                                ns




Signature Not Verified
 SAN

Digitally signed by NEERAJ SARVATE Date: 2021.12.02 19:09:17 IST