Smt. Rajni vs Mukesh
2021 Latest Caselaw 8561 MP

                                                                    1                                 FA-782-2021
                                         The High Court Of Madhya Pradesh
                                                   FA No. 782 of 2021
                                                               (SMT. RAJNI Vs MUKESH)


                                Indore, Dated : 09-12-2021
                                        Shri R.S. Raghuvanshi, learned counsel for the appellant.

                                        Heard.
                                        Admit.
                                        Issue notice to the respondent on payment of process fee within seven

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

to this Court.

He is also heard on I.A. No.7244/2021, an application for stay. Subject to hearing the other side, till next date of hearing, the impugned judgment and decree dated 30.09.2021 (Annexure A/1) shall remain stayed.

                                    (SUJOY PAUL)                                           (PRANAY VERMA)
                                       JUDGE                                                    JUDGE

                                jyoti




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Date: 2021.12.09 16:37:39 IST