Smt. Pinki Alias Pushpa vs Rajpal Thakur
2021 Latest Caselaw 8203 MP

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 HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE

                                         First Appeal No.859/2021
                                    Smt. Pinki alias Pushpa v/s Rajpal Thakur
Indore, dated 03.12.2021
                     Shri Akash Sharma, learned counsel for the appellant.
                     Heard.
                     Issue notice to the respondent on payment of PF within seven

days.

He is also heard on I.A. No.7833/2021, which is an application for stay.

Subject to hearing the other side, till the next date of hearing operation of impugned judgment and decree dated 18.11.2021 passed is RCS HMA Case No.01/2019 shall remain stayed.

Certified copy, as per rules.

    (SUJOY PAUL)                                               (PRANAY VERMA)
      JUDGE                                                        JUDGE

Ravi

Digitally signed by RAVI PRAKASH Date: 2021.12.03 17:05:14 +05'30'