Smt. Nanda Deshmukh vs The State Of Madhya Pradesh
2021 Latest Caselaw 6330 MP

                                                          1                            WP-20301-2021
                              The High Court Of Madhya Pradesh
                                         WP-20301-2021
                               (SMT. NANDA DESHMUKH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      1
                      Jabalpur, Dated : 01-10-2021
                             Heard through Video Conferencing.
                             Shri Jaideep Sirpurkar, learned counsel for petitioner.
                             Shri Manoj Kushwaha, learned PL for respondent -State.

Issue notice to the respondents on payment of PF within seven days by RAD Mode, returnable within four weeks, failing which this petition shall

stand dismissed automatically without further reference to the bench.

Counsel appearing for the petitioner has relied upon the judgment passed in Rajwinder Kaur Vs. District Magistrate and another passed in CWP No. 2828/2018, on 8.2.2018, whereby it is held that the daughter in law does not fall within the definition of the legal heir, therefore, it is not applicable to Maintenance and Welfare of Parents and Senior Citizens Act 2007 and no order can be passed against the daughter- in- law by the competent authority under this Act.

Status quo as it exists today is directed to be maintained by the

parties till the next date of hearing.

List the case on 8th of November 2021.

                                                                               (VISHAL MISHRA)
                                                                                    JUDGE
                      bks




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Date: 2021.10.02
12:25:30 IST