Smt. Manju Bala Alias Manjula ... vs Pritesh
2022 Latest Caselaw 4718 MP

Citation : 2022 Latest Caselaw 4718 MP
Judgement Date : 1 April, 2022

Madhya Pradesh High Court

Smt. Manju Bala Alias Manjula ... vs Pritesh on 1 April, 2022

Author: Amar Nath (Kesharwani)

                                           1
                IN THE HIGH COURT OF MADHYA PRADESH
                              AT INDORE
                                       FA No. 477 of 2022
               (SMT. MANJU BALA ALIAS MANJULA CHORDIA Vs PRITESH AND OTHERS)

Dated : 01-04-2022
       Shri B.I.Mehta, learned Senior Counsel with Shri J.B.Mehta for the

appellant.
       Heard on the question of admission as well as I.A.No.2188/2022 for stay.
       The appeal is admitted for final hearing.
       Issue notice to the respondents on payment of process fee within 7 days.

Meanwhile, trial Court record be requisitioned.

Till the next date of hearing, the execution of the impugned judgment and decree passed by the trial Court shall remain stayed.

C.c as per rules.

(AMAR NATH (KESHARWANI)) Digitally signed by HARI KUMAR JUDGE C G NAIR hk/ Date: 2022.04.01 18:17:44 +05'30'

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