Kamran Ahmad vs Irphana Kausar
2021 Latest Caselaw 826 MP

                                              1                                FA-420-2020
                    The High Court Of Madhya Pradesh
                                FA-420-2020
                                   (KAMRAN AHMAD Vs IRPHANA KAUSAR)

 2
 Jabalpur, Dated : 17-03-2021
                   Mr. Sankalp Kochar and Mr. Siddharth Shrivastava, Advocate for the
appellant.
                   Mr. Pramod Thakre, Advocate for the respondent.

Heard on I.A. No. 3828/2020, an application for stay of operation of judgment and decree dated 28.02.2020.

The operation of the decree shall remain stayed subject to the appellant depositing Rs. 75,000/- - towards 50% of the mehr amount of Rs.50,000/- and cost of the dowry articles of Rs.1,00,000/-, within 15 days with the court below.

Matter to come up after four weeks.

              (MOHAMMAD RAFIQ)                                (VIJAY KUMAR SHUKLA)
               CHIEF JUSTICE                                             JUDGE

Digitally signed
aks
by ANIL KUMAR S
Date: 2021.03.18
12:11:39 +05'30'