Smt. Payal vs Vijay
2021 Latest Caselaw 4978 MP

                                                                     1                              SA-857-2021
                                           The High Court Of Madhya Pradesh
                                                       SA-857-2021
                                                                 (SMT. PAYAL Vs VIJAY)

                                   2
                                   Indore, Dated : 02-09-2021
                                         Shri Umesh Gajankush, learned counsel for the appellant.
                                         Heard through Video Conferencing.
                                         Issue notice to respondent on payment of process fee within a period

of seven working days, returnable within six weeks.

Record shall be requisitioned only after hearing the other side as this

appeal is against confirming judgment and decree dismissing the suit.

(ROHIT ARYA) JUDGE

sh

Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2021.09.03 12:22:14 IST