Smt. Savita Chandele vs Satish Chandele
2021 Latest Caselaw 3763 MP

                                                                            1                               FA-542-2021
                                                  The High Court Of Madhya Pradesh
                                                              FA-542-2021
                                                              (SMT. SAVITA CHANDELE Vs SATISH CHANDELE)

                                        1
                                        Jabalpur, Dated : 30-07-2021
                                                Heard through Video Conferencing.
                                                Shri Rajendra Raghuvanshi, learned counsel for the appellant.
                                                Issue notice to the respondent on I.A.No.5137/2021 on payment of

process fee within a week.

Let the original record be requisitioned.

Till the next date of hearing, the operation of the impugned judgment and decree dated 7.4.2021 passed in R.C.S.-H.M.A. No.55/2017 shall remain stayed.

List after four weeks.

C.C. as per rules.

                                              (PRAKASH SHRIVASTAVA)                                (VIRENDER SINGH)
                                                     JUDGE                                                 JUDGE


                                        P/-

Signature Not Verified SAN

Digitally signed by MRS PREETI TIWARI Date: 2021.07.31 16:05:17 IST