Smt. Kamarbai vs Smt. Jamuna Devi
2021 Latest Caselaw 5958 MP

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                                                THE HIGH COURT OF MADHYA PRADESH
                                                              M.A.2220/2021
                                                Smt. Kamarbai Vs. Smt. Jamuna Devi and Ors.


          Gwalior, Dated : 23.9.2021

                               Shri N.K. Gupta Sr. Advocate with Shri R.S.Gupta , Counsel

          for the appellants.

                               Heard on the question of admission.

                               Issue notice to the respondents on payment of PF by registered

as well as ordinary mode. PF be paid within three working days.

The records of the Courts below be requisitioned.

It is directed that appellate Court as well as trial Court shall

only send self attested photo copies of the records.

In the mean while, further proceedings may go on. However,

the final judgment shall not be delivered, till next date of listing.

List this case on 20th of October, 2021.

(G.S. Ahluwalia) Judge ar

ABDUR Digitally signed by ABDUR RAHMAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh,

RAHMAN 2.5.4.20=d604b5a66b413c436e6af99c6fe547304e1bc26d2b510cc 133f1b56faa63e77b, cn=ABDUR RAHMAN Date: 2021.09.23 16:18:37 -07'00'