Smt. Sangeeta Sen @ Kanchan vs Sanjay Sen
2021 Latest Caselaw 3682 MP

                                                                           1                               FA-529-2021
                                                The High Court Of Madhya Pradesh
                                                            FA-529-2021
                                                            (SMT. SANGEETA SEN @ KANCHAN Vs SANJAY SEN)

                                      1
                                      Jabalpur, Dated : 28-07-2021
                                               Heard through Video Conferencing.
                                               Shri Rajeev Kumar Pathak, learned counsel for the appellant.
                                               Issue notice of appeal and I.A. No.4858/21 to the respondent on

payment of P.F. within one week.

Let the original record be requisitioned.

Till the next date of hearing, the execution of the judgment and decree under challenge shall remain stayed.

List after four weeks.

                                          (PRAKASH SHRIVASTAVA)                                   (VIRENDER SINGH)
                                                 JUDGE                                                    JUDGE


                                      mohsin

Signature Not Verified SAN

Digitally signed by MOHAMMED MOHSIN QURESHI Date: 2021.07.29 12:54:39 IST