Vikas Sahu vs Smt. Krishna
2021 Latest Caselaw 8339 MP

                                                          1                                 FA-391-2021
                                 The High Court Of Madhya Pradesh
                                           FA No. 391 of 2021
                                                   (VIKAS SAHU Vs SMT. KRISHNA)


                      Jabalpur, Dated : 06-12-2021
                               Shri Naman Mishra, learned counsel for appellant.

                               Let notices be issued on payment of process fees within three working
                      days, failing which this appeal shall stand dismissed without further reference
                      to the Court.
                               Learned counsel for appellant-husband submits that the executing

                      Court is proceeding to take coercive steps against appellant-husband for his
                      failure to comply with the judgment and decree of restitution of conjugal
                      rights passed in favour of respondent-wife and the execution case has been

fixed now on 17th of February, 2022.

Rival parties are directed to remain personally present before this Court to explore the possibility of settlement.

List this case on 11 th of January, 2022.

The prayer for interim relief shall be considered on the next date of hearing.

                         (SHEEL NAGU)                           (PURUSHAINDRA KUMAR KAURAV)
                             JUDGE                                         JUDGE

                      Nitesh




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NITESH PANDEY
Date: 2021.12.08
10:23:52 IST