Ramesh @ Rameshchandra vs Smt. Pushpa
2021 Latest Caselaw 8957 MP

                                                                          1                             FA-919-2021
                                                The High Court Of Madhya Pradesh
                                                          FA No. 919 of 2021
                                                            (RAMESH @ RAMESHCHANDRA Vs SMT. PUSHPA)


       Indore, Dated : 17-12-2021
                                       Shri Shyam Patidar, learned counsel for the appellant.

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

working days.

Record of Court below be requisitioned. I.A. No.8106/2021, an application for stay is taken up.

Subject to hearing the other side, till the next date of hearing the effect and operation of the impugned judgment dated 27/11/2021 shall remain stayed.

                  (SUJOY PAUL)                                                                   (PRANAY VERMA)
                     JUDGE                                                                           JUDGE

       vc




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