Smt. Neetu Shukla vs Praveen Mishra
2021 Latest Caselaw 1131 MP

Citation : 2021 Latest Caselaw 1131 MP
Judgement Date : 26 March, 2021

Madhya Pradesh High Court

Smt. Neetu Shukla vs Praveen Mishra on 26 March, 2021

Author: Prakash Shrivastava

                                                1                               FA-283-2020
             The High Court Of Madhya Pradesh
                         FA-283-2020
                                    (SMT. NEETU SHUKLA Vs PRAVEEN MISHRA)

2
Jabalpur, Dated : 26-03-2021
          Appellant through his counsel.
          None for the respondent.

As per the office report, respondent is unserved. A week's time is granted to the counsel for the appellant to take fresh steps for service of notice on the respondent.

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

List after four weeks.

     (PRAKASH SHRIVASTAVA)                                             (VIRENDER SINGH)
            JUDGE                                                              JUDGE


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Digitally signed by SATEESH KUMAR SEN Date: 2021.03.31 16:02:15 +05'30'

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