Kavita vs Sudhakar Rao Sukhsohale
2021 Latest Caselaw 3548 MP

1 FA-238-2017 The High Court Of Madhya Pradesh FA-238-2017 (KAVITA Vs SUDHAKAR RAO SUKHSOHALE)

Jabalpur, Dated : 22-07-2021 Heard through Video Conferencing. Shri S.S. Baghel, learned counsel for the appellant submits that he is not pressing I.A. No.11233/18 as the certified copy has already been received and prays for time to file the certified copy.

I.A. No.11233/18 is accordingly dismissed as not pressed and the

appellant is granted two weeks' time to file the certified copy of the impugned judgment.

List after two weeks.

                                         (PRAKASH SHRIVASTAVA)                                  (VIRENDER SINGH)
                                                JUDGE                                                   JUDGE


                                      mohsin




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Digitally signed by MOHAMMED MOHSIN QURESHI Date: 2021.07.23 10:51:29 IST