Smt Anjeem vs Mohsin
2021 Latest Caselaw 6829 MP

                                                                        1                             FA-398-2020
                                          The High Court Of Madhya Pradesh
                                                      FA-398-2020
                                                               (SMT ANJEEM Vs MOHSIN)

                                4
                                Indore, Dated : 25-10-2021
                                         Mr Harshvardhan Pathak, learned counsel for the appellant.
                                         None for the respondent.

Nobody appeared for the respondent even in the pass over round. Learned counsel for the appellant submits that respondent has filed execution proceedings and seeking execution of impugned judgment.

Considering the aforesaid and subject to hearing the other side till next date of hearing the impugned judgment dated 13-02-2020 shall remain stayed.

List in due course.

Certified copy as per rules.

                                    (SUJOY PAUL)                                            (PRANAY VERMA)
                                       JUDGE                                                       JUDGE

                                rashmi




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Date: 2021.10.26 10:45:13 IST